HARIMOHAN JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the learned Counsel for the State.

(2.) A rejoinder to the counter affidavit of Respondent No. 4 is stated to have been filed on behalf of the Petitioner on 16.3.2011. It is not available on record. The Office shall place it on record. The Court requested Counsel for the Petitioner to make available his copy for perusal so that the application may be disposed off, if possible at this stage. Let the office retain a xerox copy of the rejoinder placed by the Counsel for the Petitioner during submissions.

(3.) The Petitioner claims to be a social and political activist, a resident of Village-Dumari Katasari. He is aggrieved by the establishment of a water tank 3 kilometer away in Village-Gazipur, in the same block.