DURGAJI RICE MILLS Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these cases involving common questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.

(2.) In all these cases the petitioners have prayed for quashing the order of assessment passed by the authorities under the Bihar Agricultural Produce Market Act, 1960 as contained in Annexure 1 to each of the writ petition and the consequent demand as against the petitioners of each case pursuant to the said orders of assessment.

(3.) Bereft of all unnecessary details, the facts of the case are as follows :