MANOHAR PRASAD Vs. STATE OF BIHAR AND ORS.

JUDGEMENT

(1.) Interlocutory Application No. 5040 of 2014 has been filed for condoning the delay in filing this appeal. For the reasons stated in this interlocutory application, the delay in filing the appeal is condoned.

(2.) Accordingly, I.A. No. 5040 of 2014 stands disposed of.

(3.) As the private contesting respondent in this appeal, who was the writ petitioner, being respondent No. 7 herein, has appeared, with consent of parties, we have taken up this matter and heard it for final disposal at this stage itself.