RISHIKESH SINGH, SON OF SRI NIWAS PRASAD SINGH Vs. STATE OF BIHAR THROUGH ITS COLLECTOR-CUM-DISTRICT MAGISTRATE, PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Pursuant to order dated 14.12.2016, second and third supplementary counter affidavits have been filed on behalf of the respondents no. 6, 7 and 8 and supplementary counter affidavit has been filed on behalf of the respondent no. 3 today.

(3.) In the third supplementary counter affidavit filed on behalf of the respondents no. 6,7 and 8 the following has been stated :