VIJAY KUMAR SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner is resident of Sanjauli, Tehsil and District Shimla.In public interest, the petitioner has mainly sought the following relief:-

(2.) WE have heard the learned counsel for the parties and have judicially scanned the documents on record.

(3.) CONTRA , the respondents contended that the Bar and Liquor Vend aforesaid conform to the Condition No.6 of the Excise Policy, for the year 2005-06, which is in conformity with law.