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Judgment
5 paragraphs · 100 words
Manoj Kumar Tiwari, J
1.
Petitioner is aggrieved by the order passed by Collector, Dehradun, whereby he has been asked to deposit certain amount as excise dues.
2.
Since the order passed by Collector, Dehradun is appealable under Section 11 (1) of U.P. Excise Act, 1910, therefore, this Court is not inclined to entertain this writ petition.
3.
Accordingly, the writ petition is dismissed on the ground of alternative remedy, with liberty to petitioner to approach the appropriate forum within one week from today.
4.
For a period of one week, no coercive steps shall be taken against the petitioner.