UPENDRA NARAIN DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Ganesh Prasad Singh, learned Senior counsel appearing in support of this review application.

(2.) THE application is for review of the order, dated 9.2.2000 by which L.P.A. No. 935 of 1999 filed by the applicants against the order of the learned single Judge, rejecting their writ petition was dismissed by a brief though reasoned order.

(3.) ON examining the materials pointed out to us and on hearing Mr. Singh we are unable to accept the submission. In the first place in the earlier round of litigation when the matter had come before another division bench, the petitioners writ petition was dismissed by making the following observation: