MANJU THAKUR Vs. STATE OF HP AND OTHERS

JUDGEMENT

(1.) Petitioner, By The Medium Of This Petition, Has prayed for the following reliefs.

(2.) Issues Raised In The Present Petition Are Squarely covered by the judgment rendered by this Court in CWP No. 690 of 2018, titled as Sh. Gulshan Chauhan versus State of HP and others, decided on 5.7.2018.

(3.) Certain Facts Are Not In Dispute. For Unit No. 75, namely, Dakolar, Rampur Bushahr, in terms of Excise Policy commencing from 1.4.2018, by way of public auction, held on 15.2018, petitioner was held to be the highest bidder. Pursuant thereto, she was permitted to complete all the formalities.