REYAZ AHMAD AATISH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This contempt application has been preferred seeking an action alleging disobedience of the direction dated 8th of April, 2016, keeping in view the general directions issued in the case of Sanjay Jha Vs. The State of Bihar and Others, 2016 1 PLJR 248.

(3.) The penultimate paragraph of the order of the Division Bench dated 8th of April, 2016 indicates that the respondent No. 5, namely, the Municipal Commissioner, Patna, shall act, in the present matter, in accordance with law, keeping in view the observations made and the directions given in the case of Sanjay Jha (supra).