Allahabad High Court
Chandrawati Devi vs State Of Up And 5 Others on 5 August, 2024
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:125975-DB Court No. - 39 Case :- WRIT - C No. - 25213 of 2024 Petitioner :- Chandrawati Devi Respondent :- State Of Up And 5 Others Counsel for Petitioner :- Mrityunjay Singh Counsel for Respondent :- C.S.C. Hon'ble Saumitra Dayal Singh,J.
Hon'ble Donadi Ramesh,J.
1. Submission is, despite earlier order passed by the writ Court in Writ Tax No.1017 of 2024 (Chandrawati Devi Vs. State of U.P. and 5 Others), the respondent State-authorities are seeking to cancel the petitioner's excise license on one pretext or the other. Only to defeat the direction issued on 08.07.2024 in Writ Tax No.1017 of 2024, the petitioner's application for grant of Character Certificate has been wrongly rejected on false ground.
2. While falsity of grounds may not be adjudicated at present, in the context of valuable rights of continuance of excise license also in issue, we dispose of the present writ petition with a direction, subject to the petitioner filing appropriate appeal under the U.P. Janhit Guarantee Adhiniyam, 2011 within a period of three days from today, that appeal may be dealt with and decided as expeditiously as possible preferably within a period of two weeks. The application for continuance of Excise license may be considered accordingly.
Order Date :- 5.8.2024 A Gautam (Donadi Ramesh,J.) (S.D. Singh,J.)