BASUDEO NARAIN SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the petitioners and learned counsel for the State.

(2.) All the three review applications have been filed for review of the judgment and order dated 8.9.2014 passed in LPA No. 377 of 2006, CWJC No. 2339. of 2003, CWJC No. 3680 of 2003 and CWJC No. 9776 of 2004. Out of four writ applications three review applications have been filed.

(3.) The petitioner Geeta Devi had, in fact, challenged the said judgment and order by filing SLA(C) No. 31050 of 2014 before the Supreme Court, which was dismissed as withdrawn with liberty to file a review petition before this Court on the statement of learned counsel for the petitioner therein that certain issues were pressed before this Court but they were not adjudicated upon by the High Court.