ROTHANGPUIA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) These bunch of writ petitions have been clubbed together since the issues involved are similar.

(2.) Mr. Lalfakawma, the learned counsel appears for the writ petitioner in WP(C) No. 1/2019, Mr. B. Lalramenga, the learned counsel appears for the petitioner in WP(C) No. 2/2019, Mr. Joseph L. Renthlei, the learned counsel appears for the petitioner in WP(C) No. 3/2019 and Mr. C. Lalfakzuala, the learned counsel appears for the petitioners in WP(C) No. 4/2019. Mrs. Linda L. Fambawl, learned Govt. Advocate appears for all the State respondents.

(3.) By filing these writ petitions, the petitioners have challenged Office Order dated 14.01.2019 (Annexure-11), by which the State Government through the Commissioner, Excise & Narcotics, in exercise of Section 11 of the Mizoram Liquor (Prohibition & Control) Act, 2014 has declared dry days w.e.f. 15.01.2019 to 15.03.2019, in order to have peaceful atmosphere on Republic Day on 26.01.2019 and Chapchar Kut on 28.02.2019 & 1.03.2019, for the entire State of Mizoram.