SUSHANTA KABI Vs. STATE OF ODISHA

JUDGEMENT

(1.) The demand notice dtd. 4/7/2014 issued by the Superintendent of Excise, Bhadrak to the Petitioner for realization of short drawn quantity of MGQ of IMFL and Beer for the years 2011-12 and 2012-13 is under challenge in the present petition.

(2.) While directing notice to issue in the present petition on 7/8/2014 this Court stayed the operation of the demand notice.

(3.) Pursuant to the notice issued, counter affidavit has filed by the Opposite Parties-State. Separately, the Petitioner filed I.A. No.17441 of 2022 enclosing inter alia a statement of lifting of MGQ by the Petitioner from April, 2012 to March, 2013 as Annexure-5.