MAHENDRA THAKUR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Before coming to the merits of the matter, the Court records the conduct to the State in not filing any counter affidavit in the matter despite the case having been filed in the year 2008 and thereafter admitted for hearing. It is also noted that on 30.03.2012 itself, specific direction was given to the State to file counter affidavit within one week. This also shows the attitude of the State in blatantly flouting the order of the Court. For such conduct, the Court deems it appropriate to impose cost of Rs. 5,000/- on the State to be deposited with the Bihar State Legal Services Authority within four weeks and receipt filed.

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