KUMAR BISHWANATH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Registry report is that the petitioner was not a party to the proceedings on C.W.J.C. No. 7840 of 2003 and that this Letters Patent Appeal is not maintainable.

(2.) AS from the record of the writ petition, clearly the petitioner is not a party respondent (nor a petitioner). It is not for this Court to suggest that the appellant should have been made a party. After the order of 8 August, 2003 had been passed the appellant applicant desired that this order be modified which the learned Judge declined and rightly.

(3.) DISMISSED .