STATE OF BIHAR Vs. RAJENDRA PRASAD SINGH

JUDGEMENT

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

(2.) This letters patent appeal has been filed against the order of 25 November, 2002 on Civil Revision No. 47 of 2002 : State of Bihar and Ors. v. Rajendra Prasad Singh and Anr.. The review was being sought on an order dated 15 January, 2002.

(3.) The learned Judge has given certain findings based on the record, on the basis of which he was declined to review the order. These findings are very serious. The learned Judge observed that "all those notings were done and verified after the writ petition was filed......." "Even some notings were made during the pendency of the writ petition. Those modifications could have been brought to the notice of the Court while hearing the writ petition itself but that has not been done."