ASHFAQUE ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE delay in filing the appeal is condoned.

(2.) THIS is a second Letters Patent Appeal. The earlier one (L.P.A. no. 1031 of 2002) had been withdrawn as the petitioner -appellant had desired a review of the order which had been challenged. The order on the writ petition is dated 28.8.2002 in C.W.J.C. No. 9631 of 2002.

(3.) INSTEAD of repeating the facts it would be best to reproduce two paragraphs of the impugned order: