THE STATE OF BIHAR THROUGH THE CHIEF SECRETARY, GOVT. OF BIHAR, PATNA Vs. JHANJHARPUR ANCHAL MATSYAJIVI SAHYOG SAMITI LTD. THROUGH THE SECRETARY NAMELY BAIDYANATH MUKHIYA

JUDGEMENT

(1.) Heard learned counsel for the State. No one appears on behalf of the contesting private respondent.

(2.) Present intra-court appeal is directed against the judgment and order of the learned Single Judge date 12.01.2010, passed in C.W.J.C. No. 16615 of 2009 (Jhanjharpur Anchal Matsyajivi Sahyog Samiti Ltd. & Anr. Vs. The State of Bihar and Ors.).

(3.) We have perused the records.