HARDEO NARAYAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner -appellant Mr. S.K. Pandey and the counsel for the State Mr. A.N. Singh, S.C. 8.

(2.) ONE writ petition CWJC No. 10016 of 2001 : Hardeo Narayan Singh V/s. The State of Bihar and others being filed, it was considered. By a detailed order a learned judge on 12 November, 2001 dismissed the writ petition with special costs at Rs. 10,000/ - to be deposited with the State Legal Aid Services Authority. Impugning the order on the writ petition a letters patent appeal being L.P. A. no. 134 of 2002 had been filed by the respondent no. 3 Sharwan Kumar Singh. This letters patent appeal came before this Court. Arguments had been addressed at length and, subsequently, counsel withdrew the appeal on 28 January, 2002. But this was not the end of the matter.

(3.) IN the circumstances, the record was writ large with concealment of material facts.