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Judgment
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The petitioners in all the above four Writ Petitions were licensees of their Beer Parlours for retail sale of Beer at different places of the State, as described in the Writ Petitions. They have laid challenge to Clause 4.2.2 of the Excise Policy for the Excise Year 2015-16, whereby it was directed that all Beer Parlours were to convert to IMFL ‘ON’ Shop (Hotel/Restaurants) with effect from 01.04.2015 or close their operations.
At the time of hearing, learned counsel for the parties are agreed that the present Writ Petitions have become infructuous in view of the aforesaid offending Clause of the Excise Policy having already been struck down in a bunch of Writ Petitions with the lead case of W.P.(C) No.13328 of 2015 (Sanghamitra Dash Vs. State of Orissa), decided on 24th December, 2015.
In view of the above, the Writ Petitions are dismissed as infructuous.
Registry is directed to attach the photocopy of this order in all the connected cases.
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