MEERA DEVI MANTRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment and order dtd. 20/1/2025 passed in Civil Writ Jurisdiction Case No. 14526 of 2023. The writ petition was filed by the present Respondent Nos. 6 to 9 with the following prayer:-

(2.) The learned Single Judge, after hearing the parties, observed as follows:-

(3.) The main ground that has been taken for challenging the impugned judgment is that the appellant appeared in the writ proceeding through the counsel on 15/1/2025 and sought some time to file the counter-affidavit and, by order dtd. 15/1/2025, the case was directed to be posted on 18/1/2025. However, the case was not listed on 18/1/2025 and it was listed on 21/1/2025 on which date, the writ application was disposed of and the appellant did not get opportunity to file the counter-affidavit.