CHAUDHARY SUDESH PAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the present writ petition, petitioner has challenged the order dtd. 19/9/2024 passed by the Excise Commissioner as Appellate Authority, whereby, the appeal of the petitioner has been dismissed. But, while dismissing the appeal, petitioner was blacklisted and his license was cancelled.

(3.) Since, the order dtd. 19/9/2024 passed by the Excise Commissioner in appeal was revisable under Sec. 11(2) of the Excise Act, 1910, therefore, the petitioner challenged the said order by filing a revision petition on 20/9/2024 before the State Government, which is still pending consideration.