SACHCHIDANAND YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for both the sides.

(2.) The petitioner approached this Court for quashing Clause 4(Ka) of the Sale Notification No. 365 dated 28.2.2009, issued by the Collector, Gopalganj, contained in Annexure-1 to this writ application.

(3.) In the above notification, certain shop were advertised for settlement in groups. It is the case of the petitioner that in other districts of Bihar, the sale notification is being made for single shop and not for a group of shops. It is the further case of the petitioner that in view of the advertisement small businessman cannot apply for the settlement of the liquor shop. It is also submitted that the above notification is violative of Article 14 of the Constitution of India. It is further submitted that the provisions of law while advertising the sale notice for settlement of the liquor shops are not being followed in the District of Gopalganj.