VIJAY KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ application has been preferred by the petitioners for the following reliefs:

(2.) At the outset, learned counsel for the petitioners submits that though he has filed representation vide Annexure-4 to the writ application with regard to the prayer made in the instant writ application but the same is still pending.

(3.) Learned counsel for the respondents submits that since no counter affidavit has been filed, as such the petitioners may represent before the respondent no.5.