Patna High Court - Orders
Bihar Int Nirmata Sangh & Anr vs The State Of Bihar & Ors on 24 June, 2016
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11446 of 2015
======================================================
1. Bihar Int Nirmata Sangh, a Society registered under the Societies Act
having its office at Subham Rohit Market, Bailey Road, Rukanpura, P.O.
Bihar Veterinary College, P.S. Rupaspur, District - Patna through its
President, Shyam Kumar Ojha Son of Late Rameshwar Ojha resident of
Village - Rautinia, P.O. Chamarua, P.S. Karja, District - Muzaffarpur.
2. Stone Bricks, a proprietorship concern having its office at Village -
Madhaul Jamharua, P.O. Manyari, P.S. Manyari, Distt. Muzaffarpur
through its authorized, Kamal Kumar Son of Late Sundar Das Rajpal
resident of Banaras Bank Chowk, P.O. Chandwara, P.S. Town, District
Muzaffarpur.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, West Circle, Muzaffarpur.
3. Assistant Commissioner of Commercial Taxes, East Circle, Muzaffarpur.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.15922 of 2015
======================================================
1. M/s Ganesh Bricks, Village Kukurbagi, P.O. Churli - 855118, District -
Kishanganj through its proprietor Sunil Agarwal son of Sri Jai Narayan
Agarwal resident of Mohalla Gurunanak Sarani, Punjabi Para, Siiliguri -
734001, P.S. Silliguri and District Darjeeling.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Commercial Taxes Officer, Kishanganj Circle, Kishanganj, District -
Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.15416 of 2015
======================================================
1. M/s Vikash Bricks, Village Sabodangi, P.O. B.B. Bharatpur - 855108,
P.S. Sukhani, Block Thakurganj, District - Kishanganj through its partner
Pankaj Kumar son of Sri Kedar Nath Prasad resident of Village Sabodngi
P.O. B.B. Bharatpur, P.S. Sukhani and District Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 2
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District - Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.15557 of 2015
======================================================
1. M/s VIKASH BRICKS, village Sabodangi, P.O. B.B. Bharatpur 855108,
P.S. Sukhani, Block Thakurganj, District - Kishanganj, through its Partner
Pankaj Kumar Son of Sri Kedar Nath Prasad resident of village -
Sabodangi, P.O. B.B. Bharatpur,P.S. Sukhani and District - Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner - Cum - Principal
Secretary, Commercial Taxes Department, Bihar having its office at Vikash
Bhawan, Bailey Road, Patna
2. The Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District - Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.15878 of 2015
======================================================
1. M/s Vikash Bricks, Village Sabodangi, P.O. B.B. Bharatpur - 855108,
P.s. - Sukhani, Block - Thakurganj, District - Kishanganj through its
partner Pankaj Kumar, Son of Sri Kedar Nath Prasad, resident of village -
Sabodangi,P.O. B.B. Bharatpur, P.s. - Sukhani and District - Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner -cum- Principal Secretary,
Commercial axes Department, Bihar having is Office at Vikash Bhawan,
Bailey Road, Patna.
2. The Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District - Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.13123 of 2015
======================================================
1. Gaurav Bricks Udyog, a Proprietorship firm having its office at Korthu,
P.O. Korthu, P.S. Ghanshyampur, District- Darbhanga through its
Proprietor, Ajay Kumar Jha, son of Late Surendra Narayan Jha, resident of
Village- Roop Nagar, P.O. Neori, P.S. Biraul, District- Darbhanga.
.... .... Petitioner/s
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 3
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, West Circle, Muzaffarpur.
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.13161 of 2015
======================================================
1. Bajrang And Company, Proprietorship firm having its office at
Narayanpur, P.O. Ahilbara, P.S. Biraul, District- Darbhanga through its
Partner, Vijoy Bhushan DAs, Son of Late Rasbihari Das, resident of Vill-
Narayanpur, P.O. Ahilbara, P.S. Biraul, District- Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, West Circle, Muzaffarpur.
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16104 of 2015
======================================================
1. Bihar Int Nirmata Sangh, a society registered under the Societies Act
having its office at Subham Rohit Market, Bailey Road, Rukanpura, P.O.
Bihar Veterinary College, P.S. Rupaspur, District- Patna through its
President, Shyam Kumar Ojha, Son of Late Rameshwar Ojha, resident of
Village- Rautina, P.O. Chamarua, P.S.- Karja, District- Muzaffarpur.
2. Stone Bricks, a proprietorship concern having its office at Village-
Madhaul Jamharua, P.O.- Manyari, P.S. Manyari, Distt- Muzaffarpur
through its authorized, Kamal Kumar, Son of Late Sundar Das Rajpal,
resident of Banaras Bank Chowk, P.O. Chandwara, P.S. Town, District-
Muzaffarpur.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, West Circle, Muzaffarpur.
3. Assistant Commissioner of Commercial Taxes, East Circle, Muzaffarpur.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16107 of 2015
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 4
======================================================
1. Munna Bricks Udyog, a Proprietorship firm having its office at Supaul,
P.O.- Biraul, District- Darbhanga through its Proprietor, Shamshad Alam,
Son of Badiuzz Jama, resident of Village- Supaul Baja, P.O. Biraul, P.S.
Biraul, District- Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, West Circle, Muzaffarpur.
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16109 of 2015
======================================================
1. Munna Bricks Udyog, a Proprietorship firm having its office at Supaul,
P.O.- Biraul, District- Darbhanga through its Proprietor, Shamshad Alam,
Son of Badiuzz Jama, resident of Village- Supaul Baja, P.O. Biraul, P.S.
Biraul, District- Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, West Circle, Muzaffarpur.
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16126 of 2015
======================================================
1. Tata Int Udyog, a proprietorship firm having its office at Masankhan,
P.O. Balha, P.S. Kusheshwar Asthan, District - Darbhanga through its
Proprietor, Hira Prasad Singh Son of Late Munshi Prasad Singh resident of
Masankhan, P.O. Balha, P.S. Kuseshwar Asthan, District - Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna, having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, West Circle, Muzaffarpur.
