MANGAL SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition was initially filed by one Mangal Sinha (since deceased) and who after his death has been substituted by the present petitioners.

(2.) Initially the aforementioned Mangal Sinha prayed for the following reliefs:-

(3.) However, the death of the origional petitioner an application for amendment of the writ petition was filed which was allowed by this court by an order dated 30th March, 1989.