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Rudal Das & Ors v. State Of Bihar & Ors
Patna High Court — Group of Writ Petitions (CWJC No.8690 of 1994 and connected matters)
Factual and Procedural Background
This opinion concerns a group of writ petitions filed by numerous licensees of retail sale of foreign liquor and India-made foreign liquor shops across several districts in the State of Bihar. The petitions are identified by multiple Civil Writ Jurisdiction case numbers (including, but not limited to, CWJC No. 8690 of 1994, 11039 of 1994, 5061 of 1995, and many others listed in the record). The respondents in these petitions are various state authorities, including the State of Bihar (through the Secretary, Department of Excise and Prohibition), members of the Board of Revenue, the Excise Commissioner, Collectors and Superintendents/Assistant Commissioners of Excise for the relevant districts.
The oral judgment was delivered by the Chief Justice on 6th September 2012. The consolidated hearing notes appearances for the petitioners by Mr. Satyabir Bharti and Mr. Alok Chandra (advocates) in the listed matters; appearance for respondents is not recorded in the provided text. The immediate procedural matter before the court was the petitioners' request to withdraw these writ petitions.
Legal Issues Presented
- Whether leave should be granted to the petitioners to withdraw the writ petitions.
- Whether, as submitted by the petitioners, the cause of action survives in view of the passage of time (such submission being the basis for seeking withdrawal).
Arguments of the Parties
Petitioners' Arguments
- Learned Advocate Mr. Satyabir Bharti submitted that, in view of the passage of time, the cause of action does not survive; on that basis he sought leave to withdraw the petitions.
The opinion does not contain a detailed account of any arguments advanced on behalf of the respondents.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The court's reasoning as recorded in the oral judgment is succinct. The petitioners' counsel informed the court that the cause of action has been extinguished by the passage of time and therefore requested permission to withdraw the petitions. The Chief Justice (delivering the oral judgment) accepted this position and granted leave to withdraw. There is no extended legal analysis recorded in the text; the decision was made on the stated submission and the petitioners' request.
Holding and Implications
Holding: Petitions disposed of as withdrawn.
Implications:
- The immediate effect is that the listed writ petitions are formally disposed of by the court as withdrawn upon the petitioners' request and the court's grant of leave.
- The Registry is directed to maintain a copy of the order in each petition file.
- The opinion does not record any pronouncement intended to lay down new legal precedent; it records a disposal by withdrawal based on the petitioners' submission regarding the passage of time.
Additional Procedural Notes
The judgment is an oral order pronounced by the Chief Justice on 6th September 2012. The two-judge bench included the Chief Justice and Honourable Mr. Justice Ahsanuddin Amanullah. The formal order grants leave to withdraw and directs the registry to retain copies in the respective petition files.
1. Raj Kumar Das son of Kishuni Das, resident of Bhasar Machhaha, P.S.- Sitamarhi, District-Sitamarhi and licensee of:
(i) Runisaidpur;
(ii) Parsauni;
(iii) Bhutahi;
(iv) Manjarganj;
(v) Azamgarh; and
(vi) Gudari Road Retail sale of Foreign liquor shops in the district of Sitamarhi.
2. Rajnandan Sah, Son of Late Ramcharitar Sah, resident of Bhasar Machhaha, P.S.-Sitamarhi, District-Sitamarhi and licensee of:
(i) Mahanth Sah Chowk No 1;
(ii) Mahanth Sah Chowk No. 2; and
(iii) Station Road Retail sale of India Made Foreign liquor shops in the district of Sitamarhi.
3. Bindeshwar Sah, son of Janki Sah, resident of Bhasar Machhaha, P.S.-Sitamarhi, District-Sitamarhi and licensee of:
(i) Sursand; and
(ii) Parihar Retail sale of India Made Foreign liquor shops in the district of Sitamarhi.
4. Alamgir Alam Mukeri, Son of M. Alam Mukeri, resident of Parsauni, P.S.- Parsauni, district-Sitamarhi and licensee of Riga retail sale of India Made Foreign liquor shop in the district of Sitamarhi. ,
5. Baijnath Rai, son of Late Baldeo Rai, Resident of Belsand, P.S. Belsand, district-Sitamarhi and licensee of Rajopatti retail sale of Foreign liquor shop in the district of Sitamarhi.
6. Bishwanath Mehta son of late Hari Chandra Mehta, resident of Belsand, P.S. Belsand, district-Sitamarhi and licensee of Rajopatti retail sale of India Made Foreign liquor shop at Belsand in the district of Sitamarhi.
.... .... Petitioners Versus
1. State of Bihar through the Secretary to the Government of Bihar, Department of Excise and Prohibition, Vikas Bhawan, Patna.
2. The Member, Board of Revenue, Bihar, Main Secretariat, Patna.
3. The Excise Commissioner, Bihar, Vikas Bhawan, Patna.
4. The Collector, Sitamarhi.
5. The Superintendent of Excise.
.... .... Respondents with Civil Writ Jurisdiction Case No. 11039 of 1994 ===========================================================
1. Shaligram Prasad , son of late Gangeshwari Prasad, resident of Salimpur Ahra, P.S.- Gandhi Maidan, District Patna and licensee of Nala Road retail sale of Foreign Liquor Shop in the district of Patna.
2. Ashok Kumar son of Nand Kishore Choudhary, resident of Salimpur Ahra, P.S.- Gandhi Maidan, District Patna and licensee of Ashok Rajpath No. 4, retail sale of Foreign Liquor Shop in the district of Patna. 2 Patna High Court CWJC No.8690 of 1994 dt.06-09-2012 2 / 16
3. Rajiv Kumar Gupta son of Bachchan Prasad Gupta, resident of Krishnapuri, P.S.- Krishnapuri, District Patna and licensee of Dak Bungalow Road to Station Road No. 1 & 2 retail sale of Foreign Liquor Shops in the district of Patna.
4. Sunil Kumar Gupta, son of Sitaram Gupta Prasad, resident of Salimpur Ahra, P.S.- Gandhi Maidan, District Patna and licensee of Dak Bungalow to Revenue Building No. 2 Foreign Liquor Shop in the district of Patna.
5. Ram Prasad Jaiswal son of Gorakh Prasad Jaiswal, resident of Salimpur Ahra, P.S.- Gandhi Maidan, District Patna and licensee of Boring Road No. 3 retail sale of Foreign Liquor Shop in the district of Patna.
