BHAGWAN RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Counsel appearing for the Respondents.

(2.) THE petitioner is aggrieved by the order dated 22.5.2000 at Annexure -2 passed by Respondent No. 2. The impugned order directs recovery of Rs. 20,000.00 from the petitioner in view of the order passed by this Court in C.W.J.C. No. 8973 of 1998.

(3.) THE petitioner prior to the orders for recovery from him dated 22.5.2000 moved this Court in L.P. A. No. 1479 of 1999, which came to be dismissed as withdrawn to enable him to prefer a review application. Civil Review No. 166 of 2000 preferred by the petitioner also came to be dismissed.