CHAKRADHARI SHARAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Public Interest Litigation was instituted bringing to the notice of the Court about the status of a building in the city of Patna more popularly known as the "White House" which was also in the centre of the Animal Husbandry Scam of the State of Bihar. It was also subjected to distress proceedings and was ultimately attached by the Income Tax Department under Section 281(B) of the provision as existed in the Income Tax Act in the year 1996.

(2.) The Public Interest Litigation had been instituted keeping in view the un-claimed status of the property, but after the filing of the Public Interest Litigation certain private persons of a Cooperative Society started claiming their rights over the same. The Court ultimately appointed the District Magistrate, Patna as the Receiver of the property in whose custody the property remained when an order came to be passed on 25th April, 1996 by this Court, which is extracted hereinunder :-

(3.) On 21st May, 1996, the Registrar General of this Court was allowed to issue necessary orders to the Receiver with regard to the user of the property till further orders.