RAM CHANDRA RAM, SON OF LATE RAMDAS RAM, RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the State.

(2.) The petitioners have moved the Court for the following reliefs:

(3.) In effect, the petitioners want that the case filed by the respondent no. 6 to be expeditiously decided. On a query of the Court as to whether there was any interim stay in the case filed by the respondent no. 6 i.e., Misc. Case No. 436 of 2016, pending before the respondent no. 3, the answer is in the negative.