ASHA LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) In our order dated 25th February, 2011, the submission of learned amicus curiae was noted that under Section 31 there is provision for announcement by beat of drums at the place where excise shops are proposed to be opened. It was further noted that in view of change in the society, living habits and urbanization there are hardly any public announcements in the city areas by beat of drums and this system has become archaic and anachronistic.

(2.) It was suggested by the learned amicus curiae that the authorities should either publish the proposals in the local daily or should make arrangements for proclamation through loudspeakers.

(3.) Learned Counsel for the State was allowed time to seek instruction in respect of aforesaid suggestion. Today he has fairly informed the Court that officials of the Excise Department feel helpless because they are required to follow the provisions in the Act and any amendment is not in their hands.