GANGA HO Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ petition the petitioner challenges the orders passed by the respondent Nos. 2 and 3 as contained in Annexures-2 and 1 to the writ petition whereby and whereunder they upheld an award given by the panches in terms of the provisions of the Wilkinson's Rules.

(2.) The facts of the case lie in a very narrow compass and need not be stated in details.

(3.) Suffice is to say that the respondents Nos. 4 to 6 filed a suit as against the petitioner claiming inter alia the following reliefs :-