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 5
with
Civil Writ Jurisdiction Case No.16129 of 2015
======================================================
1. Kamla Int Udyog, a proprietorship firm having its office at Village -
Pokhram, P.O. Pokhram, P.S. Pokhram, District Darbhanga through its
Proprietor, Pankaj Kumar Choudhary son of Shri Krishna Kumar
Choudhary resident of Village + P.O. Pokhram, P.S. Biraul, District -
Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna, having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, West Circle, Muzaffarpur.
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16133 of 2015
======================================================
1. Harah Bhola Int Udpadan Kendra, a Proprietorship Firm having its office
at Village- Ghanshyampur, P.O. - Ghanshyampur P.S Ghanshyampur,
District Darbhanga through its Proprietor , Chandrashekhar Jha, Son of Late
Pandit Radha Krishna Jha, resident of Ghanshyampur, P.O. Ghanshyampur,
P.S. Ghyanshyampur, District- Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, West Circle Muzaffarpur.
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16141 of 2015
======================================================
1. Harah Bhola Int Udpadan Kendra, a Proprietorship firm having its office
at Village- Ghanshyampur, P.O. Ghanshyampur, District- Darbhanga
through its Proprietor, Chandrashekhar Jha, Son of Late Pandit Radha
Krishna Jha, resident of Ghanshyampur, P.O. Ghanshyampur, P.S.
Ghanshyampur, District- Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, West Circle, Muzaffarpur.
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 6
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16138 of 2015
======================================================
1. Kamla Int Udyog, a proprietorship firm having its office at Village -
Pokhram, P.O. Pokhram, P.S. Pokhram, District Darbhanga through its
Proprietor, Pankaj Kumar Choudhary son of Shri Krishna Kumar
Choudhary resident of Village + P.O. Pokhram, P.S. Biraul, District -
Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna, having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, West Circle, Muzaffarpur.
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16142 of 2015
======================================================
1. S. B. Int Udyog, a proprietary concern having its office at Vill- Majra,
P.O. Chandauna, P.S. Jaley, District- Darbhanga through its proprietor,
Sudhir Kumar, Son of Late Dularchand Sah, resident of vill- Ghogharaha,
P.O. Chandauna, P.S. Jaley, District- Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, Darbhanga Circle, Darbhanga.
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16146 of 2015
======================================================
1. Tata Int Udyog, a proprietorship firm having its office at Masankhan,
P.O. Balha, P.S. Kusheshwar Asthan, District - Darbhanga through its
Proprietor, Hira Prasad Singh Son of Late Munshi Prasad Singh resident of
Masankhan, P.O. Balha, P.S. Kuseshwar Asthan, District - Darbhanga.
.... .... Petitioner/s
Versus
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 7
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna. null
null
2. Dy. Commissioner of Commercial Taxes, West Circle, Muzaffarpur.
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16147 of 2015
======================================================
1. Gaurav Bricks Udyog, a proprietorship firm having its office at Korthu,
P.O. Korthu, P.S. Ghanshyampur, District Darbhanga through its Proprietor
Ajay Kumar Jha Son of Late Surendra Narayan Jha resident of Village -
Roop Nagar, P.O. Neori, P.S. Biraul, District - Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, West Circle, Muzaffarpur.
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16122 of 2015
======================================================
1. M/s Khurshid Alam Ent Udyog having it's place of business at Inarwa,
P.O. Pirari, Narkatiaganj, District- West Champaran through it's proprietor
Nurshid Alam son of Late Abdul Rahim resident of P.O. Pirari, Mainatand
Narkatiaganj, District- West Champaran P.O. Pirari, Narkatiaganj, District-
West Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary cum Commissioner,
Department of Commercial Taxes, Govt. of Bihar, New Secretariat, Patna.
2. The Assistant Commissioner of Commercial Taxes, Bettiah Circle,
Bettiah, West Champaran.
3. The Commercial Taxes Officer, Bettiah Circle, West Champaran.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16185 of 2015
======================================================
1. M/s S. S. Bricks Udyog having it's place of business at and P.O.
Mainatand District West Champaran through it's authorized representative
namely Ajeet Sharma Son of Harendra Sharma resident of at and P.O.
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 8
Mainatand District - West Champaran
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Cum Commissioner,
Department of Commercial Taxes, Govt. of Bihar, New Secretariat, Patna
2. The Assistant Commissioner of Commercial Taxes, Bettiah Circle,
Bettiah, West Champaran
3. The Commercial Taxes officer, Bettiah Circle, Bettiah, West Champaran
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16188 of 2015
======================================================
1. Jagdamba Int Udyog, a Proprietorship firm having its office at Village-
Hati, P.O. Usti (via Biraul), P.S. Biraul, District- Darbhanga through its
Proprietor, Radha Raman Singh, Son of Late Ram Bahadur Singh, resident
of Village- Ghorshar, P.O. Sumbha Deorhi, P.S. Kusheshwar Asthan,
District- Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, West Circle, Muzaffarpur.
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16228 of 2015
======================================================
1. Chandan Bricks Udyog, a Proprietary Concern having its office at vill. +
P.O. Mahinam, P.S. Bahera, District - Darbhanga through its Proprietor,
Suresh Kumar Mahto Son of Late Ramchandra Mahto resident of vill. +
P.O. Mahinam, P.S. Bahera, District - Darbhanga
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar Patna having its Office at Vikash Bhawan, Bailey Road,Patna
2. Dy. Commissioner of Commercial Taxes, Darbhanga Circle, Darbhanga
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16274 of 2015
======================================================
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 9
1. India Int Udyog, a proprietary concern having its office at Vill- Vantha,
P.O.- Biroul, P.S.- Biroul, District- Darbhanga through its Proprietor,
Khursid Uzzama, Son of Late Badi Uzzama, resident of vill- Supaul Bazar,
P.O. Biroul, P.S. Biroul, District- Darbhanga
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, Darbhanga Circle, Darbhanga
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16301 of 2015
======================================================
1. Chandan Bricks Udyog. a proprietary concern having its office at Vill +
P.O. Mahinam, P.S. Bahera, District - Darbhanga through its proprietor,
Suresh Kumar Mahto Son of Late Ramchandra Mahto resident of Vill +
P.O. - Mahinam, P.S. Bahera, District - Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna, having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, Darbhanga Circle, Darbhanga.
