PEMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY this petition for writ, validity, propriety and correctness of the order dt. 12.03.2013 passed by the Additional Commissioner, Excise, Jodhpur Zone, Jodhpur is questioned. The order aforesaid is appeasable as per the provisions of Section 9 -(1)(d) of the Rajasthan Excise Act, 1950 (for short, 'the Act of 1950'). I do not find any just reason to entertain this petition for writ ignoring the statutory remedy provided under the Act of 1950. The writ petition, therefore, is dismissed. The petitioner shall be at liberty to avail the remedy provided under the Act of 1950 by approaching the Division Bench of the Rajasthan Tax Board.