ANKITA CHEMICALS Vs. STATE OF BIHAR

JUDGEMENT

(1.) M /s Ankita Chemicals has filed the present writ petition seeking relief that the order issued vide memo no. 601 dated 23 February, 2001 by the Excise Commissioner, Bihar, Patna, respondent no. 2, rejecting the application of the petitioner for grant of licence in Form No. 24 of the Bihar Excise Act for the storage and use of methylated alcohol for manufacture of N.C. Thinner be quashed.

(2.) THE contention of the petitioner is that he had purchased a sick unit from the Bihar State Financial Corporation and had obtained a small scale industry registration, for manufacturing N.C. Thinner, in the name of the unit. This unit was named as M/s Ankita Chemicals.

(3.) DISCRIMINATION is not the plea of the petitioner that it has been singled out in being denied the licence. It is not the case of the petitioner that others were granted and the petitioner was denied.