RAJESH KUMAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar, learned counsel for the petitioner and Mr. Prem Ranjan Raj, for the State.

(2.) The petitioner is aggrieved by the initiation of a proceeding under the Bihar and Orissa Public Demands Recovery Act, 1914. The petitioner stands further aggrieved by the fact that distress-warrant has been issued against him in the Certificate Case No. 3 of 2016-17, even though the proceeding could not have been initiated against him.

(3.) The proceeding against the petitioner and two others appears to have begun on the orders passed by the Lokayukta, where though the petitioner was heard, but with a wrong designation.