JATINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for following substantive reliefs: -

(2.) The Petitioners are holders of L -14 licence for the year 2021-22, under H.P. Excise Act and rules framed thereunder, at Village Joggon in Tehsil Nalagarh, District Solan, Himachal Pradesh. Petitioners applied for opening of a sub-vend at place "Kun-Plat". The request of petitioners was allowed vide letter dtd. 16/7/2021 issued by Additional Commissioner State Tax and Excise, Grade-I, South Zone Himachal Pradesh, Shimla-9 (Respondent No.3).

(3.) The distance between the original vend of petitioners at "Jaggon" and their sub-vend at "Kun-Plat" is 13 kms approximately. Village "Kun-Plat" is at a distance of about 1 km from place "Swarghat".