AJAY PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner was granted licence for retail sale of Indian Made Foreign Liquor for financial year 2020-21.

(2.) According to petitioner, due to lockdown imposed in view of COVID-19 pandemic, he could not pay the required revenue to State Government. Consequently, District Magistrate, Nainital issued a recovery certificate for recovery of Rs.1,26,45,000.00 from the petitioner. Petitioner filed Writ Petition (M/S) No. 1557 of 2021, which was dismissed by a Co-ordinate Bench of this Court, vide order dtd. 11/8/2021, however, petitioner was granted liberty to approach the Committee under Clause 35 of the Excise Policy.

(3.) By means of this writ petition, petitioner has sought following reliefs:-