KARAMAN DANA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) ALL the three writ applications have common question of law and fact and therefore they are heard together and are being disposed of by this common order.

(3.) ONE thing which has emerged is that the District Magistrate was pleased to grant permission to reduce the number of seats of these petitioners but it was from the date of the order i.e. 23.6.2004 and not from the date of applications. Therefore, the licensing authority raised a demand upon the petitioners to pay up the difference between 1.4.2004 to 22.6.2004 and they also decided to impose penalty for non -payment of tax amounts.