ENCEE ENTERPRISES Vs. STATE OF BIHAR

JUDGEMENT

(1.) Mr. Jitendra Kumar Singh, learned Senior counsel along with Mr. Sanjeev Kumar, for the appellant, Mr. V.M.K. Sinha, learned counsel for the Mining Department, Mr. Rajiv Nayan, at present Partner on behalf of the appellant and Mr. Satendra Kumar on behalf of Respondent no.7 are present.

(2.) In this intra-Court appeal the assail is to the order dated 13.4.2010 in C.W.J.C. No.1961 of 2010.

(3.) The facts which are essential to be stated, the writ petitioner, respondent no.7 herein was aggrieved by non settlement of Sand Bank situate on the bank of river FALGU.