R.K.Agrawal, J. - (1.) By means of the present writ petition filed under Article 226 of the Constitution of India, the petitioner, Sameer Ahmad, seeks the following reliefs: "(a) to issue a writ, order or direction in the nature of mandamus commanding the respondents to permit the petitioner to sell his unsold stock of country liquor for the excise year 2003-04 in the current year. (b) to issue any such other suitable writ, order or direction as this Hon'ble Court may deem fit and proper under the circumstances of the case. (c) to award the costs of this petition to the petitioner."
(2.) By way of an amendment which has been allowed vide Court's order dated 14.12.2004, another relief No. (d) has been, added, as follows: "(d) to issue a writ, order or (direction in the nature of certiorari quashing the orders dated 9.8.2004 (Annexure "6" to the writ petition) and the order dated 11.8.2004 (Annexure "7" to the writ petition) passed by the District Excise Officer, Aligarh, respondent No. 4."
(3.) As the counter affidavit and rejoinder affidavit have been exchanged between the parties and the pleadings are complete, with the consent of the learned counsel for the parties, the writ petition is being heard and finally disposed of at the admission stage itself in accordance with the Rules of Court.;