LAKSHMAN RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) WHEN this matter was admitted on 10.9.1993 a status quo order with regard to the land in question was passed. Today when the matter is taken up there is none to represent respondent No.5. Counsel for the State however is present.

(2.) THERE is no affidavit filed in opposition to the writ application. In view of the same there could be a presumption that whatever has bean asserted on behalf of the petitioners is not incorrect.