RAM KRISHNA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Md. Najmul Hodda, the learned Advocate for the petitioner and Mr. Anisul Haque, the learned counsel for the State.

(2.) The petitioner got a new house and shop constructed. During the period when the construction was under-way, a complaint was lodged by one of the beneficiaries that during such period, the disbursement of the food-grains to the targeted beneficiaries were highly irregular. Except for this solitary complainant, nobody else from amongst the attached targeted beneficiaries had made any complaint.

(3.) The matter was inquired into and a report came forthcoming that the new construction was made by the petitioner but because of excessive rains during the period, the register of receipts and disbursal for one year got misplaced.