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16313 of 2015
======================================================
1. Jagdamba Int Udyog, a proprietorship firm having its office at Village -
Hati, P.O. Usti (via Biraul), P.S. Biraul, District - Darbhanga through its
Proprietor, Radha Raman Singh Son of Late Ram Bahadur Singh resident of
Village - Ghorshar, P.O. Sumbha Deorhi, P.S. Kusheshwar Asthan, District
- Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna, having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, West Circle, Muzaffarpur.
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 10
with
Civil Writ Jurisdiction Case No.16445 of 2015
======================================================
1. Choudhary Int Udyog, a proprietorship firm having its officer at Vilage-
Pokhram, P.O.-Pokhram, P.S.-Biraul, District-Darbhanga through its
partner, Mohar Kumar Choudhary Son of Sri Vimlesh Choudhary Resident
of Pokhram, P.O.-Pokhram, P.S.-Biraul, District-Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxea,
Bihar, Patna having its office at Vikash Bhawan, Bailery Road, Patna.
2. Dy. Commissioner of Commercial Taxes, West Circle, Muzaffarpur.
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16679 of 2015
======================================================
1. M/s Jai Mata Di Bricks through its proprietor Smt. Sona Prasad Wife of
Shri Jitendra Prasad Resident of At & Village - Salguri, P.S. & P.O. -
Thakurganj, District - Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna, having its office at Vikash Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle (Purnea
Division) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16681 of 2015
======================================================
1. Jitendra Prasad Son of Sukhdeo Prasad Resident of Village - Barat
Pothia, P.O. - B.B. Bharatpur, P.S. - Sukhani, Thakurganj, District -
Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna, having its office at Vikash Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
Division) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 11
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16698 of 2015
======================================================
1. M/s Kanishka Bricks, through its Proprietor, Raj Kumar Prasad
(Proprietor) Son of Late Raghubir Prasad, At Village- Salguri, P.S. Sukhani,
P.O. B.B. Bharatpur, Thakurganj, District- Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikash Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
Division), Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16714 of 2015
======================================================
1. M/s Arun Kumar Prasad through its proprietor Arun Kumar Prasad Son
of Late Jagnarayan Prasad Resident of Churli Nawduba, P.O. - Thakurganj,
P.S. - Kurli Court, District - Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikash Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
Division) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16733 of 2015
======================================================
1. M/s. Suraj Bricks, through its Proprietor Nagnarayan Prasad (Proprietor),
Son of Late Suraj Prasad, At Village Velaguri, P.O. Bhasatpur, P.S.-
Sukhani, Thakurganj, District- Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikas Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
Division), Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 12
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16744 of 2015
======================================================
1. M/s Sant Kumar Bricks through its Proprietor Sri Sant Kumar Gupta Son
of Vijay Kumar Gupta Resident of At - Aambari, Maligaon, P.O. & P.S.
Bharatpur, District - Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikas Bhawan, Bailey Road, Patna
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle ( Purnea
Division ) Kishanganj
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16748 of 2015
======================================================
1. Smt. Sona Prasad, Propriestor Sona Prasad Bricks Kiln, Wife of Shri
Jitendra Prasad, Resident of At & Village- Salguri, P.S. & P.O.-
Thakurganj, District- Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikash Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
Division) Kishanganj
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16751 of 2015
======================================================
1. Jitendra Prasad son of Sukhdeo Prasad, Resident of Village- Barat Pothia,
P.O.- B.B. Bharatpur, P.S.- Sukhani, Thakurganj, District- Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikash Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
Division) Kishanganj
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 13
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16762 of 2015
======================================================
1. Jitendra Prasad Son of Sukhdeo Prasad, Resident of Village- Barat
Pothia, P.O.- B.B. Bharatpur, P.S.- Sukhani, Thakurganj, District-
Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikash Bhawan, Bailey Road, Patna
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
Division) Kishanganj
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16826 of 2015
======================================================
1. M/s Mahan Bricks, through its Proprietor Krishna Prasad ( Proprietor )
Son of Late Teras Prasad At Village - Churli, P.O. Piprithan, Thakurganj,
P.S. Kurlokot, District - Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikas Bhawan, Bailey Road, Patna
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle ( Purnea
Division ) Kishanganj
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16841 of 2015
======================================================
1. M/s Jogendra Prasad through its Proprietor Jogendra Prasad, Son of
Uthani Prasad, Resident of Barah Pothia, P.S.- B.B. Bharatpur, P.S.-
Sukhani, Thakurganj, District- Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikash Bhawan, Bailey Road, Patna.
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 14
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
Division), Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16904 of 2015
======================================================
1. M/s Arun Kumar Prasad through its proprietor Arun Kumar Prasad Son
of Late Jagnarayan Prasad Resident of Churli Nawduba, P.O. - Thakurganj,
P.S. - Kurli Court, District - Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna, at Vikas Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
Division) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16915 of 2015
======================================================
1. Ravi Kumar Prasad, Proprietor M/s R.K. & Company Son of Rambabu
Prasad Resident of Churli Kurikat, P.S. - Kurikat, P.O. - Pipristhan,
Thakurganj, District - Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna, at Vikas Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
Division) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16917 of 2015
======================================================
M/s V. I. P. Bricks
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 15
with
Civil Writ Jurisdiction Case No.16923 of 2015
======================================================
1. M/s Arun Kumar Prasad through its proprietor Arun Kumar Prasad Son
of Late Jagnarayan Prasad Resident of Churli Nawduba, P.O. - Thakurganj,
P.S. - Kurli Court, District - Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna, at Vikas Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
Division) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16940 of 2015
======================================================
M/s Jogendra Prasad
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16988 of 2015
======================================================
1. M/s Kanishka Bricks, through its Proprietor, Raj Kumar Prasad
(Proprietor) Son of Late Raghubir Prasad, At Village- salguri, P.S.
