- (1.) These civil appeals, arising out of special leave to appeal granted against a common judgment rendered by a Division Bench of the Patna High Court in three writ petitions moved by the appellants, raise a common question as to whether Rule 9 of the Bihar and Orissa Excise Rules, 1919 (hereinafter referred to as 'the Rules') framed under Bihar Excise Act, 1915 (hereinafter referred to as 'the Act') is ultra vires the provisions of the said Act and in the alternative whether the said rule covers appellant's distilleries which are manufacturing not only denatured spirit but also potable liquor. The appellants' aforesaid twin contentions have been repelled by the High Court and that is how they are before us in these appeals. Introductory facts
(2.) A few relevant facts leading to these proceedings may be noted at this stage. Appellant in Civil Appeals Nos.4762-62 of 1996 is the licensee in respect of two distilleries, one situated at Lauriya and another at Mirganj in the district of West Champaran and Gopalganj respectively in Biahr State. It has been granted licences by the State of Bihar under the Act. The appellant's distilleries are manufacturing liquor on the basis of licences granted in Form No.19 for compounding and blending foreign liquor in Form No.19-A for manufacture of sacramental wine or alter wine or mass wine containing not more than 42% of proof spirits; in Form No.25 for the manufacture of denatured spirit; in Form No.27 for wholesale country spirit; in Form No.28 for manufacture of spirit in a distillery issued to the grantee of the exclusive privilege of supply of country spirit under Section 22 of the Act; and licence issued in Form No.28-A for manufacture of spirit in distillery for use in the manufacture of chemical and for industrial, scientific and other purposes. The licences in Form Nos.27 and 28 were withdrawn with effect from 1st April 1979. The Superintendent of Excise directed the appellant to pay a sum of Rs.1,68,128.77 towards the establishment charges said to have been incurred over the excise staff posted at the Lauriya distillery from March 1973 till July 1979 and at Mirganj distillery for the years 1975-76 to 1978-79. The said demand was raised as per impugned Rule 9 of the Rules. That led to two writ petitions moved by the appellant before the High Court.
(3.) Appellant in Civil Appeal No.4764 of 1996 challenged in its writ petition before the High Court, an order dated 27th December 1979 passed by the Member, Board of Revenue, an order dated 27th September, 1979 passed by the Commissioner of Excise and the demand made by Superintendent of Excise, Bhagalpur contained in Memorandum dated 5th November, 1976. The said appellant has a distillery in Sultangaj in the district of Bhagalpur in Bihar State. It manufacturers country spirit and holds licences in Form Nos.25, 27, 28 and 28-A. However, licences granted to it in Form Nos.27 and 28 were withdrawn with effect from 1st April, 1979.;