Patna High Court - Orders
M/S Ranjan Bricks Center & Ors vs The State Of Bihar & Ors on 4 November, 2015
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta, Sudhir Singh
Patna High Court CWJC No.11844 of 2015 (5) dt.04-11-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11844 of 2015
======================================================
1. M/s Ranjan Bricks Center, Proprietor, Mr. Vibhuti Ranjan, S/o Late
Parmeshwari Sah, resident of village + P.O. + P.S. - Haweli Kharagpur,
District - Munger.
2. M/s S.M.c. Bricks, Proprietor, Mr. Gopal Krishna Sinha, S/o Late Braj
Bhushan Prasad, resident of villaeg + P.O. + P.S. - Haweli Kharagpur,
District - Munger.
3. M/s Shri Shyam Bricks, Proprietor, Mr Keshav Dev, S/o Late Satyendra
Prasad Singh, Resident of village + P.O. + P.S. - Haweli Kharagpur,
District - Munger.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Commercial Taxes
Department, Bihar.
2. The Principal Secretary, Commercial Taxes Department, Government of
Bihar, Patna.
3. The Deputy Commissioner, Munger Circle, Commercial Taxes
Department, Munger.
4. The Assistant Commissioner, Munger Circle, Commercial taxes
Department, Government of Bihar, Patna.
5. The Commercial Tax Oficer, District -Munger.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.12602 of 2015
======================================================
1. M/s S. S. Y. Bricks, Proprietor, through Saurva Somrat, S/o Late Mr.
Subodh Sah, Resident of village- Brahmsthan, P.O. & P.S.- Bariyarpur,
District- Munger
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Commercial Taxes
Department, Bihar.
2. The Commissioner, Commercial Taxes Department, Government of
Bihar, Patna.
3. The Deputy Commissioner, Munger Circle, Commercial Taxes
Department, Munger
4. The Assistant Commissioner, Munger Circle, Commercial Taxes
Department, Government of Bihar, Patna
5. The Commercial Taxe Officer, District- Munger
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.13498 of 2015
======================================================
1. M/s Maa Vaishnavi Int Udyog through its Proprietor, Sri Radha Krishna
Patna High Court CWJC No.11844 of 2015 (5) dt.04-11-2015
Mahto, son of Baidyanath Mahto, resident of Village + P.S.- Baheri,
District- Darbhanga
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Commercial Taxes
Department, Bihar.
2. The Principal Secretary Commercial Taxes Department, Government of
Bihar, Patna.
3. The Deputy Commissioner Commercial Taxes, Darbhanga Circle,
Darbhanga.
4. The Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
5. null null null
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.13332 of 2015
======================================================
1. M/s Tinku Bricks through its Proprietor, Arun Kumar Mahto, son of Sri
Baidyanath Mahto, resident of village + P.O.- Raj Nagar, District-
Madhubani
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Commercial Taxes
Department, Bihar
2. The Principal Secretary, Commercial Taxes Department, Government of
Bihar, Patna
3. The Deputy Commissioner Commercial Taxes, Darbhanga Circle,
Darbhanga
4. The Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.13507 of 2015
======================================================
1. M/s Shivam Int Udyog through its Proprietor, Kumari Sharmila, wife of
Awadhesh Kumar, resident of Village + P.S- Kamtaul, District- Darbhanga
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Commercial Taxes
Department, Bihar.
2. The Principal Secretary Commercial Taxes Department, Government of
Bihar. Patna.
3. The Deputy Commissioner Commercial Taxes, Darbhanga Circle,
Darbhanga.
4. The Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Patna High Court CWJC No.11844 of 2015 (5) dt.04-11-2015
Darbhanga.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.13710 of 2015
======================================================
1. M/s Okpet Int Udyog through its Partner, Afaque Ather, son of Late
Sarfraz Ather, resident of Village- Simari Birdipur, P.S.- Simari, District-
Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Commercial Taxes
Department, Bihar.
2. The Principal Secretary, Commercial Taxes Department, Government of
Bihar, Patna.
3. The Deputy Commissioner Commercial Taxes, Darbhanga Circle,
Darbhanga.
4. The Assistant Commissioner of Commercial Taxes, Darbhanga Circle,
Darbhanga.
.... .... Respondent/s
======================================================
CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA
and
HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA)
5 04-11-2015As prayed for by learned counsel for the State, put up on 23rd November, 2015.
(Ramesh Kumar Datta, J) V.P.Sinha/-
(Sudhir Singh, J) U