HARIJEE DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ petition is in the nature of public interest litigation. The grievance relates to illegal manufacturing and selling of 'Mahua Hquor ' at village -Sarangpur in the district of Bhojpur. It is stated that despite representations made to the district administration, no effective steps have been taken to check the illicit activity of manufacturing and selling of Mahua liquor in that village. That the activity of illegal manufacturing and selling of Mahua Hquor at village -Sarangpur has attained huge proportion is sought to be shown by various first information reports lodged from time to time.

(2.) ON 16th of May, 2008, the notice was ordered to be issued to the respondents to show cause why writ petition be not admitted and, if possible, disposed of at motion hearing stage. On behalf of the Superintendent of Police, Bhojpur (respondent no. 3), a counter affidavit has been filed. It is stated therein that local administation as well as police are vigilant about the illicit activity highlighted by the petitioner and has taken action against the persons allegedly involved in the illegal manufacturing and selling of 'Mahua liquor. It is also stated that from time to time, the raids are organized and whosoever is found involved in the illegal activity is booked under the provisions of the Excise Act and other relevant laws.

(3.) ALTHOUGH counter affidavit has been filed by the respondent no. 3, none of the Government advocates or Government counsel has chosen to appear in the matter.