LAWS(PAT)-2021-6-125

SHANKAR PRASAD Vs. STATE OF BIHAR

Decided On June 11, 2021
SHANKAR PRASAD Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Learned counsel for the parties desire the matter be taken up today.

(2.) Petitioner has prayed for the following relief(s):

(3.) Learned counsel for the Revenue, on the ground of availability of equally alternative efficacious remedy vehemently opposed the prayer made on behalf of the petitioner.