MOHAMAD MANZOOR ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE order impugned is dated 2 August, 1995 on C.W.J.C. No. 9966/94, Mohamad Manzoor Alam V/s. The State of Bihar and Ors.

(2.) SIMPLY on the writ petition the learned Judge declined to grant any ralief as recorded in the order itself, the petitioner had come to the High Court on two occasions. Those two writ petitions were disposed of with certain observans. C.W.J.C. No. 9966/94 was the third writ petition.

(3.) ONLY when the Court went through the entire record of the writ petition and the Letters Patent Appeal it became conscious of the fact that the petitioner is a defaulter, He took a loan from the State Bank of India against a cash credit account. At the time when the counter -affidavit to the writ petition was filed on 21 December, 1994 a sum of Rs. 4.87 lac and odd was outstanding against the petitioner - appellant including the court fees as a certificate action proceeding was initiated to realise this debt as a public debt.