SURENDRA YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and the State.

(2.) PETITIONER has filed this application for quashing the entire certificate proceeding of District Certificate Case no. 2 of 2001 pending in the court of Addl. Collec -tor -cum -Sr. District Certificate Officer, West Champaran, Bettiah for recovery of Rs. 94,250/ -.

(3.) IN the counter affidavit there is averment that no agreement was executed in favour of the petitioner on account of settlement or any Parwana was issued in his favour. It has also been explained that in case of non execution of agreement and non issuance of Parwana why the certificate proceeding has been initiated for realisation of rent which is proposed to have been collected by him.