LAWS(PAT)-2022-6-7

KAUSHAL KISHORE VERMA Vs. STATE OF BIHAR

Decided On June 24, 2022
KAUSHAL KISHORE VERMA Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

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

(3.) Learned counsel for the State submits that the issue raised in this PIL can be best resolved at the local level by the appropriate authorities.