RAJAUSDHALAYASWARAJPURI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) The present writ application has been filed against the order dated 19th June, 1995, passed by the Commssioner in Miscellaneous Case No. 68/1994 rejecting the prayer of the petitioner for renewal of licence for the year, 1988-89, 1989-90 and 1990-91 under the provisions of Medicinal and Toilet Preparation (Excise Duties) Act and the rules framed thereunder (here in after referred to as the Act and the Rules.

(3.) This is the fifth time that the petitioner has come to this Court in the following circumstances: