ALOK BAJPAYEE Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ application has been filed for quashing the notice dated 3.9.2010 issued by S.D.O., Tekari in Misc. Case No. 146/?010 initiating a proceeding under Section 144 Cr.P.C. and for connected reliefs.

(2.) By an amendment petition in I.A. No. 1384 of 2011, a further relief has been sought by way of quashing of the order dated 1.11.2010 passed by the S.D.O., Tekari by which orders have been passed and proceeding under Section 144 Cr.P.C. has been controverted into a proceeding under Section 145 Cr.P.C

(3.) The dispute relates to plot nos.2650 and 2651 under the erstwhile Tekari Raj which are claimed to have been settled by grant of Parwana and rent receipts in favour of Navin Chandra Bajpayee (father of the present petitioners) who was put in possession by Rani Bhubneshwari Kuer. The Parwana is said to have been executed on 23.10.1947 and accordingly the name of Navin Chandra Bajpayee was mutated in place of Rani Bhubneshwari Kuer in the assessment register.