STATE OF BIHAR Vs. YADUBANSHI PRASAD

JUDGEMENT

(1.) THE Court has not received an answer to the enquiry made on 12th July, 2000 as also the aspect as to why the State of Bihar has filed the present Letters Patent Appeal when the writ petition of one Yadubanshi Prasad was virtually dismissed. The decision dated 19 August, 1999 on the writ petition which denied the relief to the petitioner is in favour of the State of Bihar.

(2.) IT is for this reason that on 12th July 2000 on the present Letters Patent Appeal the Court passed the following order which is reproduced : -

(3.) DISMISSED .