REGENT COMPUTRONICS PVT. LTD.

Gyanendra Kumar Singh S/O Late Kamla Prasad Singh Appellant

V/S

Bihar Legislative Assembly, Patna Through The Secretary Respondents

Referred Judgements :-

BHUT NATH METE VS. STATE OF WEST BENGAL [REFERRED TO]
KIHOTO HOLLOHAN VS. ZACHILLHU [REFERRED TO]
STATE OF HARYANA VS. RAM KUMAR MANN [REFERRED TO]
STATE OF BIHAR VS. KAMESHWAR PRASAD SINGH [REFERRED TO]
PEOPLES UNION FOR CIVIL LIBERTIES VS. UNION OF INDIA [REFERRED TO]
MAHACHANDRA PRASAD SINGH VS. CHAIRMAN BIHAR LEGIS COUNCIL [REFERRED TO]
KULDIP NAYAR VS. UNION OF INDIA [REFERRED TO]
JAGJIT SINGH VS. STATE OF HARYANA [REFERRED TO]
RAJENDRA SINGH RANA VS. SWAMI PRASAD MAURYA [REFERRED TO]
MUNICIPAL COMMITTEE HOSHIARPUR VS. PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]
BALCHANDRA L JARKIHOLI VS. B S YEDDYURAPPA [REFERRED TO]
D SUDHAKAR VS. D N JEEVARAJU [REFERRED TO]
SANTOSH PRASAD VERMA @ SANTOSH VS. STATE OF BIHAR [REFERRED TO]
JAI NARAIN PRASAD NISHAD SON OF LATE KOKIL PRASAD NISHAD VS. UNION OF INDIA THROUGH THE SECRETARY, PARLIAMENTARY AFFAIRS, NEW DELHI [REFERRED TO]

JUDGEMENT

(1.) The four sitting Members of the 15th Legislative Assembly of the State of Bihar have invoked the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India praying for the following reliefs:

(2.) Pursuant to the order impugned in the writ petition, a formal notification bearing number 1695 dated 1.11.2014 has been issued and a copy of which has been produced during the course of hearing of the writ petition. Since the notification is merely consequential in nature, it is taken on record.

(3.) As I have already mentioned, pursuant to the order impugned in the writ petition, a formal notification bearing number 1695 dated 1.11.2014 has been issued under the orders of the Speaker a copy of which has been produced during the course of hearing of the writ petition and which has been taken on record. With the consent of the parties the writ petition has been considered at the stage of admission with a view to its final disposal by way of this judgment.

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GYANENDRA KUMAR SINGH S/O LATE KAMLA PRASAD SINGH Vs. BIHAR LEGISLATIVE ASSEMBLY, PATNA THROUGH THE SECRETARY

Referred Judgements :-

JUDGEMENT

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