STATE OF BIHAR Vs. RAJNI RANJAN

JUDGEMENT

(1.) The only question that arises for consideration in this appeal directed against judgment and order of the Patna High court is if it committed any error of law in quashing the notification dated 7/01/1976 issued by the State government in exercise of powers conferred on it under Section 9 of the Bihar Cinemas (Regulation) Act, 1954 (Bihar Act XV of 1954.

(2.) Reason for quashing the notification enhancing the licence fee for the cinemas was absence of any quid pro quo and claim of the State that the levy was not fee but a tax. It is true that since the decision given by this court inkewal Krishan Puri v. State of Punjab the requirement of correlation between the payer of the fee and service rendered has considerably been broadened yet the basic distinction between tax and fee has not been obliterated. Since the State government attempted to justify as a tax the High court, in our opinion, did not commit any error of law in quashing the notification. In absence of any material that the State rendered any service either to the respondent individually or to the class generally, the order of the High court cannot be said to suffer from any error of law.

(3.) 3. In the result the appeal fails and is dismissed. But there shall be no order as to costs.