RAUBIN KUMAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) By the aforesaid Interlocutory Application the petitioner has sought modification in Paragraph-1 of the writ petition whereby amongst other prayers, a request has been made to include in the prayer, setting aside the order dated 24.10.2018 passed by the Director General of Police Bihar, Patna by which the memorial preferred by the petitioner/applicant has been rejected.

(2.) There is no opposition to the aforesaid prayer by the State and there is no reason why such prayer be not allowed.

(3.) The request of the petitioner for modification of the prayer by incorporating sub-clause 1(v) of Paragraph 2 of the Interlocutory Application be added as prayer no. V in paragraph 1 of the writ petition.