Sukhani, P.O. B.B. Bharatpur, Thakurganj, District- Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikas Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
division ) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17045 of 2015
======================================================
1. Lallan Prasad Churli @ Lalan Prasad, Son of Late Gautam Prasad,
Resident of Village-Nawdura, Mauza-Churli, P.S.- Chulicourt, P.O. -
Thakurganj, District- Kishanganj
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 16
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikash Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
division) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17163 of 2015
======================================================
1. M/s Gopi Mohan Bricks, through its Proprietor Dilip Kumar Sarsaria, (
Proprietor ) Son of Late Prem Chand Sarsaria Resident of L.R.B. Road,
Tatapur, Bibi Bharatpur, P.S. Sukhani, District - Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikas Bhawan, Bailey Road, Patna
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle ( Purnea
Division ) Kishanganj
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17182 of 2015
======================================================
1. M/s Gopi Mohan Bricks, through its Proprietor Dilip Kumar Sarsaria, (
Proprietor ) Son of Late Prem Chand Sarsaria Resident of L.R.B. Road,
Tatapur, Bibi Bharatpur, P.S. Sukhani, District - Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikas Bhawan, Bailey Road, Patna
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle ( Purnea
Division ) Kishanganj
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17235 of 2015
======================================================
Smt. Sona Prasad
.... .... Petitioner/s
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 17
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17274 of 2015
======================================================
1. M/s Gopi Mohan Bricks, through its Proprietor Dilip Kumar Sarsaria,
(Proprietor), Son of Late Prem Chand Sarsaria Resident of L.R.B. Road,
Tatapur, Bibi Bharatpur, P.S.- Sukhani, District- Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikash Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
division) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17319 of 2015
======================================================
M/s Hira Bricks
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17357 of 2015
======================================================
1. M/s. Suraj Bricks, through its Proprietor Nagnarayan Prasad (Proprietor)
Son of Late Suraj Prasad At Village - Velaguri, P.O. Bhasatpur, P.S. -
Sukhani, Thakurganj, District - Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna, having its office at Vikash Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
Division) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17364 of 2015
======================================================
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 18
1. M/s Mahan Bricks, through its Proprietor Krishna Prasad (Proprietor)
Son of Late Teras Prasad At Village - Churli, P.O. Piprithan, Thakurganj,
P.S. - Kurlikot, District - Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna, at Vikas Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
Division) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17409 of 2015
======================================================
1. M/s Jai Mata Di Bricks through its Proprietor Smt. Sona Prasad Wife of
Shri Jitendra Prasad Resident of At & Village - Salguri, P.S. & P.O.
Thakurganj, District - Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikash Bhawan, Bailey Road, Patna
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle ( Purnea
Division ) Kishanganj
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17416 of 2015
======================================================
1. Lallan Prasad Churli @ Lalan Prasad Son of Late Gautam Prasad
Resident of village - Nawdura, Mauza - Churli, P.S. Chulicourt, P.O.
Thakurganj, District - Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikas Bhawan, Bailey Road, Patna
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, ( Purnea
Division ) Kishanganj
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj
.... .... Respondent/s
======================================================
with
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 19
Civil Writ Jurisdiction Case No.17436 of 2015
======================================================
M/s Hira Bricks
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16843 of 2015
======================================================
1. M/s Sant Kumar Bricks through its Proprietor Sri Sant Kumar Gupta, Son
of Vijay Kumar Gupta, Resident of At- Aambari, Maligaon, P.O. & P.S.-
Bharatpur, District- Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikas Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
Division), Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16989 of 2015
======================================================
1. M/s Kanishka Bricks, through its Proprietor, Raj Kumar Prasad
(Proprietor) Son of Late Raghubir Prasad, At Village- Salguri, P.S.
Sukhani, P.O. B.B. Bharatpur, Thakurganj, District- Kiishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar Patna at Vikas Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle (Purnea
division) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17489 of 2015
======================================================
1. M/s Sant Kumar Bricks through its proprietor Sri Sanat Kumar Gupta,
Son of Vijay Kumar Gupta, Resident of At- Aambari, Maligaon, P.O. &
P.S.- Bharatpur, District- Kishanganj.
.... .... Petitioner/s
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 20
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikash Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle (Purnea
Division) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17490 of 2015
======================================================
1. Ravi Kumar Prasad, Proprietor M/s R.K. & Company, Son of Rambabu
Prasad, Resident of Churli Kurikat, P.S.-Kurikat, P.O.- Pipristhan,
Thakurganj, District- Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikas Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
division) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17504 of 2015
======================================================
1. M/s Suraj Bricks, through its proprietor Nagnarayan Prasad (Proprietor)
son of Late Suraj Prasad, At Village- Velaguri, P.O. Bhasatpur, P.S.-
Sukhani, Thakurganj, District- Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikash Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
Division) Kishanganj
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17554 of 2015
======================================================
1. S. B. Int Udyog, a proprietary concern having its office at Vill. - Majra,
P.O. - Chandauna, P.S. - Jaley, District - Darbhanga through its proprietor,
Sudhir Kumar, Son of Late Dularchand Sah, Resident of Village -
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 21
Chogharaha, P.O. - Chandauna, P.S. - Jaley, District - Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, Darbhanga Circle, Darbhanga
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17530 of 2015
======================================================
1. Lallan Prasad Churli @ Lalan Prasad Son of Late Gautam Prasad
Resident of village - Nawdura, Mauza - Churli, P.S. Chulicourt, P.O.
Thakurganj, District - Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikas Bhawan, Bailey Road, Patna
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, ( Purnea
Division ) Kishanganj
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17687 of 2015
======================================================
1. Smt. Sona Prasad, Proprietor Sona Prasad Bricks Kiln, Wife of Shri
Jitendra Prasad, Resident of At & Village- Salguri, P.S. & P.O.-
Thakurganj, District- Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikash Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
Division), Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17710 of 2015
======================================================
1. M/s Jai Mata Di Bricks through its proprietor Smt. Sona Prasad, Wife of
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 22
Shri Jitendra Prasad, Resident of At & Village- Salguri, P.S. & P.O.-
Thakurganj, District- Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikas Bhawan, Bailey Road, Patna
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
Division) Kishanganj
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17750 of 2015
======================================================
1. M/s Mahan Bricks. through its Proprietor Krishna Prasad (Proprietor)
Son of Late Teras Prasad, At Village - Churli, P.O. - Piprithan, Thakurganj,
P.S. - Kurlikot, District - Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikas Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle (Purnea
Division) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17767 of 2015
======================================================
1. M/s Jogendra Prasad through its Proprietor Jogendra Prasad son of uthani
Prasad resident of Barah Pothia, P.s _B.B. Bharatpur ,p.s sukhani ,
thakurganj,District Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle, (Purnea
division) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
(Purnea division) Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17949 of 2015
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 23
======================================================
1. Ravi Kumar Prasad Proprietor M/s R.K& company ,son of Rambabu
Prasad Resident of Churli Kurihat, P.s Kurikat , Po- Pipristhan, Thakurganj,
District Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through then Commissioner of Commercial Taxes,
Bihar,Patna at vikas Bhawan ,Bailey road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle (Purnea
Division) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17954 of 2015
======================================================
1. M/s Hira Bricks, Proprietor Jintendra Prasad, Son of Sukhdeo Prasad,
Resident of 11, P.o. - B.O. Bharatpur, P.S. - Bharatpur, Thakurganj, District
- Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna at Vikas Bhawan, Bailey Road, Patna.