6. Mahanand Prasad son of late Ram Parikha Singh, resident of Katrasgarh, P.S. Katras, District Dhanbad and licensee of Dak Bungalow to Exhibition Road No. 3 and New Market No. 1 retail sale of Foreign Liquor Shops in the district of Patna.
7. Bhagwan Prasad, son of Late Ramji Prasad, resident of Gandhi Road, Dhanbad, P.S.- Dhansar, District Dhanbad and licensee of Ashok Rajpath No. 3 retail sale of Foreign Liquor Shop in the district of Patna.
8. Jairam Prasad son of Jai Narayan Prasad, resident of Gandhi Road, Dhanbad, P.S. Dhansar, District Dhanbad and licensee of Kadam Kuan No. 2, retail sale of Foreign Liquor Shop in the district of Patna.
9. Nand Lal Prasad son of Late Dukhi Bhagat, resident of Katrasgarh, P.S. Katras, District Dhanbad and licensee of Kadam Kuan No. 4, retail sale of Foreign Liquor Shop in the district of Patna.
.... .... Petitioners Versus
1. The State of Bihar through the Secretary to the Government of Bihar, Department of Excise and Prohibition, Vikas Bhawan, Patna.
2. The Member, Board of Revenue, Bihar, Main Secretariat, Patna.
3. The Excise Commissioner, Bihar, Vikas Bhawan, Patna.
4. The Collector, Patna.
5. The Assistant Commissioner of Excise, Patna.
.... .... Respondents with Civil Writ Jurisdiction Case No. 5061 of 1995 =========================================================== Prabhu Sharan Sahu, son of late Ramnath Sahu, resident of Pathal Bazar, P.S. & Town-Chapra, District-Saran and licensee of Foreign Liquor Retail Shop-Mona Chapra in the town of Chapra, District-Saran.
.... .... Petitioner Versus
1. The State of Bihar 2 The Member, Board of Revenue, Main Secretariat, Patna. 3 The Excise Commissioner, Bihar, Vikas Bhawan, Patna. 4 The Collector, Saran.
5 The Superintendent of Excise, Saran.
.... .... Respondents with Civil Writ Jurisdiction Case No. 7781 of 1995 ===========================================================
1. Jitendra Kumar Rai son of Late Baikunth Rai, resident of Chhapra, District- Saran and licensee of IMFL Retail Sale Shop: 3 Patna High Court CWJC No.8690 of 1994 dt.06-09-2012 3 / 16
(i) Bhagwan Bazar No. 1 &
(ii) Garkha, Chapra in the district of Saran.
2. Sunil Kumar son of Laxhman Prasad, resident of Bheldi Bazar, P.S. Chhapra, District-Saran and licensee of Retail Sale of IMFL Shop at Bheldi Bazar, in the town Chhapra, district of Saran.
3. Ambika Prasad, son of Ram lakhan Prasad, resident of Chhota Telpa, P.S. Chhapra, District-Saran and licensee of Retail Sale of India Made Foreign Liquor Shop:
(i) Salempur, Bank Road,
(ii) Parasagarh in the district of Saran.
4. Krishna Kumar Patel, son of Shri Baidyanath Prasad, resident of Gandhi Chowk, Chhapra, District-Saran and licensee of Retail Sale of India Made Foreign Liquor Shop, Gandhi Chowk in the town of Chhapra, District Saran.
5. Kanhaiya Giri, son of Raghunath Giri, resident of Mardu Ke Mathia, P.S. Akama, District-Saran and licensee of Retail Sale of India Made Foreign Liquor Shop Manjhi in the district of Saran.
6. Amarjit Kumar Rai, son of Udit Rai, resident of Chhota Telpa, P.S. Chhapra, District-Saran and licensee of Retail Sale of India Made Foreign Liquor Shop Dahiyawan in the district of Saran.
.... .... Petitioners Versus
1. The State of Bihar
2. The Member, Board of Revenue, Bihar, Main Secretariat, Patna.
3. The Excise Commissioner, Bihar, Vikas Bhawan, Patna.
4. The Collector, Saran.
5. The Superintendent of Excise, Saran.
.... .... Respondents with Civil Writ Jurisdiction Case No. 7852 of 1995 ===========================================================
1. Rameshwar Prasad Singh, son of Triloki Nath Singh, resident of Butanbari, Sahebganj, P.S. Sadar Chhapra, District-Saran and licensee of Retail Sale of IMFL Shop Sahebganj No. II in the district of Saran.
2. Smt. Shanti Devi, wife of Late Kailash Prasad, resident of Dighwara, P.S. Dighwara, District-Saran and licensee of Dighwara Retail Sale of IMFL Shop in the district of Saran.
3. Jamadar Manjhi, son of Rudal Manjhi, resident of Khaira, P.S. Jalalpur, District- Saran and licensee of Retail Sale of IMFL Shop Khaira in the district of Saran.
4. Om Prakash, son of Sasant Lal Byahut, resident of Mauna Fatak, Chhapra, P.S. Sadar Chhapra, District-Saran and licensee of Retail Sale of IMFL Shop Mauna Bazar, in the district of Saran.
5. Ram Lal Rai, son of Mosafir Rai, resident of Lodipur, Chirand, Doriganj, P.S. Doriganj, District-Saran-Chhapra and licensee of Retail Sale of IMFL Shop Municipal Chawk, in the district of Saran.
6. Yaswant Singh, son of Late Bishwanath Singh, resident of Bhagwan Bazar, Thana Road, Chapra, P.S. Bhagwan Bazar, District-Saran and licensee of Retail Sale of IMFL Shop at:
(i) Bhagwan Bazar &
(ii) Bhagwan Bazar Chatterjjee Market, 4 Patna High Court CWJC No.8690 of 1994 dt.06-09-2012 4 / 16 in the district of Saran.
7. Raju Nayan Sharma, son of Ram Sujash Sharma, resident of Dahiyanwan, P.S. Sadar Chhapra, District-Saran and licensee of Retail Sale of IMFL Shop in the district of Saran.
8. Janardan Rai, son of Rambriksh Rai, resident of Dahiyawan, Chhapra, P.S. Sadar District-Saran and licensee of Retail Sale of IMFL Shop in the district of Saran.
