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Rajendra Manjhi vs The State Of Bihar & Ors on 20 April, 2017

Author: Rakesh Kumar

Bench: Rakesh Kumar

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Civil Writ Jurisdiction Case No. 16820 of 2008
                  =======================================================
                  Rajendra Manjhi
                                                                      .... .... Petitioner/s
                                                   Versus
                  The State of Bihar & Ors
                                                                    .... .... Respondent/s
                  =======================================================
                  Appearance :
                  For the Petitioner/s     : Mr. Rajiv Kumar Singh
                  For the Respondent/s      : AC to GA - 10
                  =======================================================
                  CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
                  ORAL ORDER

5.   20-04-2017

I.A. No. 2871 of 2017 Heard Sri Rajiv Kumar Singh, learned counsel for the petitioner and learned A.C. to Govt. Advocate - 10 on interlocutory application i.e. I.A. No. 2871 of 2017. Through the interlocutory application, the petitioner has prayed for allowing the petitioner to amend the prayer in the main writ petition. It has been indicated that during pendency of the writ petition, other similarly situated person was granted 3rd ACP/MACP ignoring the case of the petitioner and as such, amendment has been sought for.

In view of facts and circumstances, the interlocutory application i.e. I.A. No. 2871 of 2017 shall be treated as part of the writ petition. If so advised, the respondent/State may file counter affidavit to the interlocutory application.

2/2

As prayed by learned State counsel, list this case after four weeks under the heading "For Admission".

(Rakesh Kumar, J.) Anay U