B9 BEVERAGES PRIVATE LIMITED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed seeking a direction for respondent No.3 to decide the pending application filed by the petitioner under Sec. 69 (2-B) of the Rajasthan Excise Act, 1950 (for brevity "the Act of 1950") for release of the seized article (Beer) having limited shelf life.

(2.) Learned counsel for the petitioner submits that his application for release of seized article (Beer) is pending consideration before the respondent No.3 since 10/5/2022 and its shelf life is expiring in the 2nd week of August, 2022. He, therefore, prays that respondent No. 3 may be directed to decide its application expeditiously and the respondent Nos. 1 and 2 may be directed to co-operate the respondent No. 3 in doing so.

(3.) In view of the limited prayer made by the learned counsel petitioner, this writ petition is being disposed of without issuing notice to the respondents.