9. Bhuwali Mahto, son of Indu Mahto, resident of Dahiyawan, Chhapra, P.S. Sadar Chhapra, District-Saran and licensee of Retail Sale of IMFL Shop Dahiyawan, Mahmud Chowk, in the district of Saran.
10. Saheb Kumar, son of Late Dharam Nath Prasad, resident of Mohan Nagar, P.S. Sadar Chhapra, District-Saran and licensee of Retail Sale of IMFL Shops at :
(i) Salempur, &
(ii) Sanraha Dhala, in the district of Saran.
11. Dhananjay Prasad Gupta, son of Bishwanath Prasad, resident of Sahebganj Chhapra, P.S. Sadar Chhapra, District-Saran and licensee of Retail Sale of IMFL Shop Sarkari Bazar, Chhapra, in the district of Saran.
12. Yogendra Prasad Singh, son of Ramakant Singh, resident of Haspura Akam, P.S. Haspura Akam, District-Saran and licensee of Retail Sale of IMFL Shop Akam in the district of Saran.
13. Narayan Paswan son of Ramdyala Paswan, resident of Mathiya Siwan, P.S. Siwan, District-Saran and licensee of Retail Sale of IMFL Shop Basant Bazar in the district of Saran.
14. Om Prakash, son of Raghunath Rai, resident of Lodipur Chirand, P.S. Dhirand, District-Saran and licensee of Retail Sale of IMFL Shops at;
(i) Marhowrah, &
(ii) Doriganj, in the district of Saran.
.... .... Petitioners Versus
1. The State of Bihar through the Secretary to the Government of Bihar, Department of Excise and Prohibition, Vikas Bhawan, Patna.
2. The Member, Board of Revenue, Bihar, Main Secretariat, Patna.
3. The Commissioner of Excise, Bihar, Vikas Bhawan, Patna.
4. The Collector, Saran.
5. The Superintendent of Excise, Saran .... .... Respondents with Civil Writ Jurisdiction Case No. 9212 of 1995 ===========================================================
1. Umesh Kumar Choubey, son of Sita Ram Choubey, resident of Ganj No. 1, P.S. Bettiah, district West Champaran and licensee of Ganj No. III retail sale of India Made Foreign liquor in the district of West Champaran.
2. Mohsin Najar son of Rajiv Hassain resident of Lal Bazar, Bettiah, P.S. Bettiah, district West Champaran and licensee of Ramjih Lal Bazar No. II, Bettiah, in the district of West Champaran.
3. Javed Akhtar son of Md. Hanif, resident of Chanpattia, Bazar, P.S. Chanpattia, district West Champaran and licensee of Chanpattia retail sale of India Made Foreign liquor in the district of West Champaran.
4. Ejazul Haque son of Misbahul Haque, resident of Mahawat Toli, P.S. Bettiah, 5 Patna High Court CWJC No.8690 of 1994 dt.06-09-2012 5 / 16 district West Champaran and licensee of Station Road retail sale of India Made Foreign liquor in the district of West Champaran, Bettiah in the district of West Champaran.
5. Misbahul Haque son of Late Abdul Rahman, resident of Mahawat Tili, P.S. Bettiah, district West Champaran and licensee of;
(i) Ujjain Toli No. 2; and
(ii) Station Road No.2 Retail sale of Foreign liquor shops in the district of West Champaran.
6. Shankar Mishra son of Lachandeo Mishra, resident of Bhola Babu Colony, Bettiah, P.S. Bettiah, district West Champaran and licensee of:
(i) Harinagar; and retail sale of India Made Foreign liquor shops in the district of West Champaran.
7. Awadhesh Prasad Singh, son of Banaras Prasad Singh, resident of Banu Chapra, P.S. Bettiah, district West Champaran and licensee of Haribatika Chowk retail sale of India Made Foreign liquor in the district of West Champaran.
8. Rajesh Kumar son of Jagarnath Prasad, resident of Narkatiaganj, P.S. Narkatiaganj, district West Champaran and licensee of Purani Bazar, Narkatiaganj retail sale of India Made Foreign liquor in the district of West Champaran.
9. Ram Mohan Jaiswal son of Shyam Narain Jaiswal, resident of Narkatiaganj, P.S. Narkatiaganj, district West Champaran and licensee of Main Bazar, Narkatiaganj retail sale of India Made Foreign liquor in the district of West Champaran.
10. Ramashish Yadav son of Bishwanath Yadav, resident of Lauriya, P.S. Lauriya, district West Champaran and licensee of Lauriya Bazar retail sale of India Made Foreign liquor in the district of West Champaran.
11. Gopal Prasad son of Late Hanuman Prasad, resident of Bagaha Bazar, P.S. Bagaha, district West Champaran and licensee of: Bagaha Bazar retail sale of India Made Foreign liquor shop in the district of West Champaran.
12. Braj Kishore Rao son of Late S.N.Rao, resident of Lankariya, P.S. Bairiya, district West Champaran and licensee of:
(i) Lal Bazar No. 1;
(ii) Kila Mahalla Retail sale of India Made Foreign liquor in the district of West Champaran.
13. Md. Arshad son of Md. Idrish, resident of Kalibag, Bettiah, P.S. Bettiah, district West Champaran and licensee of: Ganj No. 2(I) retail sale of Foreign liquor shop in the district of West Champaran.
14. Baijnath Prasad, son of Madan Mohan Prasad, resident of Kalibag Bettiah, P.S. Bettiah, district West Champaran and licensee of Mina Bazar retail sale of India Made Foreign liquor in the district of West Champaran.
15. Munna Prasad son of Shankar Prasad, resident of Bagaha, P.S. Bagaha, district West Champaran and licensee of:
Retail sale of India Made Foreign liquor shops in the district of West Champaran.
16. Sheshnath Prasad son of Ganga Prasad, resident of Shashtrinagara Bagaha, P.S. Bagaha, district West Champaran and licensee of Bagaha Station Road No. 1 retail sale of India Made Foreign liquor in the district of West Champaran.
17. Kameshwar Prasad son of Bishwanath Prasad, resident of Maryadpur, P.S. 6 Patna High Court CWJC No.8690 of 1994 dt.06-09-2012 6 / 16 Bagaha, district West Champaran and licensee of: Balmiki Nagar retail sale of India Made Foreign liquor in the district of West Champaran.
