HCMONTHLY CASE LAW ARCHIVE
Read 79 LawLens analyses of Rajasthan High Court judgments published in March 2026, covering key rulings, legal principles and case law.
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The deceased, Kiran, was married to the accused, Pintu @ Praveen Singh, for approximately 8–9 years
3 MIN READ→
The Petitioner, a Squadron Leader in the Indian Air Force (IAF) serving as a Legal Officer, was posted to 32 Wing, Jodhpur on 08.03.2025
3 MIN READ→
The Petitioner, a transgender woman, filed a writ petition seeking to quash a State Government notification dated January 12, 2023, which added the transgender community to the list of Other Backward Classes (OBC) at...
3 MIN READ→
The Petitioner was awarded a tender by Rajasthan State Mines and Minerals Ltd. (RSMML) on 17.07.2023 for loading and transporting limestone at Sanu mines, Jaisalmer
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1 MIN READ→
The Petitioner, Rajpal Singh, claimed to be a co-sharer in agricultural land (Khasra Nos. 81 and 81/1) situated in Besaroli, alleging it was ancestral property
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The petitioner, Jhanwer Medical Agencies, held a license to operate as a retailer and wholesaler under the Drugs and Cosmetics Act, 1940.
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![### University cannot charge processing fees for answer books exceeding rates prescribed under RTI Rules.. Vipika v. Rajasthan University of Health Sciences & Anr. [2026:RJ-JD:11145-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/university-cannot-charge-processing-fees-for-answer-books-exceeding-rates-prescribed-under-121302b1cd0642e196bb48aa954f905f.webp)
The petitioner, a B.Sc. Nursing student at the respondent University, failed in two subjects in her final year.
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![State's cluster-based excise policy and renewal thresholds are valid exercises of regulatory privilege under Article 14.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-s-cluster-based-excise-policy-and-renewal-thresholds-are-valid-exercises-of-regulato-b9c5501c58ba4c83a1c3761135ae8318.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
2 MIN READ→
![### State’s exclusive privilege in liquor trade permits cluster-based renewal conditions and district-wide participation thresholds.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-s-exclusive-privilege-in-liquor-trade-permits-cluster-based-renewal-conditions-and-d-e061966c4a954f69bd03883256a07387.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the "Excise and Temperance Policy 2025–2029".
2 MIN READ→
![State excise policy requiring 70% district-wide renewal for individual liquor license renewal is not arbitrary.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-excise-policy-requiring-70-district-wide-renewal-for-individual-liquor-license-renew-a96aff68179b45b3838b5a540f644c03.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
2 MIN READ→
![State's exclusive privilege in liquor trade permits cluster-based renewal thresholds subject to Article 14 scrutiny.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-s-exclusive-privilege-in-liquor-trade-permits-cluster-based-renewal-thresholds-subje-f907215b9d394161b392eb388d12cb8f.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
3 MIN READ→
![State excise policy requiring cluster-based liquor license renewals and minimum district thresholds is not discriminatory or arbitrary.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-excise-policy-requiring-cluster-based-liquor-license-renewals-and-minimum-district-t-70053daecd384edb80a466eaa3e9d40a.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the "Rajasthan Excise & Temperance Policy 2025–2029".
2 MIN READ→
![State may link liquor license renewal to cluster participation and district-wide thresholds without violating Article 14.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-link-liquor-license-renewal-to-cluster-participation-and-district-wide-threshold-47b5f869017a4bf2ab7334b78bdde912.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
2 MIN READ→
![State liquor policy prescribing cluster-based renewal and district-wide participation thresholds does not violate Article 14.. Jamana v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-liquor-policy-prescribing-cluster-based-renewal-and-district-wide-participation-thre-238639bc9e6e4e64aec67f9d4b723744.webp)
The petitioners, existing retail liquor licensees in Rajasthan, challenged the "Rajasthan Excise & Temperance Policy 2025–2029".
3 MIN READ→
![### State’s exclusive privilege in liquor trade permits cluster-based renewal thresholds and revenue-driven policy restrictions.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-s-exclusive-privilege-in-liquor-trade-permits-cluster-based-renewal-thresholds-and-r-d918f327416e49869f99589b8fb96dcf.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
3 MIN READ→
![State may link liquor license renewal to district-level thresholds and cluster-based settlement under its exclusive privilege.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-link-liquor-license-renewal-to-district-level-thresholds-and-cluster-based-settl-7a7b5d324dc14f1abbc26d70bb8b3926.webp)
The petitioners, existing licensees of retail liquor shops in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the *Excise and Temperance Policy 2025–2029*.
