ASHOK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Pursuant to the order dated 10.06.2020, a proper Vakalatnama has been filed on behalf of the petitioner.

(2.) This matter has been taken up for hearing through video conference. Learned counsel for the petitioner undertakes that all defects pointed out by the stamp reporter shall be removed, and compliance with the conditions of the notices of this Court with regard to acceptance of e-filing shall be made, without delay immediately after the lockdown ends, and in any event within one month thereof. Learned counsel for the respondent-BSFC states that he has no objection in this regard and the matter be taken up on merits in view of the stated urgency.

(3.) The following reliefs as formulated by the petitioner have been claimed in the writ petition-