18. Nand Kishore Prasad, son of Bishwanath Prasad, resident of Maryadpur, P.S. Bagaha, district West Champaran and licensee of Bagaha Station Road No. 2 Retail Sale of India Made Foreign liquor in the district of West Champaran.
19. Rakesh Kumar son of Narbdeshwar Prasad, resident of Narkatiaganj, P.S. Narkatiaganj, district West Champaran and licensee of Hardiya Chowk Retail Sale of India Made Foreign liquor in the district of West Champaran.
20. Awadh Kishore Prasad Gupta son of Late Hukum Prasad Gupta, resident of Bithana Bazar Dhakraha, P.S. Bettiah, district West Champaran and licensee of Dahwa Retail Sale of India Made Foreign liquor in the district of West Champaran.
.... .... Petitioners Versus
1. The State of Bihar through the Secretary to the Government of Bihar, Department of Excise and Prohibition, Vikas Bhawan, Patna.
2. The Member, Board of Revenue, Bihar, Main Secretariat, Patna.
3. The Commissioner of Excise, Bihar, Vikas Bhawan, Patna.
4. The Collector, West Champaran at Bettiah.
5. The Superintendent of Excise, West Champaran and Bettiah .... .... Respondents with Civil Writ Jurisdiction Case No. 10336 of 1995 ===========================================================
1. Uday Shankar Prasad son of Kedar Prasad Sah, resident of Chitkohra, P.S. Gardanibagh, District Patna and licensee of Naya Gaon (P.S. Alamganj) Retail Sale of Foreign Liquor Shop in the district of Patna.
2. Balram Kumar Saharai, son of Ganesh Prasad Saharai, resident of Raghata Binodpur, P.S. Katihar, District Katihar and licensee of Barsoi Retail Sale of Foreign Liquor Shop in the district of Katihar.
.... .... Petitioners Versus
1. The State of Bihar through the Secretary to the Government of Bihar, Department of Excise and Prohibition, Vikas Bhawan, Patna.
2. The Member, Board of Revenue, Bihar, Main Secretariat, Patna.
3. The Excise Commissioner, Bihar, Vikas Bhawan, Patna.
4. The Collector, Patna.
5. The Collector, Katihar.
6. The Assistant Commissioner of Excise, Patna.
7. The Superintendent of Excise, Katihar.
.... .... Respondents with Civil Writ Jurisdiction Case No. 9404 of 1996 ===========================================================
1. Raman Kumar son of Ramdeo Prasad, resident of Binodpur, P.S. Katihar, District Katihar and licensee of Binodpur Retail Sale of Foreign Liquor and Beer Bar in the town and district of Katihar.
2. Raghunandan Sharma son of Ram Lakhan Sharma resident of Gerawari, P.S. Kodha, District Katihar and licensee of:
(i) Kursela;
7 Patna High Court CWJC No.8690 of 1994 dt.06-09-2012 7 / 16
(ii) Pathiya;
(iii)Phalka; and
(iv) Gerawari Retail sale of Foreign Liquor shops in the town and district of Katihar.
3. Sheoji Prasad Jaiswal son of Late Gauri Shankar Prasad Jaiswal, resident of Naya Tola Argara Chowk, P.S. Katihar District Katihar and licensee of Amala Tola Retail sale of Foreign Liquor shop in the town and district of Katihar.
4. Bharat Bhushan Paswan son of Late Fauzdar Paswan, resident of Mirchai Bari, Shetaua Asthan, P.S. Katihar, District Katihar and licensee of Mirchaibari Retail sale of Foreign Liquor shop in the town and district of Katihar.
5. Ram Kumar son of Lakshmi Chand Rai, resident of Mirchai Bari, P.S. Katihar, District Katihar and licensee of Purana Bus Stand Retail sale of Foreign Liquor shop in the town and district of Katihar.
6. Ram Lakhan Paswan, son of Late Fauzdar Paswan, resident of Mirchai Bari, Katihar, P.S. Katihar, District Katihar and licensee of Naya Bazar Ward No. 8 Retail sale of Foreign Liquor shop in the town and district of Katihar.
7. Md. Moim, son of Md. Ismaile, resident of Ram para, Katihar, P.S. Katihar, District Katihar and licensee of M.G. Road No. 2 Retail sale of Foreign Liquor shop in the town and district of Katihar.
8. Upendra Paswan son of Mahangu Paswan, resident of Driver Tola, Katihar, P.S. Katihar, District Katihar and licensee of Driver Tola, Retail sale of Foreign Liquor shop in the town and district of Katihar.
.... .... Petitioners Versus
1. The State of Bihar through the Secretary to the Government of Bihar, Department of Excise and Prohibition, Vikas Bhawan, Patna.
2. The Member, Board of Revenue, Bihar, Main Secretariat, Patna.
3. The Commissioner of Excise, Bihar, Vikas Bhawan, Patna.
4. The Collector, Katihar.
5. The Superintendent of Excise, Katihar.
.... .... Respondents with Civil Writ Jurisdiction Case No. 10617 of 1996 ===========================================================
1. Kishori Paswan son of Yogendra Paswan, resident of Aawapur, P.S. Pupri, District Sitamarhi and licensee of:
(i) Riga;
(ii) Parsauni;
(iii)Station Road; and
(iv) Runi Saidpur.
Retail sale of Foreign liquor shops in the district of Sitamarhi.
2. Ram Rekha Sah, son of Late Mishri Lal Sah, resident of village Bhasar, P.S. Sitamarhi, District Sitamarhi and licensee of:
(i) Sursand;
(ii) Parihar; and
(iii)Gudari Road, Retail sale of Foreign liquor shops in the district of Sitamarhi
3. Dilip Choudhary son of Late Ramchandra Choudhary, resident of Parihar, P.S. Parihar, District Sitamarhi and licensee of Retail sale of Foreign liquor shop at Mahanth Sah Chowk No. 1 in the district of Sitamarhi.
4. Ram Babu Sah, son of Late Sitaram Sah, resident of Dumhar Patti, P.S. Pupri, District Sitamarhi and licensee of Rajopatti Retail sale of Foreign liquor shop in 8 Patna High Court CWJC No.8690 of 1994 dt.06-09-2012 8 / 16 the district of Sitamarhi.
