STATE OF BIHAR THROUGH ITS SECRETARY, TRANSPORT DEPARTMENT, BIHAR, PATNA & ORS. Vs. SHASHI RANJAN SON OF SRI TRIPURARI PRASAD SINGH, R/O MOHALLA

JUDGEMENT

(1.) Respondents-appellants, aggrieved by the order dated 7.8.2008 passed by a learned Single Judge in C.W.J.C.No. 15668 of 2004, have preferred this appeal under clause 10 of the Letters Patent.

(2.) While disposing of the writ application, the learned Single Judge directed for payment of a sum of Rs.50,000/ to the writ petitioner as cost.

(3.) By order dated 2.12.2008 notice was issued confined to the cost.