- (1.) HEARD learned counsel for the parties.
(2.) LEARNED counsel for the B.S.I.D.C. submitted that now B.S.I.D.C. has taken steps to sell its large number of properties which are situated in the State of Jharkhand as well as in the State of Bihar. By that, the B.S.I.D.C. will be getting more than sufficient fund to discharge its liability. It is also submitted that the petitioner has also taken steps and even issued advertisement through the competent committee after getting the valuation of the properties. However, initially, no requisite bidders came and therefore, it has been again advertised. It is also submitted by the learned counsel for the B.S.I.D.C. that some of the properties have been attached under certificate proceedings on initiation of the Jharkhand State Electricity Board and because of that reason some books of account and even cheques are lying in the premises attached under certificate proceedings. It is submitted that the petitioner may be permitted to take out the books of account and the cheques etc., which are not salable properties from the premises which is attached.
(3.) LEARNED counsel for the B.S.I.D.C. also submitted that the State Electricity Board has attached his properties in spite of the fact that some of the B.S.I.D.C.'s land has been taken by the State Electricity Board and it has constructed its Grid Station and the State Electricity Board is raising demand and has not given adjustment of the cost of the land against any liability of the B.S.I.D.C.;