RAM KRISHNA KUMAR Vs. TIRE STATE OF BIHAR

JUDGEMENT

(1.) IN each of the four writ petitions, there is a single petitioner. The petitioners are wholesale dealers in Indian Made Foreign Liquor (I.M.F.L). Each of the four petitioners held wholesale dealers licences for I.M.F.L. for the year 2005 - 06. At the expiry of the license period, the respective District Magistrates granted extension to the petitioners licenses from 1.4.2006 to 31.5.2006, that is for a period of two months only. The petitioners then came to this Court making the grievance that contrary to the statutory provisions, their licenses were not renewed/extended for full one year but were extended only for two months.

(2.) DURING the pendency of the cases, the petitioners licenses were extended from time to time and at present those licenses stand extended upto September 30, 2006. The petitioners seek a direction from the Court asking the respective District Magistrates and the other Excise authorities to renew/extend their licenses for full one year, i.e. upto 31.3.2007.

(3.) SECTION 38 of the Act deals with fees, conditions and the form and duration of licences and it is as follows: