DEVI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, petitioner has challenged the action of the District Excise Officer, the respondent No.3, who granted license of composite liquor shop of Group Kohina and Sayaran to the respondent No.4.

(2.) The facts appertain, are set out hereinfra:-

(3.) Mr. Choudhary, learned counsel for the petitioner, submitted that the action of the respondent No.3 is illegal and contrary to the provisions contained in Rule 74(v) of the Rajasthan Excise Rules, 1956 (hereinafter referred to as 'the Rules of 1956').