ANAND KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the Bihar State Food and Civil Supplies Corporation.

(2.) This Court vide order dtd. 26/7/2017 has directed to show cause for violating the order dtd. 15/9/2015 passed in C.W.J.C. No.14220 of 2015 as has been claimed that without disposal of the objection petition filed by the petitioner under Sec. 9 of the Bihar and Orrisa Public Demand Recovery Act, the Certificate Officer has issued the Body Warrant.

(3.) A show cause has been filed, wherein statement has been made that the petitioner has initially filed an objection under Sec. 9 of the Act on 19/5/2015 and the said objection has finally been disposed of on 13/6/2016, but on the same day the petitioner has again filed an application giving colour of objection petition under Sec. 9 of the Act. Subsequent Objection petition has not been disposed of.