STATE OF BIHAR Vs. JAI PRAKASH UDDYAN SAH

JUDGEMENT

(1.) This application has been filed for modification/clarification of an order dtd. 12/4/2005 passed in C.W.J.C. No. 5822 of 2004.

(2.) Having heard learned counsel for the parties, we find that the following directions were issued in the said writ petition filed by the respondents in public interest on 12/4/2005.

(3.) It is stated now in this application that there is a prohibition from carrying out any construction in the compound in question and as is indicated in the reproduced portion (underlined) and as the issue now relates to public utility service, the factors are now brought to the notice of this Court for clarification. Now, in this application in Paragraph 7 the following averments are made:-