5. Mathura Prasad son of Late Chulhai Sao, resident of Bhasar, P.S. Bhasar, District Sitamarhi and licensee of Majorganj Foreign liquor shop in the district of Sitamarhi.
6. Rudal Das son of Soman Das, resident of village Bhasar, P.S. Bhasar, District Sitamarhi and licensee of Azamgarh Retail sale of Foreign liquor shop in the district of Sitamarhi.
7. Ram Karn Mahto son of late Kedo Mahto, resident of village Bhasar, P.S. Bhasar, District Sitamarhi and licensee of Belsand retail sale of Foreign liquor shop in the district of Sitamarhi.
8. Ravindar Paswan son of Luxhman Paswan, resident of village Parihar, P.S. Parihar, District Sitamarhi and licensee of;
(i) Karka Retail Sale of Foreign Liquor Shop in the district of Sitamarhi.
(ii) Sheohar No. 1 Retail Sale of Foreign Liquor Shop
(iii) Sheohar No. 2 Retail Sale of Foreign Liquor Shop in the district of Sheohar.
.... .... Petitioners Versus
1. The State of Bihar through the Secretary to the Government of Bihar, Department of Excise and Prohibition, Vikas Bhawan, Patna.
2. The Member, Board of Revenue, Bihar, Main Secretariat, Patna.
3. The Commissioner of Excise, Bihar, Vikas Bhawan, Patna.
4. The Collector, Sitamarhi.
5. The Collector, Sheohar.
6. The Superintendent of Excise, Sitamarhi.
7. The Superintendent of Excise, Sheohar.
.... .... Respondents with Civil Writ Jurisdiction Case No. 240 of 1995 ===========================================================
1. Tripeet Narain Singh son of Ramji Singh, resident of Nala Road, P.S. Kadamkuan, District-Patna and licensee of:
(i) Rajendra Nagar; and Retail Sale of Foreign Liquor Shops in the district of Patna.
2. Ajay Kumar son of Bhala Singh, resident of Indra Nagar, P.S.-Kankarbagh, District Patna and licensee of Kadam Kuan No. 1 retail sale of Foreign Liquor Shop in the district of Patna.
3. Kumar Prakash son of Deochand Thakur, resident of Postal Park, Road No. 3/B P.S. Jakkanpur, District Patna and licensee of New Market No. 2, retail sale of Foreign Liquor Shop in the district of Patna.
4. Surendra Prasad son of Parmeshwar Dayal Singh, resident of B/57, Kankarbagh Housing Colony, P.S. Kankarbagh, District Patna and licensee of Kankarbagh No. 6 retail sale of Foreign Liquor Shop in the district of Patna.
5. Lallu Choudhary son of Budhu Choudhary, resident of Harnaha Tola, P.S. Khajekalan, Patna City, District Patna and licensee of Patna City Chowk No. 3, retail sale of Foreign Liquor Shop in the district of Patna.
6. Nageshwar Prasad son of Late Sudheshwar Prasad, resident of village -Baank, P.S. Maner, District Patna and licensee of Hajiganj retail sale of Foreign Liquor Shop in the district of Patna.
9 Patna High Court CWJC No.8690 of 1994 dt.06-09-2012 9 / 16 .... .... Petitioners Versus
1. The State of Bihar through the Secretary to the Government of Bihar, Department of Excise and Prohibition, Vikas Bhawan, Patna.
2. The Member, Board of Revenue, Bihar, Main Secretariat, Patna.
3. The Excise Commissioner, Bihar, Vikas Bhawan, Patna.
4. The Collector, Patna.
5. The Assistant Commissioner of Excise, Patna.
6. The Sub-Inspector of Excise, Patna City East, Patna.
.... .... Respondents with Civil Writ Jurisdiction Case No. 2592 of 1995 ===========================================================
1. Tapan Kumar Sinha son of Shashi Bhushan Sinha, resident of Kalyani, P.S. Town Muzaffarpur, district Muzaffarpur and licensee of Retail Sale of Foreign Liquor Shop at Motijheel No. 8 in the town and district of Muzaffarpur.
2. Chaman Kumar son of Kedar Nath Roy, resident of Bhagwanpur, P.S. Saear, district Muzaffarpur and licensee of Retail Sale of Foreign Liquor Shop at Gobarsahi Chowk in the district of Muzaffarpur.
.... .... Petitioners Versus
1. The State of Bihar through the Secretary to the Government of Bihar, Department of Excise and Prohibition, Vikas Bhawan, Patna.
2. The Member, Board of Revenue, Main Secretariat, Patna.
3. The Excise Commissioner, Bihar, Vikas Bhawan, Patna.
4. The Collector, Muzaffarpur.
5. The Superintendent of Excise, Muzaffarpur.
.... .... Respondents with Civil Writ Jurisdiction Case No. 3187 of 1995 ===========================================================
1. Upendra Prasad, son of Shri Rameshwar Prasad, resident of Janakpur Road, Pupri, P.S. Pupri, district Sitamarhi and licensee of Retail Sale of India Made Foreign Liquor Shop at Purani Bazar No. 3 in the district of Muzaffarpur.
2. Pappu Kumar, son of Janardhan Chaudhary, resident of Majholi Dharamdas, P.S. Sadar Muzaffarpur, district Muzaffarpur and licensee of Retail Sale of India Made Foreign Liquor Shop at Station Road, Muzaffarpur.
3. Bhola Sah, son of Late Jamun Sah, resident of Atardah, Sadar Muzaffarpur, P.S.-Sadar Muzaffarpur, district Muzaffarpur and licensee of Retail Sale of India Made Foreign Liquor Shop at Akharghat No.1, Muzaffarpur.
4. Sudhir Kumar, son of Shadhoe Choudhary, resident of Atardah, Sadar Muzaffarpur, P.S. Sadar Muzaffarpur, district Muzaffarpur and licensee of Retail Sale of India Made Foreign Liquor Shop at Ganipur in the district of Muzaffarpur.
5. Rajesh Kumar Choudhary, son of Suraj Prasad Choudhary, resident of Bibiganj, P.s. Brahmpura, district Muzaffarpur and licensee of Retail Sale of India Made Foreign Liquor Shop at Ahiyaapur in the district of Muzaffarpur.
