LAWS(PAT)-1999-1-31

RAJESH KR Vs. STATE

Decided On January 08, 1999
Rajesh Kr Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THE petitioner has filed this writ petition challenging the validity of Sec. 25A of the Bihar Finance Act as well as the 46th Constitution Amendment.

(2.) HEARD .

(3.) SO far as the Constitution amendment is concerned, this Court did not issue any notice to the respondents and, in fact, this has not been pressed.