ANIT KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has sought a writ of certiorari to quash two recovery notices both dated 01.01.2015 in the sum of Rs. 1,08,68,602/- and Rs. 44,10,054/- respectively issued by respondent No.3-Collector-cum-Excise and Taxation Commissioner, Haryana and a notice dated 24.12.2014 issued by respondent No.4-Deputy Excise and Taxation Commissioner, Sonepat, requiring the petitioner to deposit Rs. 1,52,78,656/-. The petitioner has also sought a writ of certiorari to quash an order dated 01.10.2015 dismissing his representation against the demands and a recovery notice dated 05.10.2015 calling upon him to pay a sum of Rs. 1,90,98,320/-.

(2.) The petitioner was allotted L-2 licences for Groups-14 and 16 each of which comprised of three vends. The licences were in respect of Indian Made Foreign Liquor (IMFL) and were issued under the excise policy for the year 2013-14.

(3.) Civil Writ Petition No.25777 of 2012 was filed as a Public Interest Litigation (PIL) by Arrive Safe Society v. National Highway Authority of India and others . An order dated 18.03.2014 was passed in that PIL which adversely affected vends on National and State Highways. Under the excise policy a licensee was bound at the option of the State to renew the license for the following excise year failing which the State was entitled to allot the vend to any other party at the risk and cost of the licensee.