RAJESH KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Three interlocutory applications have been filed in , one seeking leave to appeal against the judgment and order of the learned Single Judge in which the appellants were not parties but orders, adverse to them, were passed, another for condonation of delay in filing the appeal as the appellants were not aware of the writ proceedings or the order passed therein and the third one for stay of the order of the learned Single Judge in so far as it affects them adversely consequently because of the order passed by the authorities pursuant thereto and Heard Mr. Y. V. Giri, Senior Counsel and Mr Awadhesh Kumar Mishra for the appellants and learned counsel for the State and with their consent, these appeals have been heard for its final disposal at this stage itself as both the appeals arise from the same judgment and order of the learned Single Judge and the same order of the Director General of Police.

(2.) Leave to appeal is allowed. Delay in filing the appeal is condoned.

(3.) In view of the order we propose to pass, no order need be passed on application for stay of the judgment and order of the learned Single Judge as well as Annexures 20 and 12 respectively in the two appeals.