INDRAMANI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) ORDER This application has been filed for quashing the order dated 15.12.2000 passed by the Vice -Chairman, whereby he had directed the Assistant Engineer to comply with the order of the Vice -Chairman dated 21.8.2000/16.9.2000.

(2.) SHORT facts giving rise to the present application are that the Vice -Chairman of the Patna Regional Development Authority, by order dated 21.8.200/16.9.2000, directed the petitioner who was opposite party before him, as follows: -