SEWAIT SANT KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) The petitioner being aggrieved by the letter (Annexure-5) dated 22-7-2002, issued by the Chairman/President of the Bihar State Board of Religious Trust and yet another letter (Annexure-6) of even date requiring the District Magistrate to issue instruction to the S.D.O. Hajipur to restrain the present petitioner from alienating the property in dispute and requiring the Deputy Registrar not to accept the documents for registration has come to this Court.

(3.) The petitioner says that after receiving the said letter the concerned authorities are acting in a manner contrary to law and in any case the Chairman of the-Trust Board had no authority to issue such a direction in form of request to the officers of the State.