2 MIN READ→
![State may link liquor license renewal to district-wide thresholds and cluster-based settlement without violating Article 14.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-link-liquor-license-renewal-to-district-wide-thresholds-and-cluster-based-settle-a6db9e855eec4e188b7615b4e1d4a273.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the *Excise and Temperance Policy 2025–2029*.
3 MIN READ→
![State may link liquor license renewal to district-level thresholds and cluster-based settlement under its exclusive privilege.. Jamana v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-link-liquor-license-renewal-to-district-level-thresholds-and-cluster-based-settl-9f6e411e7ce54f9c9b91a4f92c83eff8.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
2 MIN READ→
![State's excise policy clustering liquor shops and conditioning renewal on collective district-wise thresholds is not arbitrary.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-s-excise-policy-clustering-liquor-shops-and-conditioning-renewal-on-collective-distr-bb7780b042274bd0b0d394765a349b5c.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
3 MIN READ→
![State may make liquor license renewal conditional upon district-wide and cluster-based participation thresholds.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-make-liquor-license-renewal-conditional-upon-district-wide-and-cluster-based-par-d2068eced06a4ad3ae0e13b69b76bb59.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the "Rajasthan Excise & Temperance Policy 2025–2029" issued on 29.01.2025.
2 MIN READ→
![State's excise policy clustering liquor shops and conditioning renewal on district-wide participation thresholds is not per se arbitrary.. Jamana v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-s-excise-policy-clustering-liquor-shops-and-conditioning-renewal-on-district-wide-pa-4838c67f9ded402fb224450e60d37976.webp)
The petitioners, existing licensees of retail liquor shops in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy, 2025–2029.
3 MIN READ→
![### Excise Policy's District-Wise Renewal Thresholds and Cluster Mechanisms Do Not Violate Article 14.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/excise-policy-s-district-wise-renewal-thresholds-and-cluster-mechanisms-do-not-violate-art-bea2969a53b846ec933971ec0a39ba85.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
2 MIN READ→
![State excise policy requiring 70% district-wide participation for license renewal is not manifesty arbitrary.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-excise-policy-requiring-70-district-wide-participation-for-license-renewal-is-not-ma-696512d2e74c4e619113e1d1f8fc640b.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Excise and Temperance Policy 2025–2029.
2 MIN READ→
![State's exclusive privilege in liquor trade permits renewal conditions based on district-wide and cluster-level participation thresholds.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-s-exclusive-privilege-in-liquor-trade-permits-renewal-conditions-based-on-district-w-d1741a71d0c14c99a72f5f706dae53d2.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
3 MIN READ→
![Excise policy requiring cluster-based license renewals and district-level thresholds is not manifestly arbitrary.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/excise-policy-requiring-cluster-based-license-renewals-and-district-level-thresholds-is-no-4b5101209cdf46808c30cab158fcc302.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the *Excise and Temperance Policy 2025–2029*
3 MIN READ→
![State may link liquor license renewal to district-wide thresholds and cluster-based settlement under its exclusive privilege.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-link-liquor-license-renewal-to-district-wide-thresholds-and-cluster-based-settle-e1787f78be024e38a2a8eb7f98bb795b.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
3 MIN READ→
![Excise policy conditions for cluster-based license renewal are not arbitrary and fall within State’s exclusive privilege.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/excise-policy-conditions-for-cluster-based-license-renewal-are-not-arbitrary-and-fall-with-b1155992565e431ead784faa080b8ade.webp)
The petitioners, existing liquor licensees, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
2 MIN READ→
![State's excise policy clustering liquor shops and conditioning license renewal on district-wide participation thresholds is not arbitrary.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-s-excise-policy-clustering-liquor-shops-and-conditioning-license-renewal-on-district-921b93833dc74c88a7b8224a9ddf19ec.webp)
The petitioners, existing licensees of retail liquor shops in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy, 2025–2029.
