PARSAN SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Mr. S.J. Rahman, GP 7 has filed show cause of the Superintendent of Police, Bettiah and another on behalf of the District Magistrate, Bettiah, which has been affirmed by the Deputy Collector Establishment. In contempt matter show cause affidavit affirmed by the Deputy Collector on behalf of the District Magistrate, Bettiah should not be entertained and is accordingly not being entertained with direction to the District Magistrate to affirm show cause in contempt matter personally. The contempt application however is being disposed of on the basis of the said show cause of the Superintendent of Police Bettiah.

(2.) Heard learned counsel for the petitioner and the State.

(3.) Petitioner has filed this application alleging violation of the undertaking given to this Court during the hearing of CWJC Nos. 11790 of 2002 and 11856 of 2002 on the basis of which orders dated 17.2.2003 was passed recording the said undertaking that whenever the petitioners would make applications to the Collector or the S.P. of the district, proper protection at the cost of the petitioners shall be provided to them. Perusal of the said order further indicates that the aforesaid two writ applications were filed before this Court as the petitioners apprehended violence at the time of harvesting and moved this Court for securing their life and property at the time of harvest.