KAILASH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State and State Bank of India.

(2.) The Interlocutory Application has been filed by the petitioner for amendment of the writ petition by adding further prayers. Basically, the same relate to the notice issued to the petitioner by the District Land Acquisition Officer, Araria relating to acquisition proceeding.

(3.) As the writ petition relates to payment of retiral dues, the same having no nexus or connection with any Land Acquisition Proceeding, in the opinion of the Court, the Interlocutory Application is misconceived.