MAHESHWARI PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Tara Kant Jha, Sr. Counsel appearing on behalf of the petitioner and Mr, K.Vishoka Nand, counsel appearing on behalf of the O.RNo.2.

(2.) Before taking facts of the complaint petition, it is relevant to state a few facts bringing on record regarding the background in which complaint petition no. 771C/2004 has been instituted.

(3.) That under 'Indira Awas Scheme' in the village.of Chikni Fulkaha, the Opposite Party No.2, Budan Ram was allocated money to build his house.