RAM AUTAR SAHU Vs. KISHNUPUT RAM

JUDGEMENT

(1.) The present rule is directed against two orders issued by the Deputy Commissioner of Palamau. The first hearing date, the 19 May 1908, runs as follows: It appears from the report of Baba Matukdhari Singh, the Deputy Collector, that you are having an embankment (bandh) erected in Bhojepur Tuppay Utary, in consequence of which Kishnuput Ram and others inhabitants of that place, may suffer great loss, you are, therefore, ordered that you do at once stop the erection of the embankment or appear before me on the 29 May 1908, and show cause. Treat this as peremptory.

(2.) On the 29 May the second order was passed which was to the following effect:

(3.) I have directed the petitioner to stop work this year. At the beginning of next cold weather I will visit the place. Copy to Police for information.