UMA SHANKAR SINGH Vs. EXCISE COMMR BIHAR

JUDGEMENT

(1.) The case of the writ petitioner in the Writ application before us is, inter alia, that a notification was published in the daily newspaper 'Aaj' of Patna on the 14th Mar., 1988, on behalf of the Excise Department of the Government of Bihar. It was notified that the shops for both foreign and country liquor for different districts of the State of Bihar would be settled on open bid on the dates specified for specific districts. The date for settlement of the shops in the district of Vaishali was notified to be the 21st March, 1988.

(2.) Uma Shankar Singh, the writ petitioner, was interested in bidding for the liquor shops to be settled in the Vaishali District and on the 16th Mar., 1988, he made enquiries at the Office of the Superintendent of Excise, Vaishali (Hazipur) (respondent No. 3) with the intention of filing the necessary application. The petitioner was informed at the Office of the respondent 3 on that date that the last date for submitting applications with requisite papers was the 15th Mar., 1988, and, therefore, the petitioner was out of time and could not file any application.

(3.) Earlier on the 15th Mar., 1988, on enquiry from the Office of the Collector of Vaishali (Hazipur) the petitioner was also informed that the said date, namely, the 15th Mar., 1988, was the last date for submission of relevant papers and for making necessary deposit of money.