GOPAL ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This criminal writ petition, in our view can be disposed of at the stage of admission as the issues involved are those of law there being no dispute on facts. We have heard the learned Advocate for the writ petitioner as also the learned Standing Counsel No. V, who appeared on behalf of the respondents. We also requested the learned Advocate General to assist the Court at the hearing as it appeared to us that the point mooted was of some importance.

(2.) In this writ petition the petitioners seek to impugn a notification issued and published by the Government of Bihar, numbered G. S. R. 30 dated the 27th June, 1986, which reads as follows :

(3.) Subsequent thereto the Additional District Magistrate (Supply), Purnea, the respondent No. 5, issued notices to all brick manufacturers in the district of Purnea to comply with the provisions of the Bihar Essential Articles (Display of Prices and Stocks) Order, 1977, (hereafter to referred as 'the Display Order of 1977') so as far as brick was concerned.