3 MIN READ→
![### Excise Policy Linking License Renewal to Cluster-Wide Participation and District Thresholds is Constitutionally Valid. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/excise-policy-linking-license-renewal-to-cluster-wide-participation-and-district-threshold-5039a24447cc4ab3a353080e66f89dd0.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
2 MIN READ→
![State's exclusive privilege in liquor trade permits cluster-based renewal thresholds and rationalized settlement policies.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-s-exclusive-privilege-in-liquor-trade-permits-cluster-based-renewal-thresholds-and-r-58d7856f999f455fa310ca0084a8e181.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Excise and Temperance Policy 2025–2029.
2 MIN READ→
![Horizontal reservation for PwBD does not require separate merit lists or cut-offs at shortlisting stages.. Anmol Lohia v. The Rajasthan High Court & Anr. [2026:RJ-JD:9685-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/horizontal-reservation-for-pwbd-does-not-require-separate-merit-lists-or-cut-offs-at-short-4662245bee2a488d8c648e68e0501997.webp)
The petitioner, a person with 70% permanent disability (Blind and Low Vision), applied for the post of Junior Judicial Assistant/Clerk Grade-II under the Persons with Benchmark Disabilities (PwBD) category pursuant to...
2 MIN READ→
![Mandatory tender conditions regarding EMD submission modes must be strictly complied with at the time of bidding.. M/s Bhati Constructions v. State of Rajasthan & Ors. [2026:RJ-JD:9474-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/mandatory-tender-conditions-regarding-emd-submission-modes-must-be-strictly-complied-with--f68c8858982b42e6a2c8eabefb547283.webp)
The Appellant, a registered contractor, participated in a tender process (NIB No. 04/2025-26) issued by the Urban Improvement Trust (UIT), Jaisalmer, for road renovation work.
2 MIN READ→
![Mandatory requirement to submit Earnest Money Deposit in prescribed mode at bid submission is non-curable.. M/s Bhati Constructions v. State of Rajasthan & Ors. [2026:RJ-JD:9474-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/mandatory-requirement-to-submit-earnest-money-deposit-in-prescribed-mode-at-bid-submission-3a621748f40244bcabf24cbe5ea36660.webp)
The Appellant, a registered contractor, participated in a tender (NIB No. 04/2025-26) issued by the Urban Improvement Trust (UIT), Jaisalmer, for road renovation.
2 MIN READ→
![Constitutional bar under Article 243ZG precludes judicial interference in territorial ward reorganization and delimitation.. Vikas Manch & Anr. v. State of Rajasthan & Ors. [2026:RJ-JD:10753-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/constitutional-bar-under-article-243zg-precludes-judicial-interference-in-territorial-ward-dd9bf0e7d6d24f32b1624ac9a31c24e2.webp)
The petitioners, a registered political party and a social worker, challenged a notification dated 01.09.2025 (published 15.09.2025) which reorganized and reconstituted the wards of the Municipal Board, Nokha.
3 MIN READ→
![### State Alcohol Policy Condition Mandating Group Participation For License Renewal Is Not Manifestly Arbitrary.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-alcohol-policy-condition-mandating-group-participation-for-license-renewal-is-not-ma-997299215fcb4d8f8011dc1662af844b.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Excise and Temperance Policy 2025–2029.
3 MIN READ→
![State excise policy mandating cluster-based liquor shop renewals is not arbitrary and lacks fundamental right protection.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-excise-policy-mandating-cluster-based-liquor-shop-renewals-is-not-arbitrary-and-lack-e84ef8d12999437c880cab1b81bff5ed.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the *Excise and Temperance Policy 2025–2029*.
2 MIN READ→
![Excise renewal rights are not absolute and remain subject to uniform, non-arbitrary state policy thresholds.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/excise-renewal-rights-are-not-absolute-and-remain-subject-to-uniform-non-arbitrary-state-p-823e01e85c9d405787d6a9b25e9039a0.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
3 MIN READ→
![State's exclusive privilege over liquor trade permits cluster-based renewal thresholds without violating Article 14.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-s-exclusive-privilege-over-liquor-trade-permits-cluster-based-renewal-thresholds-wit-5cc0421efa70433d8deb69f5f28c02a1.webp)
The Finance (Excise) Department of Rajasthan issued the "Excise and Temperance Policy 2025–2029" on 29.01.2025, introducing a "cluster" system for retail liquor shops.
