USHA MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) AN intervention petition has been filed by the informant being I.A. No. 609 of 2006 even though on the face in the present proceedings she has absolutely no locus standi and her very present shows her acute animous. I say nothing more but allow the intervention petition.

(2.) THE counsels have been heard both with regard to intervention and on the merits of the Writ application.

(3.) HEARD the parties and with the consent of the parties this writ application is being disposed of at the admission stage itself.