NARESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the Board.

(2.) IN this writ petition, petitioner has prayed for quashing of the order dated 13.7.2002 and 29.7.2002 passed by the District Certificate Officer, Gaya for issuance of body warrant against him in Certificate case no. 87 of 1994 -95.

(3.) LEARNED counsel for the Respondents, however, ventured to submit that in that case the Court considering the claim of the petitioner that he was not one of the Directors disposed of the said writ application in the light of the Division Bench decision, but, in this case, Annexure -A to the counter affidavit would show that petitioner is one of the Directors and has made false statement that he is not the Director.