AJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This petition should not become a subterfuge for the State so as.not to chase its pending revenues. The Court is not concerned as to how much revenue is due. In the present case, it is stated by AAG-2, the revenues due are over Rs. 180 crores (reference counter-affidavit-II filed by the Chief Secretary on 25 June; 2002).

(2.) The petition only highlights the situation that there are arrears due against the auction conducted to part with the privilege to vend liquor on licences granted to various persons.

(3.) In none of the five affidavits which are on record, of these three have been filed by the chief Secretary, there is any element of consciousness that public revenues which are to go into the State treasury, for the assignment of a contract on a public auction of licences to part with the privilege to vend foreign or country liquor, has seen deposits completely.