SATVEER CHAUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have preferred these Civil Writ Petitions inter alia seeking quashing of Clauses 3.18 (i) and 4.6 of the Excise and Temperance Policy for 2020-21 (hereinafter referred as "Excise Policy 2020-21") and for quashing and setting-aside the Notice/Penalty Orders passed by District Excise Officer, Jaipur Rural, Excise Department, Jaipur.

(2.) The clauses under challenge are same in both category of matters in the Writ Petitions i.e. Retail Off Vend matters, where basic license fees is applicable and Composite license matters, where composite fees is applicable.

(3.) It is contended in the Writ Petitions that the Excise Policy 2020-21 has imposed additional penalty/charge on shortlifting of IMFL/Beer and on the basis of said Clauses, penalty has been imposed on the petitioners in the name of Additional Minimum Special Vend Fees for shortlifting of IMFL/Beer.