JAGDISH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel Mr. B.K. Sinha for the petitioner and learned counsel Mr. F.A. Khan for Respondents no. 1 to 3 in the matter of admission and stay.

(2.) IT is submitted that the petitioner, Jagdish Prasad, who is a practising advocate of this Court, resides in the house of respondents no. 4 to 8, who are landlords of the petitioner.

(3.) IT is alleged that in the intervening night of 26/27th April, 1998, the respondents no. 4 to 8 have removed the law -books and briefs (case files) and other belongings of the petitioner from his office -cum -residence.