BABY KUMARI Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) On the request made by learned counsel for the petitioner, permission is granted to implead the District Magistrate, Gopalganj as respondent no.7 to the writ petition.

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

(3.) The petitioner has prayed for a direction to the District Magistrate, Gopalganj for taking a final decision and dispose of his representation dated 11.9.2015 (Annexure 10 to the supplementary affidavit).