2. Deputy Commissioner of Commercial Taxes, Kishanganj Circle (Purnea
Division) Kishanganj.
3. Assistant Commissioner of Commercial Taxes, Purnea Division,
Kishanganj Circle, Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17956 of 2015
======================================================
1. Shivam Int Udyog , a proprietary Firm, having its Office at Village-
Sanahpur Chowk, P.s Singhwara, District-Darbhanga through its Proprietor
, Dhirendra Mohan Mishra son of Shashi Nath Mishra, Resident of Village-
Sanahpur ,p.s-Singhwara, District Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar , through the Commissioner, Commercial Taxes, Bihar
, Patna having its office at Vikash Bhawan, Bailey Road, Patna.
2. The Commissioner of Commercial Taxes, Bihar Patna.
3. Dy. Commissioner of Commercial Taxes ,Darbhanga Circle, Darbhanga.
4. Assistant Commissioner of Commercial taxes, Darbhanga Cirlce,
Darbhanga.
.... .... Respondent/s
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 24
======================================================
with
Civil Writ Jurisdiction Case No.19573 of 2015
======================================================
1. Choudhary Int Udyog, a proprietorship firm having its office at Village-
Pokhram, P.O. Pokhram, P.S. Biraul, District- Darbhanga through its
Partner, Mohar Kumar Choudhary, Son of Sri Vimlesh Choudhary, resident
of Pokhram, P.O. Pokhram, P.S. Biraul, District- Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna.
2. Dy. Commissioner of Commercial Taxes, West Circle, Muzaffarpur.
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga. null null
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.1166 of 2016
======================================================
1. M/s Hargouri Bricks, Bilayati Bari, P.S. Sukhani District Kishanganj
through its Proprietor Panna Singh son of Late Kamal Prasad Singh,
resident of Mohalla- Thakurganj, P.S.- Thakurganj, District- Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Comissioner cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Asistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District- Kishanganj.
3. The Commercial Taxes Officer, Kishanganj Circle, Kishanganj, District-
Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.1176 of 2016
======================================================
1. M/s Hargouri Bricks, Bilayati Bari, P.S. Sukhani, District Kishanganj
through its Proprietor Panna Singh son of Late Kamal Prasad Singh,
resident of Mohalla- Thakurganj, P.S.- Thakurganj, District- Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District- Kishanganj
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 25
3. The Commercial Taxes Officer, Kishanganj Circle, Kishanganj, District-
Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.1192 of 2016
======================================================
1. M/s Hargouri Bricks, Bilayati Bari, P.S. - Sukhani District - Kishanganj
through its Proprietor Panna Singh, Son of Late Kamal Prasad Singh,
Resident of Mohalla - Thakurganj, P.S. - Thakurganj, District - Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner - cum - Principal Secretary,
Commercial TAxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District - Kishanganj.
3. The Commercial Taxes Officer, Kishanganj Circle, Kishanganj, District -
Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.1260 of 2016
======================================================
1. M/s Gold Bricks, Baser Bari, Thakurganj, Kishanganj through its
Proprietor Trilok Chandra Agrawal son of Shyam Sundar Agrawal, resident
of Village- Thakurganj, P.S.- Thakurganj, District- Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner cum Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District- Kishanganj.
3. The Commercial Taxes Officer, Kishanganj Circle, Kishanganj, District-
Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16750 of 2015
======================================================
1. M/s B.R. Bricks, Village Surkana, Malingaon, P.S.- Kochadhaman,
District- Kishanganj through its proprietor Sumit Kumar Agrawal son of Sri
Saroj Kumar Agrawal resident of village Bishanpur, P.O. Bishanpur-
855101, P.S. Kochadhaman and District- Kishanganj
.... .... Petitioner/s
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 26
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna
2. The Commercial Taxes Officer, Kishanganj Circle, Kishanganj, District-
Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16105 of 2015
======================================================
1. M/s B.R. Bricks, Village Surkana, Malingaon, P.S. Kochadhaman,
District- Kishanganj through its Proprietor Sumit Kumar Agrawal son of Sri
Saroj Kumar Agrawal, resident of Village- Bishanpur, P.O. Bishanpur-
855101, P.S.- Kochadhaman and District- Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Commercial Taxes Officer, Kishanganj Circle, Kishanganj, District-
Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16328 of 2015
======================================================
1. M/s B.R. Bricks, Village Surkana, Malingaon, P.S.- Kochadhaman,
District- Kishanganj through its proprietor Sumit Kumar Agrawal son of
Saroj Kumar Agrawal, resident of village Bishanpur, P.O. Bishanpur-
855101, P.S. Kochadhaman and District- Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna
2. The Commercial Taxes Officer, Kishanganj Circle, Kishanganj, District-
Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.18079 of 2015
======================================================
1. M/s L. G. F. Bricks, Village Natwapara, Gopalpur, P.O.- Bahadurganj-
855101, P.S.- Bahadurganj and District- Kishanganj through its Proprietor
Baijnath Mahto son of Late Manik Mahto resident of L.R.P. Chowk,
Bahadurganj, P.S. Bahadurganj and District Kishanganj.
