RABINDRA NATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THE present writ application has been filed by the sole petitioner who was at the material time the Block Development Officer, Nawanagar, district Buxar and has since superannuated, as against the Certificate proceedings being Certificate Case No. 2/2004 -05 pending before the Subdivisional Officer -cum -Certificate Officer, Dumraon.

(3.) RELIANCE has been placed on judgments of this Court since reported in 2006(1) PLJR page 186 in the case of Narendra Narayan Singh vs. The State of Bihar & Others, 2002(2) PLJR 176 (D.E.) & 2006(1) PLJR 28 for the proposition that unless the money due is a public demand the proceedings cannot be instituted much less carried on.