- (1.)Leave granted.
(2.)In this appeal, the judgment delivered by the High Court of Judicature for Rajasthan at Jodhpur, dated 26th November, 2013 in D.B. Civil Writ Petition No. 110 of 1999 has been challenged.
(3.)The Respondent is a dealer having license under the provisions of the Rajasthan Narcotics Drugs and Psychotropic Substance Rules, 1985 (hereinafter referred to as 'the Rules'). The Respondent was liable to pay license fees but as he could The Respondent was liable to pay license fees but as he could not pay the same, a notice dated 3.7.1998 had been issued to him by the District Excise Officer, Barmer, calling upon him to pay Rs. 27,72,712/-. Due to non-payment of license fees, in spite of the notice, an order dated 1.9.1998 was passed whereby license of the Respondent was cancelled and the security deposit was ordered to be forfeited.