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 27
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Commercial Taxes Officer, Kishanganj Circle, Kishanganj, District-
Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.18115 of 2015
======================================================
1. M/s L. G. F. Bricks, Village Natwapara, Gopalpur, P.O. - Bahadurganj -
855101, P.S. Bahadurganj and District - Kishanganj through its proprietor
Baijnath Mahto son of Late Manik Mahto resident of L.R.P. Chowk,
Bahadurganj, P.S. Bahadurganj and District Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Commercial Taxes Officer, Kishanganj Circle, Kishanganj, District -
Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.18022 of 2015
======================================================
1. M/s L. G. F. Bricks, Village Natwapara, Gopalpur, P.O. - Bahadurganj -
855101, P.S. Bahadurganj and District - Kishanganj through its proprietor
Baijnath Mahto son of Late Manik Mahto resident of L.R.P. Chowk,
Bahadurganj, P.S. Bahadurganj and District Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Commercial Taxes Officer, Kishanganj Circle, Kishanganj, District -
Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.15246 of 2015
======================================================
1. M/s N. B. C. Bricks, Purana Khagra, P.O. Kishanganj- 855107, District-
Kishanganj through its proprietor Navin Kumar Singh son of Professor
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 28
Ramanath Singh, resident of Mohalla Millan Palli, P.S. Kishanganj and
District Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar though the Commissioner-cum- Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Assistant, Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District- Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16018 of 2015
======================================================
1. M/s SHIV SHAKTI BRICKS, village Bhellaguri, P.O. B.B. Bharatpur -
855107, P.S. Sukhani, Thakurganj, District - Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner - Cum - Principal
Secretary, Commercial Taxes Department, Bihar having its office at Vikash
Bhawan, Bailey Road, Patna
2. The Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District - Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16052 of 2015
======================================================
1. M/S SHIV SHAKTI BRICKS, Village Bhellaguri, P.O. B.B. Bharatpur-
855107, P.S. Sukhani, Thakurganj, District- Kishanganj through its partner
Subash Shukla son of Late Chandrika Shukla, resident of Village
Bhellaguri, P.O. B.B. Bharatpur-855107, P.S. Sukhani, Thakurganj and
District Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District- Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16102 of 2015
======================================================
1. M/S SHIV SHAKTI BRICKS, Village Bhellaguri, P.O. B.B. Bharatpur-
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 29
855107, P.S. Sukhani, Thakurganj, District- Kishanganj through its partner
Subash Shukla son of Late Chandrika Shukla, resident of Village
Bhellaguri, P.O. B.B. Bharatpur-855107, P.S. Sukhani, Thakurganj and
District Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District- Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16298 of 2015
======================================================
1. M/s Ganesh Bricks, Village Kukurbagi, P.O.- Churli- 855118, District-
Kishanganj through its proprietor Sunil Agarwal son of Sri Jai Narayan
Agarwal, resident of Mohalla- Gurunanak Sarani, Punjabi Para, Silliguri-
734001, P.s.- Silliguri and District- Darjeeling
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna
2. The Commercial Taxes Officer, Kishanganj Circle, Kishanganj, District-
Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16116 of 2015
======================================================
1. M/s Surendra Rai, Village Sonamuni, P.O. & P.S. Jiya Pokhar,
Thakurganj, District- Kishanganj through its proprietor Surendra Rai son of
Sri Prabhunath Rai, resident of Village- Sonamuni, P.O. & P.S. Jiya Pokhar,
Thakurganj and District Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District- Kishanganj.
.... .... Respondent/s
======================================================
with
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 30
Civil Writ Jurisdiction Case No.16113 of 2015
======================================================
1. M/s Surendra Rai, Village Sonamuni, P.O. & P.S. Jiya Pokhar,
Thakurganj, District- Kishanganj through its proprietor Surendra Rai son of
Sri Prabhunath Rai, resident of Village- Sonamuni, P.O. & P.S. Jiya Pokhar,
Thakurganj and District Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District- Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16128 of 2015
======================================================
1. M/s Surendra Rai, Village Sonamuni, P.O. & P.S. Jiya Pokhar,
Thakurganj, District - Kishanganj through its proprietor Surendra Rai son of
Sri Prabhunath Rai resident of Village Sonamuni , P.O. & P.S. Jiya Pokhar,
Thakurganj and District Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District - Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16131 of 2015
======================================================
1. M/s Narayan Tiwari Bricks, Village Raja Gaon, P.O. & P.S. Jiya Pokher,
Thakurganj, District - Kishanganj through its proprietor Bipin Tiwari son of
Sri Chandrika Tiwari resident of Village Raja Gaon, P.O. & P.S. Jiya
Pokher, Thakurganj and District Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Commercial Taxes Officer, Kishanganj Circle, Kishanganj, District -
Kishanganj.
.... .... Respondent/s
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 31
======================================================
with
Civil Writ Jurisdiction Case No.16227 of 2015
======================================================
M/s Narayan Tiwari Bricks
.... .... Petitioner/s
Versus
The State of Bihar And Anr
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16580 of 2015
======================================================
1. M/s. NARAYAN TIWARI BRICKS, Village Raja Gaon, P.O. & P.S.
Jiya Pokher, Thakurganj, District- Kishanganj through its proprietor Bipin
Tiwari son of Sri Chandrika Tiwari, resident of Village Raja Gaon, P.O. &
P.S. Jiya Pokher,Thakurganj and District Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bhar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Commercial Taxes Officer, Kishanganj Circle, Kishanganj, District-
Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16960 of 2015
======================================================
1. M/s S. R. P. Bricks, Naya Bari, Rasiya Powakhali, Thakurganj, District -
Kishanganj through its proprietor Surendra Rai son of Sri Prabhunath Rai
resident of Village Sonamuni, P.O. & P.S. Jiya Pokher, Thakurganj and
District - Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District - Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16761 of 2015
======================================================
1. M/s S. R. P. Bricks, Naya Bari, Rasiya Powakhali, Thakurganj, District-
Kishanganj through its Proprietor Surendra Rai son of Sri Prabhunath Rai,
resident of village- Sonamuni, P.O. & P.S.- Jiya Pokher, Thakurganj and
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 32
District- Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna
2. The Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District- Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16163 of 2015
======================================================
1. M/s S .R. P. Bricks, Naya Bari, Rasiya Powakhali, Thakurganj, District-
Kishanganj through its Proprietor Surendra Rai son of Sri Prabhunath Rai,
resident of Village- Sonamuni, P.O. & P.S. Jiya Pokhar, Thakurganj and
District Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District- Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.15226 of 2015
======================================================
1. M/s N. B. C. BRICKS, Purana Khagra, P.O. Kishanganj 855107, District
Kishanganj through its Proprietor Navin Kumar Singh Son of Professor
Ramanath Singh resident of Mohalla - Millan Palli, P.S. Kishanganj and
District Kishanganj
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner - Cum - Principal
Secretary, Commercial Taxes Department, Bihar having its Office at Vikash
Bhawan, Bailey Road, Patna
2. The Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District - Kishanganj
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.15208 of 2015
======================================================
1. M/s N. B. C. Bricks, Purana Khagra, P.O. Kishanganj - 855107, District -
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 33
Kishanganj through its proprietor Navin Kumar Singh son of Professor
Ramanath Singh resident of Mohalla Millan Palli, P.S. Kishanganj and
District Kishanganj.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Commercial Taxes Department, Bihar having its office at Vikash Bhawan,
Bailey Road, Patna.
