KULDEEP AGARWAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Neeraj Sharma, learned counsel for the petitioner and Sri A.C. Tripathi, counsel for the respondents.

(2.) Present petition has been filed challenging the order dtd. 6/10/2021, 3/1/2020 and 27/10/2019 passed by the respondent no.1, 2 and 3.

(3.) Facts, in brief, are that the petitioner was granted a bar license of Hotel Ganesh Garden & Restaurant at Khaier, District Aligarh in the year 2012 under Rule 8(ii) of the Rules relating for vending foreign liquor read with Notification No.25535 and Notification No.10759; license fees is said to have been paid up to the year 2019 - 20.