PRAMOD BAITHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the writ petitions have been heard together and are being disposed of by this common order.

(2.) Heard Mr. Anand Ojha, learned Advocate for the petitioners and Mr. Upendra Pratap Singh for the State.

(3.) The writ applicants have challenged the notices issued to them by the Block Development Officer, Dariyapur, Saran asking them to produce the receipt of deposit of the sum of Rs.1,91,526.00, equivalent to 139.80 quintals of foodgrains under the SGRY scheme (Sampoorna Gramin Rojgar Yojna) in the office of Block Nazir, Dariyapur, Saran within a week, failing which, certificate proceedings would be initiated for recovery of the said amount.