BABUJAN RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Sufiyan, learned counsel for the petitioners and Mr. Jagdish Prasad Bhagat, learned counsel for the respondent No. 6. State is represented by Mr. Anwar Karim, A.C. to S.C. V.

(2.) EARLIER notices were issued upon respondent Nos. 5 to 8 indicating that this case is likely to be disposed of at the stage of admission itself. In response to the aforesaid notice only respondent no. 6 has appeared. Counter affidavit has been filed on behalf of the respondent Nos. 5 to 8 but there is no Vakalatnama filed on behalf of respondent Nos. 5, 7 and 8. Learned counsel for the respondent No. 6 submits that obviously a mistake has been committed inadvertently and the coun - ter affidavit may be considered to have been filed only by the respondent No. 6. His submission is accepted. Let the coun - ter affidavit be considered to have been filed on behalf of respondent No. 6 only.

(3.) NOW , I proceed to dispose of this writ application.