MAYOOR AHUJA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned Counsel for the petitioner as well as learned Standing Counsel.

(2.) The petition being Writ-C No.3684 of 2024 has been filed challenging the order dtd. 27/3/2021 whereby, the license of the petitioner for wholesale vend of country liquor in District Budaun has been cancelled and the order dtd. 23/2/2024 whereby, the revision filed against the cancellation order has also been dismissed.

(3.) The Writ-C No.3683 of 2024 has been filed challenging the order dtd. 31/3/2021 whereby, the license of the petitioner for wholesale vend of country liquor in District Sambhal has been cancelled and the order dtd. 23/2/2024 whereby, the revision filed has also been dismissed.