LAWS(PAT)-2022-5-21

RAMAWATI DEVI Vs. STATE OF BIHAR

Decided On May 19, 2022
RAMAWATI DEVI Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The Hon'ble Supreme Court in D. N. Jeevaraj Vs. Chief Secretary, Government of Karnataka and Ors, (2016) 2 SCC 653, paragraphs 34 to 38 observed as under:-