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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.