Rajasthan High Court - Jaipur
Hotel Ranthambhore Van Vihar vs State Of Rajasthan on 8 October, 2020
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 12054/2020
Hotel Ranthambhore Van Vihar, Ranthambhore Road, Sawai
Madhopur (License No. Smp/2020- 2021/ron/34100303301)
Through Its Proprietor Manju Agrawal W/o Satyanarayan
Agrawal, Aged About 56 Years, R/o Brahmpuri Colony,
Ranthambhore Road, District Sawai Madhopur (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary
Department Of Finance (Excise) Secretariat, Jaipur.
2. Commissioner, Excise Department, Udaipur.
3. District Excise Officer, Sawai Madhopur.
4. District Collector, Sawai Madhopur.
----Respondents
For Petitioner(s) : Mr. Ashindra Gautam, Adv.
Ms. Vijay Laxmi Gauttam, Adv.
(through Video Conferencing).
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 08/10/2020 Learned counsel for the petitioner submitted that the present writ petition is filed against illegal levy of additional special vend fee.
Learned counsel submits that this Court had issued notices and passed interim orders in other similar writ petitions-S.B. Civil Writ Petition Nos.10252/2020 (Banshi Lal Saini Versus The State of Rajasthan & Ors.), S.B. Civil Writ Petition No.10241/2020 (Jyoti Devi Versus The State of Rajasthan (Downloaded on 08/10/2020 at 09:04:42 PM) (2 of 2) [CW-12054/2020] & Ors.) and S.B. Civil Writ Petition No.11338/2020 (Deepak Khandelwal Versus State of Rajasthan).
Issue notice of the writ petition as well as stay application, returnable on 09.11.2020. Notices be given 'dasti' if prayed.
In the meanwhile, no coercive action shall be taken against the petitioner and the respondents are restrained to effect any recovery of additional special vend fee.
List on 09.11.2020 alongwith S.B. Civil Writ Petition No.10775/2020.
(ASHOK KUMAR GAUR),J Ramesh Vaishnav /86/Sakshi 51 (Downloaded on 08/10/2020 at 09:04:42 PM) Powered by TCPDF (www.tcpdf.org)