PRAKASH RATAN SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) These appeals by special leave have been filed against the judgment and order of the High Court of Judicature at Patna in L.P.A. No. 887 of 2005 dated 7.9.2005, wherein and whereunder, the Division Bench has set aside the order passed by the learned Single Judge in W.P. No. 1677 of 2001 dated 5.7.2004.