RAM SHRESTH MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner -appellant, in sum total, has filed four cases at the High Court. The first case was CWJC No. 3524 of 2002 with an order of 25 August, 1999. The next case was CWJC No. 11386 of 2001 which was disposed of on 13 September, 2001. Thereafter, the petitioner -appellant filed CWJC No. 12922 of 2002 in which the court recorded briefly that if the earlier direction of the court had not been complied with the High Court cannot receive successive writ petitions and the petitioner may move the court in its appropriate jurisdiction, if he was so advised that any direction of the court was not being complied. As the last order refers to the other cases and this is the order which has been challenged in the present letters patent appeal, this order is reproduced:

(2.) THE present letters patent appeal is against the order of 13 December, 2002 dismissing the CWJC No. 12922 of 2002: Ram Shrestha Mandal V/s. The State of Bihar & Ors. The interesting part of the record is three earlier writ petitions. None of the cases reflects on what exactly the controversy and the issue is about. Counsel for the petitioner also seems to be very shy on coming out on what the case is about.

(3.) IF there be a direction of the court which is not being followed, the petitioner - appellant chose to file three writ petitions but did not file a contempt application.