ASHOK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE points involved in all the writ applications are the same, and as such they have been heard together and are being disposed of by a common judgment.

(2.) THE petitioner have challenged the notifications dated 25th April, 1990 and 30th May, 1990, as contained in Annexures 1 and 2 in CWJC No. 3882 of 1990 whereby the licence fee has been enhanced under Rules 35, 40, 106 (a) (b) and 112 (1) (2) of the Rules framed under Section 90 the Bihar Excise Act (hereinafter referred to as the Act).

(3.) BY notification dated 30th May, 1990 Rule 106 (a) was substituted and licence fee with regard to Bonded Warehouse with wholesale licence has been fixed at Rs. 1,80,000/ - and Rs. 25,000/ -has been fixed as security money.