MD JEEBRAIL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The whole essence of the litigation has been discussed in paragraph 3 and 4 of the impugned order dated 10.08.2016, which is reproduced hereinbelow:

(3.) If this is so then the present writ application is nothing but an effort to take advantage of long passage of time of an old acquisition matter, where compensation etc. were already granted and received by the father of the present petitioner, to make a few bucks more.