SKGSUGARLTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these three writ applications involving common questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.

(2.) Whether the state is entitled to realise to costs incurred by it for posting of officers at the petitioners' distillery, is the common question involved in all these applications.

(3.) The fact of the matters however, may separately be noted :- C. W. J. C. Nos. 560 and 611 of 1980.-The petitioner S. K. G. Sugar limited in C. W. J. C. No. 560 of 1980 has inter alia prayed for quashing of the order of demand made by the Superintendent of Excise Lauriya Distillery contained in Memo No. 433 dated 20-11-1979 (Annexure-1) and Memo No. 564 (2) dated 23-12-1979 (Annexure-2) and Memo No. 63 dated 19-2-1980 (Annexure-3). In C. W. J. C. No. 611 of 1980 the petitioner has challenged the legality of the demand made by the Superintendent of Excise Mirganj Distillery as contained in Memo No. 564 (2) dated 28-12-1979 (Annexure-1) and Memo No. 63 dated 19-2-1980 as contained in Annexare-2 to the writ application.