URMILA; DAIJE; DINESH KUMAR; ABHI KUMAR YADAV; CHANDRA PAL SINGH YADAV; PRIYA SAINI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) All the petitioners are the retailers, who have been allotted shops for vending of country liquor, in District Haridwar. Since all these writ petitions relate to a common issue, therefore, all these petitions are being heard and decided by this common judgment.

(2.) For the sake of convenience, however, the facts of WPMS No. 2105 of 2016 are being taken into consideration for the disposal of these matters.

(3.) According to the petitioners, an unreasonable restriction has been imposed by the District Excise Officer whereby they are being compelled to lift country made liquor for a particular distillery alone. In other words, choice is not left open for the retailers/petitioners to purchase any other brand of other dealers.