BINOD KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Satish Chandra Jha, Learned Counsel in MJC No. 1349 of 2010 and Mr. AC to GA-6 in MJC No. 4179 of 2010.

(2.) Both the applications arise out of the same order dated 21.8.2009 in CWJC No. 1002 of 2003 but, the prayer made in both the applications are entirely different.

(3.) While the Petitioner in MJC No. 1349 of 2010 has made a prayer for initiating a proceeding of contempt for non compliance of the direction contained in the order dated 21.8.2009 in the connected writ application, the prayer made in the other application MJC No. 4179 of 2010 is to modify/recall the aforesaid order dated 21.8.2009 on the ground that subsequently on 17.8.2010 an order has been passed by this Court in CWJC No. 2390 of 2010 by virtue of which the State of Bihar and its officials particularly the Collector of Saran district have become helpless in complying the order of this Court dated 21.8.2009 in CWJC No. 1002 of 2003.