SAROJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned SC 9 for the State.

(2.) The petitioner had initially moved the Court for the following reliefs:

(3.) However, by filing Interlocutory Application No. 1 of 2020, amendment is sought to challenge order dated 18.10.2016 passed by the Divisional Commissioner, Patna in Case No. Others- 24-2016.