BINAY PRAKASH SINGH Vs. STATE

JUDGEMENT

(1.) HEARD earned Counsel for the petitioner and the State.

(2.) THIS in one of those cases which will reveal tragic picture of small scale industries in the State of Bihar.

(3.) UNCONTROVERTEDLY , this order of the Committee was not challenged by the State in any higher forum. Even though this order of the Committee is dated 18.5.1998/19.3.1999 till date the said amount has not been paid and finding no other way, the petitioner has knocked the door of this Court.