2 MIN READ→
![State excise policy clustering and renewal thresholds are valid exercises of executive privilege under Article 14.. Jamana W/o Jetha Ram v. State Of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-excise-policy-clustering-and-renewal-thresholds-are-valid-exercises-of-executive-pri-780f1d1013de45f8a7cbe42548a4d9c5.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
2 MIN READ→
![State excise policy conditions tying individual license renewals to district-wide and cluster-level participation thresholds are constitutionally valid.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-excise-policy-conditions-tying-individual-license-renewals-to-district-wide-and-clus-2646868d9e9843f1a7ef112d37d73812.webp)
The petitioners, existing licensees of retail liquor shops in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the *Rajasthan Excise & Temperance Policy, 2025–2029*.
3 MIN READ→
![State excise policy thresholds and cluster-based renewal conditions are valid exercises of regulatory privilege.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-excise-policy-thresholds-and-cluster-based-renewal-conditions-are-valid-exercises-of-3820002ec1954b3c9a5fb8f5f8f75ba0.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy, 2025–2029.
2 MIN READ→
![State may link liquor license renewals to collective district-wide and cluster-based thresholds for revenue stability.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-link-liquor-license-renewals-to-collective-district-wide-and-cluster-based-thres-45e3ab2614e94be8af6361224c21bc78.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the "Excise and Temperance Policy 2025–2029".
2 MIN READ→
![State may make liquor license renewal conditional upon district-wide participation and cluster-based settlement.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-make-liquor-license-renewal-conditional-upon-district-wide-participation-and-clu-d01e4f9a845e4a8c9ec4235458b0d00f.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the "Rajasthan Excise & Temperance Policy 2025–2029" issued via notification dated 29.01.2025.
2 MIN READ→
![### Excise policy transition to cluster-based renewal subject to district-wide thresholds is constitutionally valid and non-arbitrary.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/excise-policy-transition-to-cluster-based-renewal-subject-to-district-wide-thresholds-is-c-d99e90ab3c954c2aa7123515beb532d1.webp)
The petitioners, existing licensees of retail liquor shops in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
4 MIN READ→
![State may link liquor license renewal to district-wide participation thresholds and cluster-based settlement.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-link-liquor-license-renewal-to-district-wide-participation-thresholds-and-cluste-e7caff0250274fc3bc44c000b7584a9b.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
3 MIN READ→
![State excise policy governing liquor license renewal via cluster mechanisms is not subject to Article 14 challenge absent manifest arbitrariness.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-excise-policy-governing-liquor-license-renewal-via-cluster-mechanisms-is-not-subject-61b0f7684bcb4f6389865b730b9be0c4.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the "Rajasthan Excise & Temperance Policy 2025–2029".
2 MIN READ→
![### State may bundle liquor shops into clusters and mandate minimum district-wide renewal thresholds to optimize revenue.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-bundle-liquor-shops-into-clusters-and-mandate-minimum-district-wide-renewal-thre-6a9784be1272448bafe4514f1d62e752.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the "Rajasthan Excise & Temperance Policy 2025–2029".
3 MIN READ→
![### State’s Privilege to Impose Cluster-Based Liquor License Renewal Thresholds Is Constitutionally Valid under Article 14. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-s-privilege-to-impose-cluster-based-liquor-license-renewal-thresholds-is-constitutio-2629f4d9a458410f93c5c0a4e4d70935.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
3 MIN READ→
![State may link individual liquor license renewals to collective cluster-based participation and district-wide revenue thresholds.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-link-individual-liquor-license-renewals-to-collective-cluster-based-participatio-b432b99504ae465c8477ef2f17c3969e.webp)
The petitioners, existing licensees of retail liquor shops, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
2 MIN READ→
![### State excise policy's 70% district-wide renewal threshold and cluster-based settlement do not violate Article 14.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-excise-policy-s-70-district-wide-renewal-threshold-and-cluster-based-settlement-do-n-0f217583c4274805beabf9e0639c0525.webp)
The petitioners, existing licensees of retail liquor shops in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the "Excise and Temperance Policy 2025–2029".
3 MIN READ→
![State holds exclusive privilege to link liquor license renewals to cluster-level participation and district-wide revenue thresholds.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-holds-exclusive-privilege-to-link-liquor-license-renewals-to-cluster-level-participa-bbf822bf26774b44a38f2b96bf08e8e1.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
2 MIN READ→
![Absence of fundamental right to liquor trade permits State-mandated cluster-based renewal and district-wide participation thresholds.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/absence-of-fundamental-right-to-liquor-trade-permits-state-mandated-cluster-based-renewal--4804ce09b3954ea58b8b462527be1b38.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
2 MIN READ→
![### State’s exclusive privilege to regulate liquor trade through cluster-based renewal policies is constitutionally valid.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-s-exclusive-privilege-to-regulate-liquor-trade-through-cluster-based-renewal-policie-fd0e2d6b1ad04a6da003bcf8197cdd0c.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
2 MIN READ→
![State's exclusive privilege in liquor trade validates cluster-based renewal thresholds despite absence of fundamental rights.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-s-exclusive-privilege-in-liquor-trade-validates-cluster-based-renewal-thresholds-des-b695a80fe3654644a5d86b7c81a57180.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Excise and Temperance Policy 2025–2029.
