JAGDISH ANJANA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Civil Writ Petition has been preferred claiming the following reliefs:-

(2.) Learned counsel for the petitioner has raised the issue of composite fee having been charged for the purpose of license for allotment of particular shop, in accordance with the Rajasthan Excise Policy for the year 2021-22.

(3.) Mr. M.S. Singhvi, learned Senior Advocate and Advocate General, assisted by Mr. K.S. Lodha, appearing on behalf of the respondents, however, accepts the factual matrix of the case and submits that in re-auction, H2, who is the present petitioner, was offered the shop vide Annex.2 dtd. 27/9/2021, after a situation arose in which, the petitioner accepted to deposit the composite fee of Rs.3,97,863.00, to be deposited in two equal installments; the notice is for the second installment, as the first installment has already been paid and that the second installment has also been paid.