AASHRAY ABHIYAN Vs. STATE OF BIHAR AND ORS.

JUDGEMENT

(1.) This matter has been taken up through virtual Court proceeding.

(2.) Heard Mr. Deepak Kumar Singh, learned counsel for the petitioner and Mr. Sarvesh Kumar Singh, learned AAG -13 for the respondents.

(3.) The petitioner, being a registered organization, has preferred this pro bono petition for the reliefs as stipulated in paragraph 1 of the writ application, which reads as follows: