NAND KISHORE Vs. STATE OF BIHAR

JUDGEMENT

(1.) In CWJC No. 14260 of 2022, petitioner has prayed for the following relief(s):-

(2.) In CWJC No. 16951 of 2022, petitioner has prayed for the following relief(s):-

(3.) In response to the averments made by the petitioner, the respondents have taken a categorical stand, which inter alia, is extracted as under:-