DILIP KUMAR BHATTACHARYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the appeals arise out of an order dated 27.8.2003 passed by the learned single Judge except L.P.A. Mo. 303 of 2004 which arises out of an order dated 26.9.2003 passed in C.W.J.C. No. 8241 of 2003 relying on the earlier order dated 27.8.2003, and the point involved in all the appeals being the same they have been heard together and are being disposed of by this common order.

(2.) L.P.A. Nos. 1200 of 2003 and 303 of 2004, are barred by limitation.

(3.) After having heard learned counsel for the parties and taking into consideration the averments made in the limitation petitions, the delay in filing both the appeals is condoned.