MUKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) That this writ application is being filed for issuance Of a writ in the nature of "Mandamus" commanding and directing the respondent authorities to extend the lease/settlement of all bids period or refund the bids amounts amounting for two month at least due to lockdown period of pandemic Covid-19 which was a national calamity and entire social and commercial activities remained closed even bids settlement made in March,2020 before lockdown for the year 2020-2021.