RAMNANDAN SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ramakant Sharma, learned Counsel, appearing on behalf of the petitioner, and Mr. Dhirendra Kumar, learned Assistant Counsel to Additional Advocate General No.10, appearing on behalf of the State respondents.

(2.) In exercise of its power, conferred by Section-19(4) of the Bihar Excise Act, 1915 (as amended upto Act 3 of 2016), the notification No.11/Nai Utpad Niti-01-03/2016-1485, published by the Government reads as follows:

(3.) From a bare reading of the above notification, what becomes prima facie evident, unless shown otherwise, is that possession simpliciter of foreign liquor has not been banned by the State Government.