PATNA GOLF CLUB Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) With the consent of the parties, following order is passed:- For the reason that according to the petitioner the matter stands adjudicated by Hon'ble the Apex Court in the case of State of West Bengal and others Versus Calcutta Club Limited with another analogues case [2019(19) SCC 107], the matter can be remanded to the authority for its adjudication in accordance with law.

(3.) Shri Vikash Kumar, learned Standing Counsel 11, states that perhaps the provisions of the instant statute are not paramateria with that of the statute, subject matter of consideration by Hon'ble the Apex Court in State of West Bengal (supra).