SALIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BOTH these writ applications since have been filed for common cause, they have been heard together and are being disposed of by this order.

(3.) IT appears that in this writ application, an intervention petition being I.A. No. 3011 of 2004 has also been filed by one Subhash Chandra Raj Kumar for the same cause of action and the intervention petition has already been allowed vide order dated 7.7.2004.