RAJENDRA PRASAD MISTRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) Heard Mr. Anil Kumar Dwivedi, learned counsel for the petitioners; Mr. Harish Kumar, learned Government Pleader 8 (hereinafter 'Government Pleader 8') for the State and Mr. Harshvardhan Shivsundaram, learned counsel for the Water and Land Management Institute, Patna (hereinafter referred to as 'WALMI'), the agency into which the erstwhile Sone Command Area Development Agency (hereinafter referred to as 'SCADA') has since merged.

(3.) The petitioners have moved this Court for the following relief: