DILIP KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the parties on the maintainability of this review application.

(2.) IN this application prayer has been made to review the order passed by the learned Single Judge of this Court dated 9.12.97 and 15.12.97 passed in Cr. W.J.C.No.741 of 1997.

(3.) IT appears that in the writ application prayer was made by the writ -petitioner to direct the State officials -respondents to vacate the premises in question, which was occupied by them. Other prayer of similar nature were also made. A counter affidavit was filed stating therein that the house in question has been restored to the petitioner on 11.12.97 and, as such, by order dated 15.12.97 the learned Single Judge disposed of the writ application having found the same infructuous. Admittedly, the applicants of this review petition were not parties to the aforesaid writ application.