AMINUR RASHIED Vs. BRANCH MANAGER, BHUMI AND ORS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Senior Counsel appearing on behalf of the Bhumi Vikash Bank as well as learned counsel for the State.

(2.) The present writ application has been preferred challenging the entire proceedings of the Certificate Case No. 51 of 2011-12 which was issued by the Certificate Officer, Kishanganj.

(3.) Learned counsel for the petitioner submits that the entire proceeding which was initiated against the petitioner was bad inasmuch as two earlier proceedings had been initiated against the father of the petitioner and, thereafter, against the petitioner himself. The said proceedings were not concluded in view of the fact that requisitionists in those cases were the Bank itself. In the second proceeding, the petitioner had appeared and filed his objection. Nevertheless, after the death of his father, a fresh proceeding being Certificate Case No. 51 of 2011-12 was initiated against the petitioner and notices were issued to him under Section 7.