AVNISH CHETTRI Vs. EXCISE COMMISSIONER

JUDGEMENT

(1.) The challenge in this petition is made to order dtd. 31/5/2023, passed by the respondent no.2, District Magistrate/Collector, Dehradun ('the DM'), by which the petitioner was required to shift his liquor shop from the existing place. The challenge in this petition is also made to order dtd. 30/8/2023, passed by the respondent no.1, Excise Commissioner, Uttarakhand ('the Commissioner'). By it, the order dtd. 31/5/2023, passed by the DM, has been upheld.

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is the case of the petitioner that he is allottee of a liquor shop in Dehradun. The place, where he was to run business, had been approved earlier by the authorities. When certain disturbances were made by some persons in the running of the business by the petitioner, he was compelled to file Writ Petition (Crl.) No. 530 of 2023, Avneesh Chhetri Vs. District Magistrate/Collector Dehradun and Others, in which certain directions were given by the Court.