DIUTA ALCOHOLS PVT LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE points involved in both the cases are one and the same and as such they have been heard together and are being disposed of by this common order.

(2.) C .W.J.C. No. 5876 of 2003 has been filed by the Petitioner which is a company registered under the Indian Companies Act, for a direction to the Respondent -State to call it for negotiation for manufacture and wholesale supply of country made liquor in the zones of Sahabad and Muzaffarpur.

(3.) THE facts which are not in dispute are that a tender for grant of special/exclusive privilege for manufacture and wholesale supply of country liquor and spiced country liquor in the State of Bihar was invited by a Gazette notification dated 16.1.2002 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. In pursuance of the said tender notice the Petitioners and other tenderers supplied their tender papers. The said documents were examined by the Scrutiny Committee constituted for the said purpose.