RAJNISH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD earned Counsel for the petitioner and the earned Counsel for the Corporation and the Government Advocate.

(2.) THESE writ applications in the nature of public interest litigation have been filed seeking appropriate order from this Court directing the C.B.I. to inquire and investigate into the matter regarding fraudulent withdrawal/fraudulent transaction/financial irregularities to the tune of crores of rupees by the officials of the Ranchi Municipal Corporation and also about fraudulent assessment of tax of thousand of holding and mutation of thousand of plots of tribals land falling outside the Municipal area.

(3.) ON 17.5.99, this Court directed the Counsel for the C.B.I. to accept notice and file counter -affidavit. The Counsel for the Accountant -General of Bihar was also directed to seek instruction regarding auditing of the accounts of the Ranchi Municipal Corporation and to file necessary counter -affidavit. A counter -affidavit has been filed on behalf of respondent Nos. 9 and 10, the Auditor -General, II, Office of the Accountant General, Patna and the Local Examiner, Local Audit, Ranchi stating inter alia that the outstanding advance of 1995 -96 being 172.20 lakh have been pointed out in the audit through objection memos and incorporating the same in the audit report, but no action has been taken either by the Municipal Corporation or by the State Government.