REGENT COMPUTRONICS PVT. LTD.

RAKESH SINGH Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

CROWLEY VS. CHRISTENSEN [REFERRED TO]
POOVERJEE B BHARUCHA VS. EXCISE COMMISSIONER AND THE CHIEF COMMISSIONER AJMER [REFERRED TO]
STATE OF ASSAM GOLAP CHANDRA NEOG KHAN DEONARAYAN SINGH HARIDAYANANDA KAKATI RAHOT CHANDRA RAJKHOWA VS. SRISTIKARDOWERAH:SRISTIKAR DOWERAH:RAFIQUAL PETITIAIN:TULESWAR SAIKIA:RAHOT CHANDRA BURGAHAIN:SUKHRAM KOIRI [REFERRED TO]
J KRISHAN KUMAR NARULA SURINDER KUMAR VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
STATE OF ORISSA VS. HARINARAYAN JAISWAL [REFERRED TO]
NASHIRWAR SETHI WINE STORES P RAMACHANDRA JOSEPH MICHAEL T GOVINDAN KUTTY MENON P M CHOKO VS. STATE OF MADHYA PRADESH [REFERRED TO]
HAR SHANKAR VS. DEPUTY EXCISE AND TAXATION COMMR [REFERRED TO]
RAJENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF PUNJAB VS. DEVANS MODERN BREWARIES LIMITED [REFERRED TO]
STATE OF PUNJAB VS. DEVANS MODERN BREWARIES LIMITED [REFERRED TO]

JUDGEMENT

(1.) The main question involved in this writ petition is, 'Whether a model shop can be relocated/ created during an excise year in an area where there is another liquor shop in existence.'

(2.) The petitioner was granted a licence of Indian made foreign liquor (IMFL) shop for the excise year 2009-10 at Shamshabad, Agra. He was an existing licensee for the excise year 2010-11.

(3.) The State Government came out with the excise policy for renewal and settlement of different categories of liquor shops on 26.2.2010. An advertisement was also published in the news papers on 28.2.2010 informing about the same. Later, it was also circulated by the Excise Commissioner by his letter dated 3.3.2010.

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RAKESH SINGH Vs. STATE OF UP

Referred Judgements :-

JUDGEMENT

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