STATE OF BIHAR Vs. ADITYA NATH JHA

JUDGEMENT

(1.) Heard Mr. Anjani Kumar, learned Additional Advocate General-4, appearing for the State and Mr. Baxi S.R.P. Sinha, learned senior advocate, appearing for the respondent.

(2.) This intra-court appeal under Clause 10 of the Letters Patent has been filed by the appellants challenging the order dated 19.06.2018 passed by the learned Single Judge in M.J.C. No.2165 of 2015, by which the learned Single Judge has directed the Collector, West Champaran at Bettiah to file a fresh affidavit showing full and final compliance of the order passed by the Court, failing which the Collector, West Champaran at Bettiah shall be required to be personally present in the Court to explain as to why a contempt proceeding be not initiated against him.

(3.) An objection has been raised by Mr. Baxi S.R.P. Sinha, learned senior advocate, appearing on behalf of the respondent, regarding the maintainability of the present intra- court appeal.