SHIV KUMAR PRASAD Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner is aggrieved by order dated 13.09.2012/25.09.2012 passed in Case No. 91 (M) 12 by the respondent District Collector, Nawada, as contained in Annexure-4 to the writ petition, whereby and where under a direction has been issued for lodging an FIR against the petitioner for selling the settled land in question by claiming to be his ancestral land and other consequential actions have also been directed to be taken against the petitioner for his impugned action, which was the subject matter of consideration before the respondent District Collector, Nawada.

(3.) Apart from other things, the learned counsel appearing on behalf of the petitioner submits that the impugned order is not sustainable in law on account of violation of rules of natural justice. According to him, no notice ever was issued by the District Collector before passing the impugned final order. In support of his above contention, he has drawn the attention of this Court towards the entire order-sheets of the aforesaid case, which has been brought on record as Annexure-3 to the writ petition.