LAWS(PAT)-2021-6-123

SHREECHAND PRASAD SINGH Vs. STATE OF BIHAR

Decided On June 29, 2021
Shreechand Prasad Singh Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) The present petition has been taken up for consideration through the mode of Video conferencing in view of the prevailing situation on account of COVID 19 Pandemic, requiring social distancing.

(2.) Heard Ms. Binita Singh, the learned counsel appearing for the Bihar Industrial Area Development Authority (hereinafter referred to as "BIADA"), Shri Rakesh Ambastha, the learned AC to AAG-7 and Shri Prabhat Ranjan, the learned counsel appearing for the Accountant General.

(3.) Though, nobody has been repeatedly appearing for the petitioner since past several dates, but the facts of the case lie in a very narrow encompass, which has been elucidated vividly in the counter affidavit filed by the respondents.