SOHMATI DEVI Vs. STATE OF BIHAR & ORS.

JUDGEMENT

(1.) WHILE disposing of writ petition (C.W.J.C. No. 6000 of 2000) in the order dated 10.12.2002, the following directive came to be issued: -

(2.) RESPONDENT No. 2 has shown cause to the notice and in paragraph 2, the following statement has been made: -

(3.) COUNSEL for the petitioner submits that although the aforesaid payment has been made and interest has also been paid but that is only upto the year 1994 and not upto the year 1999.