ANIL KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) In the instant writ petition, the petitioner has challenged the letter dated 11.01.2018 contained in Memo No. 40 issued under the signature of respondent District Magistrate, Arwal whereby he has tagged Belsar Primary Agriculture Credit Co-operative Society (for short 'PACCS') with Sakari Khurd for procuring surplus paddy for the financial year 2017-18.

(2.) The petitioner is the elected Chairman of Belsar PACCS. Other members of Beslar PACCS are also duly elected. Respondent no. 5 is the nominated Executive Officer of the PACCS. During the financial year 2015-16, respondent District Co-operative Officer conducted an inquiry to the Centers of the petitioner's PACCS and found certain irregularities in purchase of paddy and for that an FIR was instituted in the police station inter alia under Sections 420, 467, 468, 471 and 120 B of the Indian Penal Code. Subsequently, the purchase of paddy from the farmers within Belsar PACCS was attached with Uttari Kaler PACCS vide Memo No. 93 dated 01.02.2016. Later on, Government of Bihar issued letter no. 5763 dated 14.11.2017 with regard to implementation of the scheme relating to purchase/collection of the paddy directly from the farmers for the financial year 2017-18. The District Magistrate, Arwal vide impugned letter dated 11.01.2018, as contained in Memo No. 40 attached Belsar PACCS with Sakari Khurd for procuring the surplus paddy for the financial year 2017-18.

(3.) Being aggrieved by the afore stated letter dated 11.01.2018, the present writ petition has been filed.