SHIV SHANKAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This interlocutory application has been filed for adding the Deputy Collector Land Reform, Sadar, Madhubani as respondent no. 5 and for quashing the notices contained in Annexures-6 and 7.

(2.) The interlocutory application is allowed and the petitioner is permitted to add the Deputy Collector Land Reform, Sadar, Madhubani as respondent no. 5 in this writ application.

(3.) Heard learned counsel for the petitioner and the counsel appearing on behalf of the State.