RIYA PURBIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming the following reliefs: S.B. Civil Writ Petition No. 3991/2022:

(2.) For the sake of brevity and convenience, the facts are being taken from the above-numbered SBCWP No.3991/2022, while treating the same as a lead case.

(3.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the respondents issued the Rajasthan Excise Policy for the year 2021-22, and invited applications for issuance of license for composite liquor shops at a minimum reserve price (fixed for 12 months). The petitioner was declared as the highest bidder, with a bid to the tune of Rs.81,82,444.00, as against the reserved price of Rs.81,72,444.00, and accordingly, liquor Shop no. 15, Chetak Circle, Pahadi Bus Stand, UIT, Bhopalpura, Shastri Circle, Court Circle, Udaipur was allotted to the petitioner.