DR. RAJAN SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as the respondents.

(2.) The writ petition has originally been filed challenging the exit policy adopted by the Bihar State Sugar Corporation Limited under Resolution issued on 23.10.2013 under the signature of the Principal Secretary, Sugar Cane, Government of Bihar on the ground that the same has been issued without approval of the government.

(3.) Counsel appearing for the petitioner submits that since the counter affidavit of the respondents have revealed that the Resolution was issued with approval of the Cabinet, Government of Bihar, the issue regarding the policy being without jurisdiction or without approval of the Competent Authority is not being pressed in the instant application.