LAWS(PAT)-2022-2-38

JITENDRA KUMAR SINGH Vs. STATE OF BIHAR

Decided On February 04, 2022
JITENDRA KUMAR SINGH Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners have prayed for the following relief(s):-

(3.) Learned counsel for the State opposes the petition stating that the petition is misconceived; raises disputed question of fact; is not in public interest; and that the issue can be best resolved at the local level by the appropriate authorities.