KAMLAWATI THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN both these applications under Articles 226 and 227 of the Constitution of India, common questions are involved. Therefore, upon request, they have been heard together and are being now disposed of by this common judgment.

(2.) A few material relevant facts may be highlighted at the outset to examine the merits of the petitions.

(3.) FOLLOWING aspects are no longer in controversy: