NARENDRA PRASAD PAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner has prayed for the following reliefs: -

(2.) NO material has been placed on record by the petitioner that can reasonably lead us to hold that the decision taken by the authorities with regard to 'Ring Bandh ' (Tirmuhan to Kursela) suffers from any technical flaw. This Court while sitting in writ jurisdiction is not in a position to review an administrative decision based on technical aspects without there being material showing otherwise.

(3.) WRIT petition is dismissed in limine.