BAIJU RAI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) It is open for the petitioner to approach respondent No. 4, namely the Superintending Engineer, Building Construction Department, Building Circle, Muzaffarpur, more so in view of the Litigation Policy of the State as also the the mandatory provisions, as contained in the Code of Civil Procedure.

(3.) The petition is disposed of as withdrawn with the liberty aforesaid.