ZOYA RAHMAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) As prayed, both the writ applications being connected to each other have been heard together and are being disposed of by this common judgment. CWJC No. 5500 of 2023

(3.) This writ application has been filed by the petitioner for issuance of a writ in the nature of a Writ of Mandamus commanding the respondents to pay an enhanced amount of compensation to the tune of Rs.25,00,000.00 (Rupees Twenty Five Lakhs only).