(1.) All these three writ petitions namely C.W.J.C. No. 9568 of 2002, C.W.J.C. No. 9657 of 2002 and C.W.J.C. No. 9569 of 2002 are heard together for disposal.
(2.) In C.W.J.C. No. 9568 of 2002 and C.W.J.C. No. 9657 of 2002 one Shri Bhagwan Singh is the common petitioner, whereas in C.W.J.C. No. 9569 of 2002 one Shri Jitendra Singh is the petitioner.
(3.) In C.W.J.C. No. 9568 of 2002, the petitioner prays for quashing of the memo no. 829 dated 10.8.2002 passed by the District Magistrate, Buxar addressed to the Executive Officer, Nagar Parishad, Buxar for realisation of the recoverable amount to the tune of Rs. 27,000/- from the agent and for depositing the same in the Nazarat with 10% of penalty. It was further directed that in case the recoverable amount is not deposited, an F.I.R. be lodged. The petitioner further prays for quashing the consequential order contained in letter No. 95 dated 12.8.2002 issued by the Executive Officer, Nagar Parishad, Buxar.