3 MIN READ→
![State may make liquor license renewal conditional upon cluster-wide participation and district-level percentage thresholds.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-make-liquor-license-renewal-conditional-upon-cluster-wide-participation-and-dist-a25865cc8b824ec493c742efd37285bf.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Excise and Temperance Policy 2025–2029.
2 MIN READ→
![State's exclusive privilege in liquor trade permits renewal conditions based on district-wide and cluster-based thresholds.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-s-exclusive-privilege-in-liquor-trade-permits-renewal-conditions-based-on-district-w-42c185f45af24e0bb25059c812a69e13.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Excise and Temperance Policy 2025–2029.
3 MIN READ→
![State may link liquor license renewal to district-wide participation thresholds and cluster-based settlement.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-link-liquor-license-renewal-to-district-wide-participation-thresholds-and-cluste-f302c14cb2024da7a33443927d48c0d6.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Excise and Temperance Policy 2025-2029.
2 MIN READ→
![State may make liquor license renewal conditional upon district-wide and cluster-based participation thresholds.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-make-liquor-license-renewal-conditional-upon-district-wide-and-cluster-based-par-92b289fa57a146b398e5ab72a892d229.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Excise and Temperance Policy 2025-2029.
2 MIN READ→
![State excise policy requiring cluster-based liquor license renewals and minimum district thresholds is not fetchingly arbitrary.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-excise-policy-requiring-cluster-based-liquor-license-renewals-and-minimum-district-t-fde40ff0e7754d5da3b977edaa1ec376.webp)
The petitioners, existing licensees of retail liquor shops in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the *Excise and Temperance Policy 2025–2029*.
3 MIN READ→
![State liquor policy conditioning license renewal on district-wide participation thresholds and cluster-based settlement is constitutionally valid.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-liquor-policy-conditioning-license-renewal-on-district-wide-participation-thresholds-647417dde67a4227a9ec5538b059af94.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy, 2025–2029.
2 MIN READ→
![State excise policy requiring cluster-based liquor license renewals and minimum district-wide participation thresholds is constitutionally valid.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-excise-policy-requiring-cluster-based-liquor-license-renewals-and-minimum-district-w-9bb6b23aadbd4f0992821d27a7355947.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
2 MIN READ→
![State liquor policy prescribing district-wide renewal thresholds and cluster-based auctions is not held to be mid-term arbitrary.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-liquor-policy-prescribing-district-wide-renewal-thresholds-and-cluster-based-auction-01d00df4f8144f898530621bc698a285.webp)
The petitioners, existing liquor licensees, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
3 MIN READ→
![State excise policy requiring cluster-based liquor license renewals and minimum district-wide participation is not unionstitutionally arbitrary.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-excise-policy-requiring-cluster-based-liquor-license-renewals-and-minimum-district-w-47b23804f3dc4620b32de409d882fee9.webp)
The petitioners, existing liquor licensees, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
3 MIN READ→
![State policy linking liquor license renewal to district-wide and cluster-based participation thresholds does not violate Article 14.. Jamana v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-policy-linking-liquor-license-renewal-to-district-wide-and-cluster-based-participati-e9e6491b04324cdf9f6ff52f2b707d98.webp)
The petitioners, existing liquor licensees, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
2 MIN READ→
![State may make liquor license renewal conditional upon district-wide and cluster-based participation thresholds.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-make-liquor-license-renewal-conditional-upon-district-wide-and-cluster-based-par-913f4bdcdcff4a4cb661899c75261416.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
3 MIN READ→
![### State possesses exclusive privilege to link liquor license renewals to district-wide and cluster participation thresholds.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-possesses-exclusive-privilege-to-link-liquor-license-renewals-to-district-wide-and-c-2f91f6c6fe844d2995b0ab0f41083799.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
2 MIN READ→
![State may link individual liquor license renewals to cluster-wide participation and district-level revenue thresholds.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-link-individual-liquor-license-renewals-to-cluster-wide-participation-and-distri-683e5510c46a4452ac01bba16f026c5a.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy, 2025–2029.
