BADRI PRASAD SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. Nos. 302 of 2017 and 4907 of 2017 In these interlocutory applications, a prayer has been made to amend the writ petition and the facts mentioned in these applications should be treated to be a part of the main writ application.

(2.) Accordingly, both these interlocutory applications are allowed and the averments made in these interlocutory applications will be treated to be the part of the main writ petition.

(3.) Heard learned counsel for the petitioner and learned counsel for the State.