JAI CHAND PRASAD RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioners being aggrieved by order dated 3.6.2002 issued by the Collector/District Magistrate, East Champaran at Motihari have come to this Court with complaint that the Collector had no power to seize or suspend the powers of Mukhiya which are conferred upon them under the provisions of the Bihar Panchayat Raj Adhiniyam, 1993. According to them the order dated 3.6.2002 (Annexure -3) is in excess of the jurisdiction conferred upon the District Magistrate and as such the order being bad and as it violates the Principles of Natural Justice, it be quashed.

(3.) CLAUSE 25 of the Unification Order 1984 refers to the powers of the State Government, Collector or the licencing authority to issue direction to the dealerswith reference to purchase, sale, disposal, storage or exhibition of the price and stock list of all or any of the trade articles.