6. Rajnandan Kumar, son of late Deolal Kumar, resident of Juran Chapra, P.S. Brahmpura, district Muzaffarpur and licensee of Retail Sale of India Made Foreign Liquor Shop at Juran-Chapra in the district of Muzaffarpur. 10 Patna High Court CWJC No.8690 of 1994 dt.06-09-2012 10 / 16
7. Kishore Prasad, son of Jagdish Paswan, resident of Mithanpura, P.s. Mithanpura district Muzaffarpur and licensee of Retail Sale of India Made Foreign Liquor Shop at Jawaharlal Road, Muzaffarpur in the district of Muzaffarpur.
8. Pramod Kumar Mehta, son of R.P.Mehta, resident of Atardah, P.S. Sadar Muzaffarpur, district Muzaffarpur and licensee of Retail Sale of India Made Foreign Liquor Shop at Atardah in the district of Muzaffarpur.
9. Ram Autar Prasad, son of Rameshwar Prasad, resident of Motijhil, P.S. Town Muzaffarpur, district Muzaffarpur and licensee of Retail Sale of India Made Foreign Liquor Shop at Motijhil No. 3, Muzaffarpur.
.... .... Petitioners Versus
1. The State of Bihar through the Secretary to the Government of Bihar, Department of Excise and Prohibition, Vikas Bhawan, Patna.
2. The Member, Board of Revenue, Bihar, Main Secretariat, Patna.
3. The Excise Commissioner, Bihar, Vikas Bhawan, Patna.
4. The Collector, Muzaffarpur.
5. The Superintendent of Excise, Muzaffarpur.
.... .... Respondents with Civil Writ Jurisdiction Case No. 3227 of 1995 ===========================================================
1. Shiva Shankar Prasad son of Bindeshwar Choudhary, resident of Janki Nagar, P.S. Sitamarhi, district Sitamarhi and licensee of Retail Sale of India Made Foreign Liquor Shop at Rajopatti in the district of Sitamarhi.
2. Ram Rekha Sah, son of Mishri Sah, resident of and P.S. Bhasar Machhaha, district Sitamarhi and licensee of Retail Sale of IMFL shop at Majarganj in the district of Sitamarhi.
3. Bindeshwar Sah, son of Janki Sah, resident of and P.S. Bhasar Machhaha, district Sitamarhi and licensee of Retail Sale of India Made Foreign Liquor Shops at
(i) Sursand;
(ii) Parihar; and
(iii) Kharkka in the district of Sitamarhi.
4. Rajnandan Sah son of Late Charitar Sah, resident of and P.S. Bhasar Machhaha, district Sitamarhi and licensee of Retail Sale of IMFL shops at :
(i) Station Road; and in the district of Sitamarhi.
5. Raj Kumar Das, son of Kishuni Das, resident of and P.S. Bhasar Machhaha, district Sitamarhi and licensee of Retail Sale of IMFL shops at :
(i) Gudari Road;
(ii) Riga; and
(iii) Parsoni in the district of Sitamarhi.
6. Bishwanath Mehta, son of Late Hari Chandra Mehta, resident of Belsand, P.S. Belsand, district Sitamarhi and licensee of Retail Sale of IMFL shops at :
(i) Belsand; and
(ii) Runisaidpur in the district of Sitamarhi.
.... .... Petitioners 11 Patna High Court CWJC No.8690 of 1994 dt.06-09-2012 11 / 16 Versus
1. State of Bihar through the Secretary to the Government of Bihar, Department of Excise and Prohibition, Vikas Bhawan, Patna.
2. The Member, Board of Revenue, Bihar, Main Secretariat, Patna.
3. The Commissioner of Excise, Bihar, Vikas Bhawan, Patna.
4. The Collector, Sitamarhi.
5. The Superintendent of Excise, Sitamarhi.
.... .... Respondents with Civil Writ Jurisdiction Case No. 3228 of 1995 ===========================================================
1. Shankar Sharma son of Rurhmal Sharma, resident of Pupri, P.S.-Pupri, district Sitamarhi and licensee of Retail Sale of IMFL shop at Bajpatti and Raipur in the district of Sitamarhi.
2. Umashankar Prasad, son of Late Sonelal Sah, resident of Pupri, P.S.-Pupri, district Sitamarhi and licensee of Retail Sale of IMFL shop at Thumma in the district of Sitamarhi.
3. Ritesh Kumar Jaiswal son of Kameshwar Prasad resident of Pupri, P.S.-Pupri, district Sitamarhi and licensee of Retail Sale of IMFL shop at Pupri in the district of Sitamarhi.
4. Jhulan Prasad son of Late Balli Sah, resident of Sonapatti, P.S. Sitamarhi, district Sitamarhi and licensee of Retail Sale of IMFL shop at:
(i) Mehsol Road No. 1; and in the district of Sitamarhi.
5. Shiva Shankar Prasad son of Late Ramkrit Sah, resident of Purani Bazar, Sitamarhi, P.s. Sitamarhi, district Sitamarhi and licensee of Retail Sale of IMFL shop at Mehsol Chowk, Sitamarhi in the district of Sitamarhi.
6. Rambabu Rai son of Yugal Rai, resident of Fatehpur, P.S. Riga, district Sitamarhi and licensee of IMFL shop at Jankisthan, in the district of Sitamarhi.
7. Tarun Kumar Verma son of late Ram Nandan Prasad Verma, resident of Parmanandpur, P.S.-Dumra, district Sitamarhi and licensee of Retail Sale shop of IMFL shops at (i) Bargaina; and (ii) Mahanth Sah Chowk in the district of Sitamarhi.
8. Rakesh Kumar son of Dashrath Sah, resident of Ram Nagar, P.S.-Riga, district Sitamarhi and licensee of Retail Sale of IMFL shop at Dumra in the district of Sitamarhi.
9. Mahendra Rai son of S.Rai, resident of Sitamarhi, P.S. Sitamarhi, district Sitamarhi and licensee of Retail Sale of IMFL shop at Mehson Road No. 2, in the district of Sitamarhi.
10. Manoj Kumar son of Shri Nagendra Prasad Tiwari, resident of Court Bazar, Sitamarhi, P.S.-Town Sitamarhi, district Sitamarhi and licensee of Retail Sale of IMFL shop at Bhobdeopur, in the district of Sitamarhi.
