MOKHTAR ALAM Vs. STATE OF BIHAR AND ORS.

JUDGEMENT

(1.) Heard learned respective counsels of the appellant and the respondents.

(2.) This Letters Patent Appeal has been filed against the judgment dtd. 23/1/2018, passed by the learned Single Judge in C.W.J.C.No. 10556 of 2014, whereby he has dismissed the aforesaid C.W.J.C.No. 10556 of 2014. In the writ application, the petitioner/appellant had prayed for quashing Order No. 47/2014, issued vide Memo No. 574-75 dtd. 21/4/2014 of the District & Sessions Judge, Aurangabad (respondent no.6) in the light of the direction given vide Letter No. 18655/2014/Legal Cell/Legal- 02/DP-2013 dated 16/18/4/2014 of the Registrar General, Patna High Court, Patna (respondent no.2).

(3.) Brief facts giving rise to the present appeal, are as follows:-