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[Cites 7, Cited by 0]

Patna High Court - Orders

M/S Ntpc Ltd. vs The State Of Bihar & Ors on 14 September, 2015

Author: Ramesh Kumar Datta

Bench: Ramesh Kumar Datta, Sudhir Singh

   IN THE HIGH COURT OF JUDICATURE AT PATNA
              Civil Writ Jurisdiction Case No.17306 of 2014
======================================================
M/s NTPC Ltd.
                                                     .... .... Petitioner/s
                                  Versus
The State of Bihar & Ors
                                                    .... .... Respondent/s
======================================================
                                   with
              Civil Writ Jurisdiction Case No.17353 of 2014
======================================================
M/s NTPC Ltd.
                                                     .... .... Petitioner/s
                                  Versus
The State of Bihar & Ors
                                                    .... .... Respondent/s
======================================================
                                   with
              Civil Writ Jurisdiction Case No.9013 of 2015
======================================================
M/s NTPC Limited
                                                     .... .... Petitioner/s
                                  Versus
The State of Bihar & Ors
                                                    .... .... Respondent/s
======================================================
                                   with
              Civil Writ Jurisdiction Case No.17379 of 2014
======================================================
M/s NTPC Ltd.
                                                     .... .... Petitioner/s
                                  Versus
The State of Bihar & Ors
                                                    .... .... Respondent/s
======================================================
                                   with
              Civil Writ Jurisdiction Case No.17421 of 2014
======================================================
M/s NTPC Ltd.
                                                     .... .... Petitioner/s
                                  Versus
The State of Bihar & Ors
                                                    .... .... Respondent/s
======================================================
                                   with
              Civil Writ Jurisdiction Case No.17428 of 2014
======================================================
M/s NTPC Ltd.
                                                     .... .... Petitioner/s
                                  Versus
The State of Bihar & Ors
 Patna High Court CWJC No.17306 of 2014 (18) dt.14-09-2015

                                         2/4




                                                                .... .... Respondent/s
            ======================================================
                                               with
                          Civil Writ Jurisdiction Case No.17429 of 2014
            ======================================================
            M/s NTPC Ltd.
                                                                 .... .... Petitioner/s
                                              Versus
            The State of Bihar & Ors
                                                                .... .... Respondent/s
            ======================================================
                                               with
                          Civil Writ Jurisdiction Case No.17468 of 2014
            ======================================================
            M/s NTPC Ltd.
                                                                 .... .... Petitioner/s
                                              Versus
            The State of Bihar & Ors
                                                                .... .... Respondent/s
            ======================================================
                                               with
                          Civil Writ Jurisdiction Case No.17113 of 2014
            ======================================================
            Kanti Bijlee Utpadan Nigam Ltd.
                                                                 .... .... Petitioner/s
                                              Versus
            The State of Bihar & Ors
                                                                .... .... Respondent/s
            ======================================================
                                               with
                          Civil Writ Jurisdiction Case No.17119 of 2014
            ======================================================
            Kanti Bijlee Utpadan Nigam Ltd.
                                                                 .... .... Petitioner/s
                                              Versus
            The State of Bihar & Ors
                                                                .... .... Respondent/s
            ======================================================
                                               with
                          Civil Writ Jurisdiction Case No.17123 of 2014
            ======================================================
            Kanti Bijee Utpadan Nigam Ltd.
                                                                 .... .... Petitioner/s
                                              Versus
            The State of Bihar & Ors
                                                                .... .... Respondent/s
            ======================================================
            ======================================================
            CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR
            DATTA
                       and
                       HONOURABLE MR. JUSTICE SUDHIR SINGH
        Patna High Court CWJC No.17306 of 2014 (18) dt.14-09-2015

                                                3/4




                   ORAL ORDER
                   (Per: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA)

18   14-09-2015

I.A. No. 7020/2015 in CWJC No. 17306/2014 I.A. No. 7025/2015 in CWJC No. 17353/2014 I.A. No. 7019/2015 in CWJC No. 17379/2014 I.A. No. 7024/2015 in CWJC No. 17421/2014 I.A. No. 7021/2015 in CWJC No. 17428/2014 I.A. No. 7022/2015 in CWJC No. 17429/2014 I.A. No. 7023/2015 in CWJC No. 17468/2014 I.A. No. 7026/2015 in CWJC No. 9013/2015 I.A. No. 7028/2015 in CWJC No. 17113/2014 I.A. No. 7027/2015 in CWJC No. 17119/2014 I.A. No. 7029/2015 in CWJC No. 17123/2014 These interlocutory applications have been filed for addition of prayer seeking declaration that Section 4A of the Bihar Electricity Duty Act, 1948 as inserted by Section 23 of the Bihar Finance Act, 2007 is ultra vires under Articles 14, 19(1)(g), 246, 265 and 300A of the Constitution of India as also to declare Rule 11 of the Bihar Electricity Duty Rules, 1949 as amended in 2007 as consequentially ultra vires and for addition of certain other pleadings.

On a consideration of the facts and circumstances of the case, the prayer for amendment is allowed.

I.A. Nos. 7019, 7020, 7021, 7022, 7023, 7024, 7025, 7026, 7027, 7028 and 7029 of 2015 are, accordingly, Patna High Court CWJC No.17306 of 2014 (18) dt.14-09-2015 4/4 disposed of.

As prayed for by learned counsel for the State, put up on 5th October, 2015.

In the meantime, learned counsel for the State shall file supplementary counter affidavit with regard to the amendments.

(Ramesh Kumar Datta, J) S.Pandey/-

(Sudhir Singh, J) U