SHEELA RANI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, the petitioner has challenged the order dtd. 13/9/2024, passed by respondent no.2-Excise Commissioner in Excise Appeal No.6 of 2024 where by the appeal of the petitioner has been dismissed.

(2.) It is case of the petitioner that the petitioner has challenged the order dtd. 22/7/2024, passed by respondent no.3-District Magistrate, Udham Singh Nagar, whereby the District Magistrate, Udham Singh Nagar directed the petitioner to move his liquor shop from Dharampur Chauraha to Gulargoji road at Kelakhera.

(3.) Feeling aggrieved by the aforesaid order dtd. 22/7/2024, the petitioner preferred an appeal under Sec. 11(1) of the Excise Act, 1910 (hereinafter referred to as 'Act of 1910') and the appeal is accordingly dismissed as stated above vide order dtd. 13/9/2024.