LAWS(PAT)-2019-1-229

MD. SHAKIR REZA Vs. STATE OF BIHAR

Decided On January 07, 2019
Md. Shakir Reza Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) The learned counsel for the petitioners submits that the petitioners would be satisfied in case, they are permitted to file a representation regarding their grievances mentioned in the writ petition, before the respondents no. 6, 8 and 10.

(2.) Accordingly, it is directed that the petitioners may file representations before the respondents no. 6, 8 and 10 within a period of four weeks from today and the respondents no. 6, 8 and 10 shall dispose of the same by a reasoned and speaking order within a period of twelve weeks thereafter. Patna High Court CWJC No.20087 of 2018 dt.7/1/2019

(3.) The writ petition is disposed of on the aforesaid terms.