Sharad Kumar Sharma, J. - (1.) These are the two Writ Petitions, being Writ Petition (M/S) No. 831/2018 and Writ Petition (M/S) No. 832/2018, which has been preferred by the respective petitioners, almost claiming a similar relief pertaining to a challenge being given to Clause-8 of the Notification No. 310/XXIII/2018/04(01)/2018 dated 19.3.2018 issued by respondent no. 1, while exercising powers under Section 40 of Uttaranchal (United Provinces Excise Act, 1910) Adoption Order 2002 read with Section 40 of General Clauses Act 1904, alleging thereof the same to be opposed to public policy.
(2.) The reliefs as sought by the writ petitioners of Writ Petition No. 831/2018 is as under: "(i) Issue Writ or Order in the form and nature of certiorari or any other appropriate Writ, and may further be pleased to quash and set aside the impugned Notification bearing no. 310/XXIII/2018/04(01)/2018, dated 19th March, 2018 vice Clause 8 (Annexure-6), it being opposed to public policy. (ii) Issue Writ or Order in the form and nature of mandamus or any other appropriate Writ thereby directing the respondents to amend notification bearing no. 310/XXIII/2018/04(01)/2018, dated 19th March, 2018 vide Clause 8 in consonance to Notification No. 260/XXIII/2017/04(01)/2017 dated 19th May, 2017 (Annexure-5), it being opposed/against public policy. (iii) Pending disposal of the Writ Petition grant Ad-interim relief in the form of Stay to the effect and operation of the Notification bearing no. 310/XXIII/2018/04(01)/2018, dated 19th March, 2018 vide Clause 8 (Annexure-6). (iv) Grant any other relief in favour of the petitioner which this Hon'ble Court deems fit and proper in the facts of the case, in the interest of justice."
(3.) Whereas in the connected Writ Petition No. 832/2018 'The 7 Departmental Stores vs. State of Uttarakhand & Others', the petitioner has sought the following reliefs: "(i) Issue a writ, order or direction in the nature of certiorari quashing the clause 8 of the notification issued on 19.3.2018. (ii) Issue a writ, order or direction in the nature of mandamus directing to the respondents to renew the licence of the petitioner which was granted on 30.12.2017 as recommended by the Excise Inspector by letter dated 03.03.2018. (iii) Issue any suitable writ, order or direction, which this Hon'ble Court may deem fit and proper on the basis of the facts and circumstances of the case. (iv) Award the cost of the petition to the petitioner.";