HARENDRA PRATAP SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition, if we allow ourselves to say so, is an extremely ambitious public interest litigation inasmuch as a prayer has been made to issue a direction to divide Patna Division into two Divisions and to fix the headquarters.

(2.) In our considered opinion, such a prayer cannot be dwelled upon and delved into, for the simon pure reason that a mandamus to that extent cannot be issued. Hence, we have no other option but to dismiss the writ petition in limine, which we direct.