BIBHUTI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) LEAVE is granted to amend the relief portion of the writ petition.

(2.) UPON request, the matter is taken up for final hearing today itself, in view of peculiar facts and circumstances obtainable in the case on hand.

(3.) NO doubt, ordinarily, a person, who is indolent, should not be encouraged and cannot be helped, but looking into the peculiar facts and circumstances of the case that a small manufacturer of bricks, in a proceeding, wherein he is called upon to pay taxes more than Rs. 8,000/ -, has lost opportunity of being heard, with payment of reasonable amount of cost, for the reasons observed, he be given an opportunity of hearing in the proceeding initiated against him.