SHAMBHU SHARAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS matter came up for consideration yesterday. Neither counsel who had signed memoranda of appeal apeared before the court nor the counsel Mr. A. K. Singh, who sought a pass over until today. In the circumstances, the court has perused the order on the writ petition as also the present appeal. The order impugned is dated 27 August, 2002 on CWJC. No. 6331 of 2002 : Shambu Sharan Yadav and another vs. The State of Bihar and others.

(2.) THE writ petition was sought against the order of 22 March, 2002 passed by the Sub -Registrar, Jamui by which the deed writers licences of the two petitioners had been cancelled on the direction of the District Registrar i.e. The District Magistrate, Jamui.

(3.) THE petitioners received notice from the Sub -Registrar giving them an opportunity to give their defence. They declined to accept the notice. Instead subsequently they intimidated and threatened the Sub -Registrar and created disturbances and nuisance in the latter 'soffice. The Sub -Registrar reported the matter to the District Magistrate, who directed him that an order dated 22 March, 2002 be passed and the deed writers licences be cancelled.