SURENDRA KHATRI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The lawyers are abstaining from the work, due to strike.

(2.) This civil writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(3.) As the pleaded facts and the record would reveal, the respondent-authorities vide notification dtd. 21/6/2021 invited applications for allotment of liquor shops in accordance with bidding system. The petitioner applied for a shop (Code:0301026) situated at Sagrod Circle, Banswara with an amount of Rs.12,94,8537.00. The respondent-authorities in the year 2021- 2022 have issued a set of term in a policy; to be eligible, a candidate for the year 2021-2022, who is already having license, must have cleared all the dues (in the form of any fees or license fees), if pending till December, 2020.