GAVENDRA PAL SINGH Vs. COMMISSIONER U P EXCISE

JUDGEMENT

(1.) This writ petition has been filed for a mandamus directing the respondents not to compel the petitioners to lift the minimum guaranteed quantity of the country liquor from the month of December, 2002 to 31.3.2003 and to charge licence fee only on the amount of quantity which is lifted for sale by the petitioners for these months.

(2.) We have heard learned counsel for the parties.

(3.) The petitioners are licensees for retail sale of country liquor under the U. P. Excise (Settlement of Licences for Retail Sale of Country Liquor) Rules, 2002, in district Aligarh. Copies of their licences have been annexed as Annexure-1 to the writ petition. These licences have been granted for the period from 1.4.2002 to 31.3.2003.