JHONA DEVI WIFE OF LATE RAMKRIT SHARMA Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARYDEPARTMENT OF HOME (POLICE) GOVERNMENT OF BIHAR PATNA

JUDGEMENT

(1.) Heard Mr. Sanjay Parasmani learned counsel for the petitioner and Mr. Krishna Kant Singh A.C. to S.C -10.

(2.) Despite pendency of the matter for 2 years before this Court and in spite of the adjournment given on 26.06.2018 yet the respondent District Compassionate Committee through its Chairman, the District Magistrate, Muzaffarpur has not bothered to file counter affidavit. While passing the order on 26.06.2018, it was made clear that any failure on the part of the District Magistrate, Muzaffarpur in ensuring compliance of the order to file counter affidavit would result in disposal of the writ petition on the basis of materials on record.

(3.) It is thus that the matter has been taken up with a view to final disposal taking note of the materials on record.