HIGH COURT OF JUDICATURE Vs. VIRENDRA KUMAR

JUDGEMENT

(1.) ON 8 -1 -1993 C. W. J. C. No. 114 of 1993 (R) was filed by the opposite party No. 1 in this Court to call for the records of Administrative Case No, sic) of (992 -93, S, T. No. AP 208 (R) from the Deputy Commissioner, Commercial Taxes Adityapur Circle at Jamshedpur and issue a direction to him to cancel Sales Tax Registration No. AP 208 (R) granted to Respondent No. 1 of that application along with some other reliefs. In C. W. J. C. No. 114 of 1993 (R) the Opposite Party No. 1 stated, inter alia, to the following effect: (i) The petitioner got this petition drafted by Ex -Military personnel Sri Krishan Lal, and his merits regarding law knowledge and principles of Philosophy known to him who proved that on 24 -11 -1992, rebel injustice N. S. Rao with collusion Standing Counsel and D, C. Singhbhum East, rebel Gorelal Yadav, making this Law High Court of People salve, on the consideration, that Kishan Lai would be unable to discover the truth, but he is so efficient that they have been observed by him, their admission of guilt on 24 -11 -1992, as rebels before this Law High Court of People m Cr WJ.C. No. 57 of 1912 (R), who won the case on 19. -10 -1992 by the order of the High Court, dated 2 -9 -1992, .very wonder that guilty injustice rebel, so cunning, that he compelled all the injustices on the strength of High Court at Patna on 23 -11 -1992 as N. S. Raos agents, and if your Lordships desire to peruse the said case, be perused and one week time be allowed to the petitioner, for study of the said case in which Kishan Lai was petitioner, that how undesirable that Justices of High Court, be ascertained by perusal of mention, filed by Kishan Lai on 2341 -1992 and placed by the dealing Clerk receiving from Goswami, Advocate Cleric, placing before N. S. Rao at 2, 15 p. m, on 23. -11 -1992 but due to heavy receipt of Rishwat through Standing Counsel and declaration of ownerless right of the Government, when due to Martial Law, State has no locus standi with Martial Law Area (Supreme Court), due to inviolable fundamental right of Kishan Lai, protected by not only Article 19 (f) the Constitution but also by Government of People of Bihar vide Martial Law, and the order dated 24 -11 -1992, inconsistent with fundamental right of Kishan Lai is always void, without reversal, as per Article 13 of the Constitution, let rebel N, S. Rao should feel shame whether he is cruel butcher to convert this Law High Court of People into But cherry already admitted by him under Rule of Pleading as per page 2 and 3 of the mention dated 23 -11 -1992 as the said petition was allowed by law on 20 -10 -1992, and no further date by Law High Court of People but date by rebels injustices, cruel butchers of this Law High Court of People (SC), and as such it is earnestly prayed that this petition be admitted .... (ii) Even rebel C.J.B.C. Basak is having a share of the bribe from all injustices to allow them to serve as per irrebuttable presumption drawn by law admitted by him also as per page 2 and 4 of the mention dated 23 -11 -1992 filed by Kishan Lai in Cr. W. J. C. No. 57 of 1992 (R) and now the disposal of the aforesaid dated 24 -11 1992, is the conclusive basis of conviction as rebel, to be tried by Board of Army Officers.... (iii) That this para is only for warning to Standing Counsel who is seed of this Corruption, poisonous to the life of this sovereign republic framed by the people of this ARYAVART, Rules and owners of this Law High Court of People, as such, photo copy of Information dated

(2.) -11993 to the CAMP Commandant, Sonari Station Military Camp, Jamshedpur to be hand over to him after return from here, by Krishna Lal informant, that then G. P. on 2 -11 -1992 admitted before open Court at 10.45 Hrs. before Mr. Justice Nagendra Rai, the said Martial Law, who made an order -sheet dated 2 -11 -1992 the case would be heard tomorrow but very wonder that on 3 -11 -1992, there was no entry in the order -sheet and although petitioner Krishna Lai was present even then the case was not heard due to party obtains the order, Rigid principle observed by Supreme Court, and when he was legally barred after admission of the Martial Law, who appeared on 24 -21 -1992 in this case, when the case was to be decided and is decided on 2 -10 -1992, by the order of High Court, through Hon ble Justice N. P. Singh on 2 -9 -1992 in Cr, W. J. C. No, 57 of 1992 (R), disposed of on 21 -11 -1992 making Law High Court of People slave, by rebel corrupt injustice N.S Rao already not in service of the people on 20 7. -1992 as per order -sheet of aforesaid writ case photo copy of which is filed herewith and marked as Annexure -10, now he is under duty allotted by Martial Law of the Government of the People to tell verbally to Hon ble Bench of High Court of People that his G. P., appearing on 24 -11 -1992 as stated above, how much received heavy Foul Money, Free Honey, from rebel briber Crorepati Chiman Singh darkness, for distribution to (i) Rebel N. S. Rao (ii) Standing Counsel and (in) The respondent and all these servants of people, rebels forfeited their service of the people from 24 -11 -1992, why not this Law High Court of People having such power put them in jail custody of people and send them to C, J. M. Court, Jamshedpur for taking cognizance against them refusal agent of rebel and not of the people at the time of grant of relief to the petitioner, and it be observed that time is supreme ruler of all the universes, and your Lordships be in the iron grip of the Martial Law from the date, which would be for grant of relief, of the petitioner (SC). (iv) ...It is practice in the Supreme Court that if any case from Bihar Judiciary is filed before them and learned Counsel for the aggrieved simply prays that this case is from Bihar, the Justices of the Supreme Court enquire from the Attorney General, Bihar, that they are going to admit, and as Attorney General has perused the petition he must point out that this petition, be rejected and uptil now no Attorney General, Bihar, contended at the time of admission of any petition of the aggrieved a id 100% admission of such petitions of the aggrieved, not rejected and on this principle, your Lordship may be pleased to admit this petition, as the petitioner in on case, withdraw this petition but if any otherwise order, would gladly accept, and would proceed before Hon ble Supreme Court of People under Article 136 of the Constitution, by special leave, as the petitioner is 100% correct.... 2. On 18 -1 -1993 Opposite Party No. 1 filed a supplementary affidavit to his writ petition bearing CWJC No. 114 of 1993 (R) standing inter alia, to the effect that it is being filed for amendment of typing mistakes and for prevention of cognizable heinous violant crimes being committed by rupees one crore bribe from Chiman Singh to the Judges of this Court with few exception ; that records of Cr WJC No. 117 of 1991 (R) disposed of on 20 -11 -1991 and Cr WJC No. 57 of 1992 (R) disposed of on 24 -11 -1992 be put up with records of this case as they are in Jaw one that non -bailable warrant of arrests be issued against some Judges including C. I. mentioned in paragraph 5, describing them all rebels for receiving bribe.

(3.) THE Opposite Party No. 1 on 25 -1 -1993 filed a second supplementary affidavit making some what similar statements.