REKHA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel appearing on behalf of the petitioner informs this Court that he has already filed an Interlocutory Application in the changed circumstances bringing on record the action taken by the requisitionist and the Block Development Officer-cum-Executive Officer, Kiratpur and accordingly seeks modification of reliefs sought for in paragraph No. 1 of the main writ petition.

(2.) For the reasons assigned in the Interlocutory Application and on perusal of the pleadings made therein and the Affidavit, the above IA is allowed.

(3.) Hard copy of the Interlocutory Application is kept on record.