2 MIN READ→
![State liquor policy conditions for cluster-based license renewal are not arbitrary and do not violate Article 14.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-liquor-policy-conditions-for-cluster-based-license-renewal-are-not-arbitrary-and-do--5a53d3511ea14f5b83b7cb8dfbe8f965.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
3 MIN READ→
![State's exclusive privilege over liquor trade allows cluster-based licensing and conditional renewals without violating Article 14.. Jamana W/o Jetha Ram v. State Of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-s-exclusive-privilege-over-liquor-trade-allows-cluster-based-licensing-and-condition-ac13e7a7cbc34a968f086849e77f6b0c.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the *Excise and Temperance Policy 2025-2029*.
3 MIN READ→
![State's exclusive privilege in liquor trade permits renewal conditions based on district-wide participation and cluster settlement.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-s-exclusive-privilege-in-liquor-trade-permits-renewal-conditions-based-on-district-w-993f3f20ac56495a9a4429e22ce79aaa.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the *Excise and Temperance Policy 2025–2029*.
3 MIN READ→
![State liquor policy linking license renewal to district-wide thresholds and cluster-participation is non-arbitrary and constitutionally valid.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-liquor-policy-linking-license-renewal-to-district-wide-thresholds-and-cluster-partic-e9cc45e9d3d94c2cb38f8a528c23d27d.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
2 MIN READ→
![State may link liquor license renewal to collective cluster-based performance thresholds without violating Article 14.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-link-liquor-license-renewal-to-collective-cluster-based-performance-thresholds-w-c0a9200f5f34429c98be22912ed662a8.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the "Excise and Temperance Policy 2025-2029" issued via notification dated 29.01.2025.
2 MIN READ→
![State excise policy making renewal contingent on cluster-wide participation and district thresholds is not manifest arbitrariness.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-excise-policy-making-renewal-contingent-on-cluster-wide-participation-and-district-t-ceee32a7ba894d6da1cbb3ef29c10aee.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the "Excise and Temperance Policy 2025–2029".
2 MIN READ→
![State may link liquor license renewal to district-wide thresholds and cluster-based settlement under its exclusive regulatory privilege.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-link-liquor-license-renewal-to-district-wide-thresholds-and-cluster-based-settle-81232918ff824377aaa1cf89a113b517.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
2 MIN READ→
![State may condition liquor license renewal on cluster-wide participation and district-level renewal thresholds.. Jamana W/o Jetha Ram v. State of Rajasthan & Others [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-condition-liquor-license-renewal-on-cluster-wide-participation-and-district-leve-4c9d4c18238f42cf9fe893b3a6daf9a3.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy, 2025–2029.
2 MIN READ→
![State liquor policy prescribing cluster-based settlement and district-wise renewal thresholds is not termed as arbitrary.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-liquor-policy-prescribing-cluster-based-settlement-and-district-wise-renewal-thresho-77fcd566eb8f4fac8b4040ad9dcc7ef8.webp)
The petitioners, existing licensees of retail liquor shops in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the *Excise and Temperance Policy 2025–2029*.
3 MIN READ→
![State may link liquor license renewal to district-wide participation thresholds and cluster-based settlement mechanisms without violating Article 14.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB]. Rajasthan High Court. LawLens](/stories/thumbnails/state-may-link-liquor-license-renewal-to-district-wide-participation-thresholds-and-cluste-82077965f46745adbed75e867263217a.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
3 MIN READ→
![### State’s exclusive privilege in liquor trade permits renewal conditions based on district-wide participation and cluster-based settlement.. Jamana W/o Jetha Ram v. State of Rajasthan & Ors. [2026:RJ-JD:9742-DB] (and connected matters). Rajasthan High Court. LawLens](/stories/thumbnails/state-s-exclusive-privilege-in-liquor-trade-permits-renewal-conditions-based-on-district-w-63819b51834c448ebc3f98918d20a607.webp)
The petitioners, existing liquor licensees in Rajasthan, challenged the constitutional validity of Clauses 2.2.6, 2.2.7, and 2.2.8 of the Rajasthan Excise & Temperance Policy 2025–2029.
3 MIN READ→