JAY SHANKAR TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) It appears that the order dated 3.7.2012 suffers from error as it has been recorded that only the petitioner, State and respondent nos. 9 and 11 have been heard, however, Sh. Vinay Krishna Tripathy, learned counsel, had also appeared in this case on behalf of respondent nos. 4 to 6 and had also been heard.

(2.) The aforesaid order stands modified to the extent as above.

(3.) I have heard the parties on the issue of maintainability of this writ application.