NILAM DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has prayed for the following relief/s :-

(2.) It is not in dispute that petition under Sec. 9 of the Bihar and Orissa Public Demands Recovery Act, 1914 (hereinafter referred to as "the Act") is pending consideration/petitioner intends to file before the appropriate authority.

(3.) Learned counsel for the parties jointly pray that the instant petition be disposed of with direction to the appropriate authority to consider and decide the same expeditiously.