11. Dipak Kumar son of Nagendra Prasad Tiwari, resident of Court Bazar, Sitamarhi, P.S. Sitamarhi, district Sitamarhi and licensee of Bar License in the district of Sitamarhi.
.... .... Petitioners Versus
1. State of Bihar through the Secretary to the Government of Bihar, Department of Excise and Prohibition, Vikas Bhawan, Patna.
2. The Member, Board of Revenue, Main Secretariat, Patna. 12 Patna High Court CWJC No.8690 of 1994 dt.06-09-2012 12 / 16
3. The Excise Commissioner, Bihar, Vikas Bhawan, Patna.
4. The Collector, Sitamarhi.
5. The Superintendent of Excise, Sitamarhi.
.... .... Respondents with Civil Writ Jurisdiction Case No. 3229 of 1995 ===========================================================
1. Rudal Das, son of Soman Das, resident of Bhashar Machhaha, P.S.-Bhashar Machhaha District Sitamarhi and licensee of Retail Sale of IMFL Shops at:
(i) Benipatti; and
(ii) Pandol in the district of Madhubani.
2. Kishori Paswan son of Jogendra Paswan, resident of Aadapur, P.S.-Pupri, district Sitamarhi and licensee of Retail Sale of IMFL shops at:
(i) Chotag;
(ii) Rampatti;
(iii)Bhowrah; and
(iv) Ward No. II In the district of Madhubani.
3. Shashibhushan Kumar, son of Satyanarain Prasad, resident of Chitragupta Nagar, Ward No. 12, P.S.-Madhubani, district Madhubani and licensee of Retail Sale of India Made Foreign liquor Shop at Andhara Tharhi in the district of Madhubani.
4. Satish Kumar son of Kashinath Prasad, resident of Kurtha, district Jahanabad and licensee of retail sale of IMFL shop at Sakari in the district of Madhubani.
5. Mukesh Kumar son of Kashinath Prasad, resident of Kurtha Khem Saran Sarai, district Jahanabad and licensee of Retail Sale of IMFL shop at Sakari in the district of Darbhanga.
.... .... Petitioners Versus
1. State of Bihar through the Secretary to the Government of Bihar, Department of Excise and Prohibition, Vikas Bhawan, Patna.
2. The Member, Board of Revenue, Bihar, Main Secretariat, Patna.
3. The Commissioner of Excise, Bihar, Vikas Bhawan, Patna.
4. The Collector, Madhubani
5. The Collector, Darbhanga.
6. The Superintendent of Excise, Madhubani.
7. The Superintendent of Excise, Darbhanga.
.... .... Respondents with Civil Writ Jurisdiction Case No. 3525 of 1995 ===========================================================
1. Akhileshwar Prasad son of late Lal Bahadur Prasad, resident of Bhagwanpur Chowk, P.S.-Sadar Muzaffarpur, District- Muzaffarpur and licensee of Bhagwanpur retail sale of Foreign liquor shop in the district of Muzaffarpur.
2. Randhir Kumar, son of Uday Pratap Singh, resident of Juran Chhapra, Road No. 3, P.S.-Brahmpura, District- Muzaffarpur and licensee of Chandani Chowk Bairiya Retail Sale of Foreign Liquor Shop in the district of Muzaffarpur.
3. Jai Prakash Singh, son of Sarekhanand Singh, resident of Krishna Toli, Brahmpura P.S.-Brahmpura, District- Muzaffarpur and licensee of Chandani 13 Patna High Court CWJC No.8690 of 1994 dt.06-09-2012 13 / 16 Chowk Retail Sale of Foreign Liquor Shop in the district of Muzaffarpur.
4. Mohan Kumar, son of Jai Kishore Prasad, resident of Amgola, P.S.-Town Muzaffarpur, District- Muzaffarpur and licensee of Chhoti Kalyani Retail Sale of Foreign Liquor Shop in the district of Muzaffarpur.
5. Ajay Kumar son of Binod Singh, resident of Naya Tola, P.S.-Kazi Mohammadpur, District- Muzaffarpur and licensee of Naya Tola Retail Sale of Foreign Liquor Shop in the district of Muzaffarpur.
6. Vijay Kumar, son of Janardan Prasad Singh, resident of Ram Bag Road, P.S.-
Mithanpura, District Muzaffarpur and licensee of Chaturbhuj Asthan No. 5, Retail Sale of Foreign Liquor Shop in the district of Muzaffarpur.
7. Sudama Singh, son of Ganga Singh, resident of Gulabpatti, P.S.-Sahebganj, district Muzaffarpur and licensee of Sahebganj Retail Sale of Foreign Liquor Shop in the district of Muzaffarpur.
8. Kameshwar Patel son of Mahadev Prasad, resident of Sikandarpur, P.S. Town Muzaffarpur, district Muzaffarpur and licensee of Purani Bazar No. 3 Retail Sale of Foreign Liquor Shop in the district of Muzaffarpur.
9. Lal Mohan Kumar son of late Bhola Kumar, resident of Motijheel, P.s. Town Muzaffarpur, district Muzaffarpur and licensee of Motijheel No. 7 retail sale of Foreign Liquor Shop in the district of Muzaffarpur.
10. Nand Kishore Singh, son of Raj Mangal Singh, resident of Gobarsahi, P.S. Town Muzaffarpur, district Muzaffarpur and licensee of Sikandarpur retail sale of Foreign liquor shop in the district of Muzaffarpur.
11. Manoj Kumar, son of Nagina Prasad, resident of Kamara Muhalla, P.S.-Town Muzaffarpur, district Muzaffarpur and licensee of Motijheel No. 2, retail sale of foreign liquor shop in the district of Muzaffarpur.
12. Sanjay Kumar, son of Jawahar Prasad, resident of Ayodhya Prasad, resident of Motijheel, P.S.-Town Muzaffarpur, district Muzaffarpur and licensee of Motijheel No. 4 retail sale of Foreign liquor shop in the district of Muzaffarpur.
13. Binod Kumar son of Yadunandan Prasad, resident of Komma Pokhar, P.S.-
Saraiyaganj, district Muzaffarpur and licensee of Saraiyaganj retail sale of Foreign liquor shop in the district of Muzaffarpur.
14. Damodar Prasad Singh, son of Ram Chandra Prasad Singh, resident of Amgola, P.S.-Town Muzaffarpur, district Muzaffarpur and licensee of Amgola retail sale of Foreign liquor shop in the district of Muzaffarpur.
