(1.) These three writ petitions raise common questions of law as to the validity of the tolls levied by the State on certain bridges under the Indian Tolls Act, 1851 (For short the Act).
(2.) In C.W.J.C No. 1514 of 1984 the petitioners are engaged in the business ol transport and in course of the business their buses have to cross two bridges one at Burhi Candak in North Muzaffarpur and the other on river Bagrnati at Muzaffarpur-Darbhanga route. They claim that both the bridges are within a distance of 40 K.M. from each other. There are two respondents-the first respondent is the State of Bihar through the Commissioner-cum-Secretary Road Construction Department and the second respondent is Bihar Rajya I'ul Nirman Nigam Limited (for short the Nigam), a Government Company within the meaning of Section 617 of the Companies Act, 1956. The petitioners have sought a writ, order or direction that Sections 2 and 9 of the Act and Rule 10 (a), 10 (a) (ii), 10 (a) (iv), 10 (a) (v), 12, 13, 14 and 75 of the Bihar Tolls Rules, 1979, are ultra vires. They further seek quashing of the notification dated February 15, 1984, levying toll on all the bridges in the State of Bihar as void, which notification came into force with effect from April 1, 1984.
(3.) In C.W.J.C. No. 532 of 1984 (R), there are five petitioners. The first petitioner as the name shows is a society registered under the Societies Registration Act. The other petitioners are owners of certain trucks which they are using as public carrier vehicles in their transport business. The Respondents are in effect the same as in C.W.J.C. No. 1514 of 1984. The petitioners say that they ply their vehicles from Ranchi to Calcutta on National Highway No. 32 and on this route there is a bridge over river Suvarnarekha, which bridge was constructed and completed in 1969-70 period and declared open for public use. Here also the petitioners have challenged the notification dated February 15, 1984 under which the Respondents have levied toll at the rate of Rs. 15/- for every vehicle passing over any of the bridge within the State of Bihar except Mahatma Gandhi bridge at Patna. The petitioners seek restraint on the respondents from acting in pursuance to the aforesaid notification.