JAGAR NATH TRADING CO Vs. STATE OF BIHAR

JUDGEMENT

(1.) With the consent of learned Counsel appearing for the petitioners in different writ applications and learned Advocate General for the State, the above mentioned writ applications are being disposed of at the stage of admission itself by this common order.

(2.) These writ applications have been filed by the petitioners who are licensed whole dealers within the meaning of Clause 2(f) of the Bihar Rice and Paddy Procurement (Levy) Order, 1983 (hereinafter referred to as the Levy Order). They have questioned the validity of the Levy Order on the ground that it imposes unreasonable restrictions on their fundamental right to carry on trade and business.

(3.) The first objection which has been raised on their behalf is in respect of Clause 4 of the Levy Order which is a follows: