- (1.) HEARD learned counsel for the petitioner and learned counsel on behalf of the
(2.) COUNTER affidavit has been filed and after hearing the respective counsel at length, the writ petition is being finally decided. Prayer in the instant writ petition is for quashing the order dated 17.03.2011 passed in Memo No. 737 by Assistant Commissioner of Excise, Dhanbad, demanding the petitioner, who is the proprietor of Guru Monark Restaurant -cum Bar, Rs. 5 lacs (Rupees five lacs) as Annual Licence fee for the financial year 2011 -12 under Rule 107(i) of the Excise Rules (Amended by the Government of Jharkhand).
(3.) THE second prayer is for a direction in the nature of mandamus to Respondent No. 5 to accept Rs. 2 lacs (Rupees two lacs) as the licence fee from the petitioner for the year 2011 -12 as it used to do in the previous year.;