15. Surendra Prasad Sinha, son of Shankar Prasad, resident of Chaturbhuj Asthan, Karu Toli, P.S. Town Muzaffarpur, district Muzaffarpur and licensee of Chaturbhuj Asthan No. 4, retail sale of Foreign liquor shop in the district of Muzaffarpur.
16. Pramod Mehta son of Kedar Prasad Mehta, resident of Atardah, P.s.-Sadar Muzaffarpur, district Muzaffarpur and licensee of Atardah retail sale of Foreign liquor shop in the district of Muzaffarpur.
17. Subhas Choudhary, son of Mangal Choudhary, resident of Brahampura, P.S.-
Brahmpura, district of Muzaffarpur and licensee of Motijheel No. 1 retail sale of Foreign liquor shop in the district of Muzaffarpur.
18. Shivjee Prasad Choudhary, son of Late Raghunandan Choudhary, resident of Nazirpur, Akhara Ghat, P.S. Town Muzaffarpur district Muzaffarpur and licensee of Akharaghat No. 2 retail sale of Foreign liquor shop in the district of Muzaffarpur.
19. Raju Ram son of Jokhan Ram, resident of Chandwara, P.S.-Muzaffarpur Town district Muzaffarpur and licensee of Saraiyaganj No. 2 retail sale of Foreign liquor shop in the district of Muzaffarpur.
20. Raja Choudhary son of Late Kapildeo Choudhary, resident of Chaturbhuj 14 Patna High Court CWJC No.8690 of 1994 dt.06-09-2012 14 / 16 Asthan, P.S. Town Muzaffarpur district Muzaffarpur and licensee of Gola Road Bear Bar in the district of Muzaffarpur.
21. Bishwanath Sah son of Indal Sah, resident of Purani Bazar Chowk, P.S. Town Muzaffarpur district Muzaffarpur and licensee of Purani Bazar Beer Bar in the district of Muzaffarpur.
22. Rakesh Kumar son of Sita Ram Choudhary, resident of Saraiyaganj, P.S.- Town Muzaffarpur, district Muzaffarpur and licensee of Choti Saraiyaganj Bear Bar in the district of Muzaffarpur.
23. Shyam Choudhary son of Ram Chandra Chaudhary, resident of Brahmpura, P.S.-Brahmpura, district Muzaffarpur and licensee of Brahmpura Railway Colony Beer Bar in the district of Muzaffarpur.
.... .... Petitioners Versus
1. State of Bihar through the Secretary to the Government of Bihar, Department of Excise and Prohibition, Vikas Bhawan, Patna.
2. The Member, Board of Revenue, Bihar, Main Secretariat, Patna.
3. The Excise Commissioner, Bihar, Vikas Bhawan, Patna.
4. The Collector, Muzaffarpur.
5. The Superintendent of Excise, Muzaffarpur.
.... .... Respondents =========================================================== Appearance :
(In CWJC No. 8690 of 1994) For the Petitioners : Mr. Satyabir Bharti, Mr. Alok Chandra, Advocates.
For the Respondents :
(In CWJC No. 11039 of 1994) For the Petitioners : Mr. Satyabir Bharti, Mr. Alok Chandra, Advocates.
For the Respondents :
(In CWJC No. 5061 of 1995) For the Petitioners : Mr. Satyabir Bharti, Mr. Alok Chandra, Advocates.
For the Respondent :
(In CWJC No. 7781 of 1995) For the Petitioners : Mr. Satyabir Bharti, Mr. Alok Chandra, Advocates.
For the Respondents :
(In CWJC No. 7852 of 1995) For the Petitioners : Mr. Satyabir Bharti, Mr. Alok Chandra, Advocates.
For the Respondents :
(In CWJC No. 9212 of 1995) For the Petitioners : Mr. Satyabir Bharti, Mr. Alok Chandra, Advocates.
For the Respondents :
(In CWJC No. 10336 of 1995) For the Petitioners : Mr. Satyabir Bharti, Mr. Alok Chandra, Advocates.
15 Patna High Court CWJC No.8690 of 1994 dt.06-09-2012 15 / 16 For the Respondents :
(In CWJC No. 9404 of 1996) For the Petitioners : Mr. Satyabir Bharti, Mr. Alok Chandra, Advocates.
For the Respondents :
(In CWJC No. 10617 of 1996) For the Petitioners : Mr. Satyabir Bharti, Mr. Alok Chandra, Advocates.
For the Respondents :
(In CWJC No. 240 of 1995) For the Petitioners : Mr. Satyabir Bharti, Mr. Alok Chandra, Advocates.
For the Respondents :
(In CWJC No. 2592 of 1995) For the Petitioners : Mr. Satyabir Bharti, Mr. Alok Chandra, Advocates.
For the Respondents :
(In CWJC No. 3187 of 1995) For the Petitioners : Mr. Satyabir Bharti, Mr. Alok Chandra, Advocates.
For the Respondents :
(In CWJC No. 3227 of 1995) For the Petitioners : Mr. Satyabir Bharti, Mr. Alok Chandra, Advocates.
For the Respondents :
(In CWJC No. 3228 of 1995) For the Petitioners : Mr. Satyabir Bharti, Mr. Alok Chandra, Advocates.
For the Respondents :
(In CWJC No. 3229 of 1995) For the Petitioners : Mr. Satyabir Bharti, Mr. Alok Chandra, Advocates.
For the Respondents :
(In CWJC No. 3525 of 1995) For the Petitioners : Mr. Satyabir Bharti, Mr. Alok Chandra, Advocates.
For the Respondents :
=========================================================== CORAM: HONOURABLE THE CHIEF JUSTICE HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) Date: 6th September 2012 In all this group of writ petitions, learned Advocate Mr. Satyabir 16 Patna High Court CWJC No.8690 of 1994 dt.06-09-2012 16 / 16 Bharti appears for the petitioners. Mr. Bharti has submitted that in view of passage of time the cause of action does not survive. He, therefore, seeks leave to withdraw these petitions.
Leave is granted. Petitions are disposed of as withdrawn. Registry will maintain copy of this order in each petition.
(R.M. Doshit, CJ) (Ahsanuddin Amanullah, J) Sujit/-
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