M/S LUCKY WINES Vs. THE STATE OF RAJASTHAN
LAWS(RAJ)-2021-3-190
HIGH COURT OF RAJASTHAN (FROM: JODHPUR)
Decided on March 17,2021

M/S Lucky Wines Appellant
VERSUS
The State Of Rajasthan Respondents


Referred Judgements :-

STATE OF ORISSA VS. HARINARAYAN JAISWAL [REFERRED TO]


JUDGEMENT

SHARMA,J. - (1.)All these petitions except petition No. 3378/2021, Sanwaria Sethi and Brothers v. State of Rajasthan, have been filed by the licensees of liquor under the Excise Policy 2020-21 of the State of Rajasthan with the prayer to direct the respondents to renew their licenses for another one year and to quash the new Excise Policy issued by the State Government for the year 2021-22.
(2.)The D.B. Civil Writ Petition No. 3378/2021 Sanwaria Seth and Brothers v. State of Rajasthan relates to the license for Bhang, which shall be listed separately, as prayed for.
(3.)We have heard learned counsel for both the sides and perused the written submissions, and material made available on record.


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