MUNI LAL SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is aggrieved by the order dated 10.11.2006 passed by the respondent no. 2, Commissioner Excise, Jharkhand, Ranchi whereby the request of the petitioner to refund the advance license fee of Rs. 1,50,000/-, which was paid for license to sale foreign liquor for financial year 2001-02 in the area of Dhanbad district, has been rejected and the amount is said to be forfeited.

(3.) The writ petitioner had earlier moved this Court in W.P. (C) No. 4346 of 2006 with grievance that the respondent be directed to refund the amount of Rs. 1,50,000/-. This Court directed the Commissioner Excise, Jharkhand, Ranchi to consider the grievance of the petitioner by passing a reasoned and speaking order while observing that if the petitioner's claim is found genuine and if any amount is found payable to him, the same must be paid within a period of four weeks, thereafter. If the amount, found payable to the petitioner, is not paid to him within the said period, the petitioner shall be entitled to get interest at the rate of 10% per annum on the said amount till the date of final payment. The impugned order has been passed pursuant thereto rejecting the application for refund of the petitioner.