SANTOSH KUMAR Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Admit.

(2.) In the facts and circumstances of the case and with the consent of learned counsel for the respective parties, the present petition is taken up today for final hearing as the pleadings are complete.

(3.) By filing this petition under Article 226 of the Constitution of India, the petitioner has prayed for appropriate writ/writs or order/orders directing the respondents to immediately refund the security money of Rs. 1,80,000/- which was deposited and equal amount of advance licence fee, in respect of composite liquor shop No.03, group No. 43 in the year 2015-16 in the Gaya district.