RAGHOJI HOUSE OF DISTRIBUTION Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has prayed for the following relief(s):-

(3.) We notice that large number of writ petitions are being preferred before this Court where despite representations made/claims set out, no action is being taken by the authorities in either deciding the representation(s) or settling the claims of the parties who have undertaken work on the asking of Government Officers/officials or remitting payments in relation thereto. Resultantly, this Court is flooded with such litigation(s).