2. The Assistant Commissioner of Commercial Taxes, Kishanganj Circle,
Kishanganj, District - Kishanganj.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.12715 of 2015
======================================================
1. Prabhat Kumar Son of Late Sheetal Prasad Singh, resident of C/o K.P.
Singh Road No. 11 Ashok Nagar, P.S. - Kankarbagh, District - Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Secretary Department, of Transport, Government of Bihar, Patna.
3. The Regional Commissionr Cum - Area Transport, Officer Patna.
4. The District Transport, Officer, Patna.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.12861 of 2015
======================================================
1. Krishna Int Udyog,a partnership firm having its office at Lalpur Patania,
P.o. Biroul ,P.s Biroul District Darbhanga through its Partner, Dayanand
Choudhary Son of late Surya Narain Choudhary resident of lalpur Patania
,P.o. Biroul P.s Biroul District Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its Offie at Vikash Bhawan, Bailey Road ,Patna.
2. Dy. Commissioner of Commercial Taxes,, Muzaffarpur West Circle,
Muzaffarpur
3. The Assistant Commissioner of Commercial Taxes,Darbhanga Circle
,Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.16221 of 2015
======================================================
1. India Int Udyog, a Proprietary Concern having its office at Vill. - Vantha,
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 34
P.O. Biroul, P.S. Biroul, District - Darbhanga through its Proprirtor,
Khursid Uzzama Son of Late Badi Uzzama resident of vill. - Supaul Bazar,
P.O. Biroul, P.S. Biroul, District - Darbhanga
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna
2. Dy. Commissioner of Commercial Taxes, Darbhanga Circle, Darbhanga
3. Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.11446 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Anil Kumar Sinha- Ga9
(In CWJC No.15922 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. R.N. Prasad- Sc9
(In CWJC No.15416 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Ga9- Anil Kumar Sinha
(In CWJC No.15557 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Ga9- Anil Kumar Sinha
(In CWJC No.15878 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. A.K. Sinha- Ga9
(In CWJC No.13123 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Lalit Kishore- Paag
(In CWJC No.13161 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Lalit Kishore- Paag
(In CWJC No.16104 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Sc9-Raj Nandan Prasad
(In CWJC No.16107 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Ga9- Anil Kumar Sinha
(In CWJC No.16109 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Lalit Kishore (Paag)
(In CWJC No.16126 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Purnendu Singh- Gp27
(In CWJC No.16129 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Sc9-Raj Nandan Prasad
(In CWJC No.16133 of 2015)
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 35
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Purnendu Singh- Gp27
(In CWJC No.16141 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Lalit Kishore (Paag)
(In CWJC No.16138 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Sandeep Kumar- Ga8
(In CWJC No.16142 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Anil Kumar Sinha- Ga9
(In CWJC No.16146 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Gp27- Purnendu Singh
(In CWJC No.16147 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. R.N. Prasad- Sc9
(In CWJC No.16122 of 2015)
For the Petitioner/s : Mr. Gautam Kumar Kejriwal
For the Respondent/s : Mr. Purnendu Singh- Gp27
(In CWJC No.16185 of 2015)
For the Petitioner/s : Mr. Gautam Kumar Kejriwal
For the Respondent/s : Mr. A.K. Sinha- Ga9
(In CWJC No.16188 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Sandeep Kumar- Ga8
(In CWJC No.16228 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Sandeep Kumar (Ga8)
(In CWJC No.16274 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Lalit Kishore- Paag
(In CWJC No.16301 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Lalit Kishore- Paag
(In CWJC No.16313 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Ga9- Anil Kumar Sinha
(In CWJC No.16445 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Lalit Kishore (Paag)
(In CWJC No.16679 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Gp27- Purnendu Singh
(In CWJC No.16681 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Purnendu Singh- Gp27
(In CWJC No.16698 of 2015)
For the Petitioner/s : Mr. Rajesh Ranjan
For the Respondent/s : Mr. Sandeep Kumar- Ga8
(In CWJC No.16714 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 36
For the Respondent/s : Mr. Sandeep Kumar- Ga8
(In CWJC No.16733 of 2015)
For the Petitioner/s : Mr. Rajesh Ranjan
For the Respondent/s : Mr. Anil Kumar Sinha- Ga9
(In CWJC No.16744 of 2015)
For the Petitioner/s : Mr. Rajesh Ranjan
For the Respondent/s : Mr. Sc9-Raj Nandan Prasad
(In CWJC No.16748 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Purnendu Singh- Gp27
(In CWJC No.16751 of 2015)
For the Petitioner/s : Mr. Madhukar Mishra
For the Respondent/s : Mr. Lalit Kishore- Paag
(In CWJC No.16762 of 2015)
For the Petitioner/s : Mr. Madhukar Mishra
For the Respondent/s : Mr. Lalit Kishore- Paag
(In CWJC No.16826 of 2015)
For the Petitioner/s : Mr. Rajesh Ranjan
For the Respondent/s : Mr. Kinkar Kumar- Sc27
(In CWJC No.16841 of 2015)
For the Petitioner/s : Mr. Madhukar Mishra
For the Respondent/s : Mr. Purnendu Singh- Gp27
(In CWJC No.16904 of 2015)
For the Petitioner/s : Mr. Madhukar Mishra
For the Respondent/s : Mr. Ga9- Anil Kumar Sinha
(In CWJC No.16915 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Lalit Kishore (Paag)
(In CWJC No.16917 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. R.N. Prasad- Sc9
(In CWJC No.16923 of 2015)
For the Petitioner/s : Mr. Bhuneshwar Pandey
For the Respondent/s : Mr. A.K. Sinha- Ga9
(In CWJC No.16940 of 2015)
For the Petitioner/s : Mr. Madhukar Mishra
For the Respondent/s : Mr. Purnendu Singh- Gp27
(In CWJC No.16988 of 2015)
For the Petitioner/s : Mr. Madhukar Mishra
For the Respondent/s : Mr. Sc9-Raj Nandan Prasad
