FEKAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has filed the instant writ application for the following relief(s):-

(3.) The case of the petitioner in brief is that since time immemorial the villagers of village Harichhapra, P.S. -Dumra, District Sitamarhi were using a pavement sidewalk for their commutation to reach the main road.