PHULANPRASADSINGH ALIAS PHULANPRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) In terms of the order dated 11-10-1991 passed in these cases and in view of the fact that common question of law and facts are involved, they are being disposed of on merit by this common judgment after hearing learned counsel for the petitioners as well as learned counsel for Respondent No. 6 at the stage of their admission.

(2.) In CWJC No. 7105 of 1991 despite notice, Respondent No. 6, Arjun Ram, has not appeared though he is petitioner No. 6 in CWJC No. 5971 of 1992, which was heard along with these cases at the request of Mr. Verma on the question of its admission.

(3.) Relevant facts for disposal of these writ petitions, in which prayers have been made to quash the appellate order as contained in Annexure 1, are in narrow compass.