(In CWJC No.17045 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Ga10- Smt.Nivedita Nirvikar
(In CWJC No.17163 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Harendra Pd. Singh
(In CWJC No.17182 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Ga9 A.K. Sinha
(In CWJC No.17235 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. R.N. Prasad- Sc9
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 37
(In CWJC No.17274 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. A.K. Sinha- Ga9
(In CWJC No.17319 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Gp27- Purnendu Singh
(In CWJC No.17357 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Sc9-Raj Nandan Prasad
(In CWJC No.17364 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Ga10- Smt.Nivedita Nirvikar
(In CWJC No.17409 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Ga9- Anil Kumar Sinha
(In CWJC No.17416 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Gp27- Purnendu Singh
(In CWJC No.17436 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Gp27- Purnendu Singh
(In CWJC No.16843 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Purnendu Singh- Gp27
(In CWJC No.16989 of 2015)
For the Petitioner/s : Mr. Madhukar Mishra
For the Respondent/s : Mr. R.N. Prasad- Sc9
(In CWJC No.17489 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Gp27- Purnendu Singh
(In CWJC No.17490 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Gp27- Purnendu Singh
(In CWJC No.17504 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Sc9-Raj Nandan Prasad
(In CWJC No.17554 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Lalit Kishore (Paag)
(In CWJC No.17530 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Gp27- Purnendu Singh
(In CWJC No.17687 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. R.N. Prasad- Sc9
(In CWJC No.17710 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Ga9- Anil Kumar Sinha
(In CWJC No.17750 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. R.N. Prasad- Sc9
(In CWJC No.17767 of 2015)
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 38
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Sandeep Kumar (Ga8)
(In CWJC No.17949 of 2015)
For the Petitioner/s : Mr. Anupam Sinha
For the Respondent/s : Mr. Purnendu Singh- Gp27
(In CWJC No.17954 of 2015)
For the Petitioner/s : Mr. Rajesh Ranjan
For the Respondent/s : Mr. Ga9- Anil Kumar Sinha
(In CWJC No.17956 of 2015)
For the Petitioner/s : Mr. Abhay Kumar Thakur
For the Respondent/s : Mr. Smt. Nivedita Nirvikar- Ga10
(In CWJC No.19573 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Gp27- Purnendu Singh
(In CWJC No.1166 of 2016)
For the Petitioner/s : Mr. Bimal Kumar
For the Respondent/s : Mr. Sc9-Raj Nandan Prasad
(In CWJC No.1176 of 2016)
For the Petitioner/s : Mr. Bimal Kumar
For the Respondent/s : Mr. R.N. Prasad- Sc9
(In CWJC No.1192 of 2016)
For the Petitioner/s : Mr. Bimal Kumar
For the Respondent/s : Mr. Sc9- Raj Nandan Prasad
(In CWJC No.1260 of 2016)
For the Petitioner/s : Mr. Bimal Kumar
For the Respondent/s : Mr. A.K. Sinha- Ga9
(In CWJC No.16750 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Sc9-Raj Nandan Prasad
(In CWJC No.16105 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Sc9-Raj Nandan Prasad
(In CWJC No.16328 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Sc9-Raj Nandan Prasad
(In CWJC No.18079 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. R.N. Prasad- Sc9
(In CWJC No.18115 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Raj Nandan Prasad- Sc9
(In CWJC No.18022 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Purnendu Singh- Gp27
(In CWJC No.15246 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. R.N. Prasad- Sc9
(In CWJC No.16018 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Gp27- Purnendu Singh
(In CWJC No.16052 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 39
For the Respondent/s : Mr. Gp27- Purnendu Singh
(In CWJC No.16102 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Gp27- Purnendu Singh
(In CWJC No.16298 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Sc9-Raj Nandan Prasad
(In CWJC No.16116 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Ga10- Smt.Nivedita Nirvikar
(In CWJC No.16113 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Ga9- Anil Kumar Sinha
(In CWJC No.16128 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. A.K. Sinha- Ga9
(In CWJC No.16131 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Sandeep Kumar- Ga8
(In CWJC No.16227 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Gp27- Purnendu Singh
(In CWJC No.16580 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Sc9- Raj Nandan Prasad
(In CWJC No.16960 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Purnendu Singh- Gp27
(In CWJC No.16761 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Purnendu Singh- Gp27
(In CWJC No.16163 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. Purnendu Singh- Gp27
(In CWJC No.15226 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. R.N. Prasad- Sc9
(In CWJC No.15208 of 2015)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
For the Respondent/s : Mr. R.N. Prasad- Sc9
(In CWJC No.12715 of 2015)
For the Petitioner/s : Mr. Shivendra Prasad
For the Respondent/s : Mr. Gp24- Anshuman Singh
(In CWJC No.12861 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Raj Nandan Prasad- Sc9
(In CWJC No.16221 of 2015)
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Lalit Kishore- Paag
======================================================
CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR
DATTA
Patna High Court CWJC No.11446 of 2015 (8) dt.24-06-2016 40
and
HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA)
8 24-06-2016In the order dated 27.01.2016 disposing of the batch of writ petitions at page 19 instead of "C.W.J.C. No.17435 of 2015:Dr. Sanjeev Kumar Bharti vs. The State of Bihar and others", the case number and party should be correctly read as "C.W.J.C. No.17436 of 2015: Ms. Hira Bricks vs. The State of Bihar and others".
The order dated 27.01.2016 is modified to the above extent.
(Ramesh Kumar Datta, J) V.P.Sinha/-
(Sudhir Singh, J) U