STYANARAYAN PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Insofar as, 3rd petitioner .. Dr. Shivnath Mahto, the present petition do not survive for consideration in view of the fact that he has died during the pendency of the present petition.

(3.) In the instant petition, petitioners have prayed for the following relief/reliefs: