GLAMOUR SALES PRIVATE LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) RULE , returnable forthwith.

(2.) MR . Rajnandan Prasad, the junior counsel to Advocate General, waives service for the respondents. In view of the controversy that has been raised before us, we are of the view that rule may be disposed of at this stage itself and we proceed accordingly.

(3.) THE petitioner applied for settlement of the retail country/spiced country liquor shops in the Sadar, Siwan and Maharajganj Sub -Divisions and for issuance of licence for the year 2005 -06. It is not in dispute that the petitioner was the highest bidder in respect of Siwan and Maharajganj Sub -Divisions for a monthly fee of Rs. 62,40,653/ - and Rs. 17,55,985/ - respectively. The settlement was effected in favour of the petitioner on 4.5.2006 and licence was issued in Form 26C.