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Judgment
8 paragraphs · 128 wordsManoj Kumar Tiwari, J
Petitioner was granted licence for country made liquor for the financial year 2019-20. Petitioner wants return of Minimum Monthly Guaranteed
Duty, paid by her for ten days i.e. from 23.03.2020 to 31.03.2020, during which lockdown was imposed in view of COVID-19 pandemic.
In this regard, petitioner has already made a representation before the Excise Commissioner, Dehradun, which, according to the petitioner, has not
been decided.
Having considered the facts and circumstances of the case, the writ petition is disposed of with a direction to Excise Commissioner, Dehradun to
consider and decide petitioner’s representation dated 31.12.2020 (Annexure No. 2 to the writ petition) as early as possible, preferably within six
weeks from the date of production of certified copy of this order.