KAUSHAL KAUSHIK, SON OF LATE JAGDISH PRASAD Vs. STATE OF BIHAR THROUGH CHIEF SECRETARY, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) After some arguments, learned counsel for the applicant, who had wanted to intervene in the matter stands disposed off as not pressed.

(3.) At the request of the court, the Principal Secretary, Urban Development and Housing Department is present and has also assisted the Court.