RAGHUNATH THAKUR Vs. STATE OF BIHAR
LAWS(SC)-1988-11-7
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on November 08,1988

RAGHUNATH THAKUR Appellant
VERSUS
STATE OF BIHAR Respondents

JUDGEMENT

Sabyasachi Mukharji J. - (1.) Special leave granted.
(2.) The order dated 25th March, 1988 of the Collector is under challenge in this appeal. The same reads as follows: "Shri Raghu Nath Thakur S/o Late Gorakh Thakur, Village Repura, P. S. Puksha, District Samastipur had bid for Rs. 11,000/- (Rupees eleven thousand only) per month Dak in an auction of Beni Country liquor shop held on 27-3-88 and he was given the shop of Beni Country liquor but after the signing in Bandobasti Register he did not deposit dak amount. The name of Shri Raghu Nath Thakur S/o Late Gorakh Nath, Village Repura, P. S. Pusa, Distt. Samastipur is therefore placed in the black list for future under the orders passed by the Collector, Samastipur."
(3.) This order was passed pursuant to the order of the Collector. The letter dated 25th March, 1988, states as follows: "The Collector of the district after perusal of the said office note passed order on 25-3-88 which is produced in verbatim below: 1st bidder chunki defaulter hai atah security prapt kar len tatha bhavishya ke liae Black list karen.";


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