WESTLINK TRADING PRIVATE LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the parties are present today when the matter is listed For Judgment in actual physical Court proceedings after having been heard earlier through virtual mode.

(2.) The petitioner is a settlee of Sand Mining Lease in the two districts of Jamui and Luckeesarai for the period 2016 - 2019.

(3.) The prayer made in the writ petition is for quashing of