- (1.) By way of this order, we shall dispose of a bunch of petitions namely C.W.P. Nos.1329, 1512, 1620, 1621, 1683, 2731, 2073, 2629, 2630 and 1716 of 1995. The facts are being taken from CWP No.1329 of 1995.
(2.) The petitioners pray for issuance of a writ in the nature of mandamus directing the respondents to grant remission of two days' in payment of license fee as their liquor vends were ordered to be closed for two days in view of Municipal/Panchayat Elections, in the State of Haryana.
(3.) The petitioners who were liquor licensees were allotted liquor vends in various towns of the State of Haryana, under the Punjab Excise Act, 1914 (as applicable to the State of Haryana) (here-in-after referred to as "the 1914 Act). Apart from the 1914 Act, the petitioners are also bound by the terms and conditions of the auction as well as the Haryana Liquor License Rules, 1970 (here-in-after referred to as 'the 1970 Rules).;