Rajes Kumar, J. - (1.) For the Excise year 2002-03 petitioner has been allotted a country liquor shop situated at Nai Basti, Lallapura, Meerut by means of lottery under the new Excise policy. However, it appears that without entering into the contract, petitioner has been allowed to run the shop on daily basis. Petitioner run the shop on daily basis from 20.4.2002 to 21.7.2002. Petitioner vide letter-dated 21.7.2002 refused to run the shop and, therefore, the Excise officer has not allowed the petitioner to run the shop w.e.f. 22.7.2002. Thereafter, vide notice dated 28.8.2004 District Excise officer, Meerut asked the petitioner to deposit a sum of Rs. 35,34,305/- towards balance licence fee for the entire excise year 2002-03. Petitioner disputed the aforesaid demand on the ground that the petitioner was never issued permanent licence for the excise year 2002-03. Petitioner filed appeal before the Excise Commissioner. The Additional Excise Commissioner (Administration) dismissed the appeal and confirmed the demand. The aforesaid appeal has been dismissed vide order dated 28.12.2006. Petitioner filed revision before the State Government alongwith waiver application, which are still pending. During the pendency of the appeal District Excise officer has issued notice dated 14.9.2006 asking the petitioner to deposit the amount. Being aggrieved, petitioner filed present writ petition.
(2.) Learned counsel for the petitioner submitted that the demand is patently illegal in view of the decision of this Court in the case of Anil Kumar and others v. State of U.P. and others, 2006 (10) ADJ 366 . He submitted that the State Government may be directed to dispose of the appeal expeditiously and till the disposal of the appeal realisation of the demand be stayed.
(3.) Having regard to the facts and circumstances of the case, writ petition is disposed of with the direction to the State Government to dispose of the revision of the petitioner, filed on 10.1.2007 expeditiously preferably within a period of two months and till the disposal of the revision, impugned demand shall remain stayed. Order Accordingly.;