LAKHICHAND PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is the fourth case which has been filed by the petitioner. Earlier he had filed three petitions. These were C.W.J.C. Nos. 9092 of 1989, 7653 of 1992 and 8725 of 2002. The present Letters Patent Appeal arises from the latter petition on an order dated 7 August, 2002 by which the learned Judge has declined to interfere in considering the relief to the petitioner.

(2.) THE fact that the petitioner has been filing repeated writ petitions is no reason that the Court has to consider the cause of the petitioner again and again. In so far as C.WJ.C.No. 9095 of 1989 is concerned, an extract from the order on the writ petition is quoted in the impugned order dated 7 August, 2002.

(3.) IN the circumstances, this Court is not inclined to interfere in this Letters Patent Appeal on the order dated 7 August, 2002 in C.W.J.C.No. 3725 of 2002. Dismissed.