LAWS(PAT)-2010-7-228

DEVENDRA SHARMA SON OF LATE BRIJ KISHORE CHOUDHARY Vs. STATE OF BIHAR; TRANSPORT COMMISSIONER, GOVERNMENT OF BIHAR; DISTRICT TRANSPORT OFFICER

Decided On July 09, 2010
DEVENDRA SHARMA SON OF LATE BRIJ KISHORE CHOUDHARY Appellant
V/S
STATE OF BIHAR; TRANSPORT COMMISSIONER, GOVERNMENT OF BIHAR; DISTRICT TRANSPORT OFFICER Respondents

JUDGEMENT

(1.) We have heard learned Counsel for the petitioner. No one appears on behalf of the State.

(2.) A counter affidavit filed on behalf of the State is available on the record.

(3.) We have gone through the pleadings in the counter affidavit with the assistance of the learned Counsel for the petitioner.