- (1.) Special leave granted.
(2.) Having heard learned counsel for the parties, we are not satisfied that there was justification for the respondent recovering the staff charges when granting a licence under the Medicinal and Toilet Preparations (Excise Duties) Act, 1956. The appellant is entitled to an order restraining the respondent from enforcing the notices dated 31/03/1973 and 23/08/1974 and further to the refund of a sum of Rs. 8,956. 00 already paid by the appellant for the period 1960-63. We order accordingly.
(3.) The appeal is disposed of in these terms. There is no order as to costs.;