MARKANDEY KUMAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No.2681/10 has been filed for substituting the original appellant who is stated to have deceased on 12.4.2008 by his legal representative.

(2.) Having heard the parties the I.A. is allowed. No counter affidavit was filed in the writ petition by the respondents. A counter affidavit is stated to have been filed in the present appeal. No such copy is available on record.

(3.) This Court therefore requested the learned counsel for the State to make available his copy, stated to have been filed, for perusal.