RAJESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the State in both the writ petitions. Learned counsels for both sides are not at issue that the matter stand concluded by the judgment of this Court passed in C.W.J.C.No. 3631 of 1990 and analogous cases disposed off by a Division Bench on 26.03.2004. In view of the finding arrived at in the aforesaid judgment after discussion, the present writ petitions are disposed off in similar terms holding that the petitioners are liable to pay the enhanced licence fee with effect from 01.06.1990 for the licence period 1990-91. Any enhanced licence fee paid by them for the licence period prior to 01.06.1990 shall be refunded to them within two months from the date of receipt/production of a copy of the judgment.

(2.) THE writ petitions stand disposed off in similar terms as in C.W.J.C.NO. 3631 of 1990 and analogous cases.