Full Judgment Text
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PETITIONER:
STATE OF UP AND ORS.
Vs.
RESPONDENT:
RAM SAKAL SINGH
DATE OF JUDGMENT: 12/11/1998
BENCH:
G.T. NANAVATI, S. RAJENDRA BABU
ACT:
HEADNOTE:
JUDGMENT:
J U D G M E N T
NANAVATI, J.
These appeals are in respect of licences for retail
vending of country liquor for the year 1980-81. What was
challenged in the HIGH Court was the direction given in the
Radiogram dated September 16, 1980, by the Excise
Commissioner, U.P. The directions were in respect of number
of shops which could be permitted to be opened for vending
country liquor and bhang. Since the matters are of 1980-81,
they really now do not survive as they have become
infructuous. Therefore, keeping the question of law open,
the appeals are dismissed.