STATE OF BIHAR Vs. DHANPAT PRASAD SINGH

JUDGEMENT

(1.) This application has been preferred praying inter alia for the following relief/s:

(2.) The operative part of the impugned judgement dated 11.07.2016 passed by the learned Single Judge in C.W.J.C. No. 3024 of 2014(M/S Dhanpat Prasad Vs. The State of Bihar reads as under:

(3.) We do not find any infirmity or illegality in the impugned order by which the certificate/demand notice was cancelled on account of non-compliance of principles of natural justice. With the reasoning we do not find any fault. However, insofar as the cost is concerned, for the reasons stated at the Bar, we set aside that part of the judgement modifying the impugned judgement.