ROOP RANJAN HARGAVE Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed for following reliefs:

(2.) During pendency of this case IA No. 01 of 2021 has been filed for amendment in the prayer of writ petition whereby petitioner sought quashing of Memo No. M-70-14/2012 Gri. Aa. 2522/Patna dtd. 27/3/2017 issued by the Deputy Secretary, Home (Police) Department, Bihar, Patna (Annexure-17) whereby and whereunder the Memorial (Appeal) filed by the petitioner was dismissed.

(3.) In view of aforesaid fact, the I.A. No. 01 of 2021 stands allowed.