RAM KRISHNA JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard petitioner in person.

(2.) The grievance of the petitioner is that authorities concerned, are not setting up enquiry for finding out lost papers of original case record, the details of which are referred at Serial Nos. 1 to 13 annexed with this petition and one more additional case which he has placed later through a hand written application, totalling 14 in number, about which he is vitally concerned. The petitioner submits that in spite of the said approach, the concerned authorities are neither taking up cases nor files are being traced. In fact he has also moved a petition before the High Court, Patna, being Cri. Misc. Petition No. 26328/98 which was disposed of on 1st February, 1999 with the observation that the petitioner, if so advised, may take steps for redressal of his grievances in the courts below. Since nothing moved, he has filed the present petition before us.

(3.) On the facts as stated in the petition, instead of issuing notice to the respondent, we feel it appropriate and accordingly direct the District Judge, darbhanga for cases at Serial Nos. 1 to 5 and the remaining cases, namely, 6 to 13 and one additional case as referred in the separate application, to the district Judge, Patna to make enquiry either himself or through any Additional district Judge, to find the truth of the assertions of the petitioner and trace out the files of these cases and do the needful. In case these cases are yet not disposed of, may be disposed of in accordance with law, after giving opportunity to the petitioner. The petitioner will file along with the certified copy of this order, a copy of the present petition with annexure along with the application which includes 14 cases.