ALLY FOOD PRIVATE LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner has filed this writ application for quashing the order dated 16.5.2003 passed by the Member, Board of Revenue, holding that the petitioner -firm is a proxy/benami firm of one Arun Kumar, proprietor of M/s Bachchan Traders. A copy of the said order has been appended as Annexure 1 to the writ petition.

(2.) THE petitioners case is that it is a registered private limited company and its registered Head Office is situated in Muhalla Kankarbagh, Patna. It was incorporated in 1995 -96.

(3.) ON 16.1.2002, a notification was issued inviting tenders for grant of exclusive privilege to trade in wholesale country liquor and wholesale spiced country liquor in the State of Bihar for the period 1.4.2002 to 31.3.2005. The last date for submission of the tender papers was fixed as 27.2.2002.