JAWED AKHTAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the private respondents and learned counsel for the state.

(2.) Learned counsel for the petitioner states that in paragraph No. 12 of the writ petition due to typographical error in place of "respondent No. 15" it has been typed as "petitioner", so he makes a prayer to make necessary correction in paragraph No. 12 of the writ petition. Permission, as prayed for, is granted.

(3.) Interlocutory application filed by the petitioner is allowed and the statements made in the Interlocutory Application are treated to be the part of the main writ application.