FAIZ AHMAD ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Court of law cannot be indulgent towards litigants, who deliberately have tried to hoodwink the Court by not making a declaration about a previous writ application having been moved against the impugned order passed by a Member, Board of Revenue. A Statement made in the writ application about lack of knowledge about the order of the Member, Board of Revenue, has also been disproved by the respondents in their counter affidavit by giving details about the number of requisitions filed as well as the dates on which the certified copies of the order of the Member, Board of Revenue was obtained.

(2.) In the opinion of this Court, the learned single Judge was indulgent by only imposing cost upon the appellants to be deposited before the Bihar State Legal Services Authority, Patna, and not ordered prosecution of these appellants.

(3.) The conduct of the appellants being what it is and the order indicates such a position in detail, it is not a fit case where any interference is required to be made in the interest of justice as well as to keep the stream of justice pure.