SADHNA JAISWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Jaideep Narain Mathur, Senior Advocate, assisted by Sri Dhruv Mathur, Sri Manoj Kumar Dwivedi, Sri Satya Prakash, Sri Amrendra Pratap Singh, Sri Hari Om Pandey, learned counsel for the petitioners and Sri H.P. Srivastava, learned Additional Chief Standing Counsel for the respondents State.

(2.) Since common question of law are involved in the above-captioned writ petitions, therefore, with the consent of the learned counsel for the parties, we proceed to decide the same by a common order.

(3.) By means of the above-captioned writ petitions, the petitioners, who are the foreign liquor licensee, are challenging Clause 2.2.4 of the Government Order dated 24.01.2020 insofar as it declares that licensees, who have lifted foreign liquor to the extent of 20% of the previous year as calculated in December, 2019, are eligible for renewal of Excise License for the year 2020-21.