SARASWATI DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) Though the writ petition has been filed in the year 2004 and has been admitted for hearing on 03.01.2005, in the presence of learned counsel for the State, still no counter affidavit having been filed is indicative of the casualness with which the authorities have acted in the present writ petition. However, the Court would deal with the issue later in the order.

(3.) The petitioner has moved the Court for the following reliefs: