CHANDAN SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Aditya Singh, learned Advocate for the appellant and Mr. C.S. Rawat, learned Additional Chief Standing Counsel for the State of Uttarakhand, and with their consent this special appeal is disposed of at the stage of admission.

(2.) This appeal is preferred against the order passed by the learned Single Judge in WPMS No. 1519 of 2019 dtd. 31/5/2019, dismissing the writ petition. The petitioner was granted a licence to run an Indian made foreign liquor shop at Aliganj Road in Kashipur. It is his case that, because of protests from several residents and nearby shop owners, he was forced to shift the shop to a distance of 900 meters on the very same road; even at this new location for which permission was granted, he was unable to carry on his business; and by letter dtd. 1/8/2018, he sought to surrender his licence.

(3.) When proceedings were initiated to recover the said amount from him, the petitioner invoked the jurisdiction of this Court by filing WPMS No. 681 of 2019. However, he choose to withdraw the writ petition with liberty to seek the remedy before the appropriate forum. The Writ Petition was dismissed by order dtd. 13/3/2019 granting the petitioner liberty to seek remedy before the appropriate forum.