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Kapila Hingo Rani vs The State Of Bihar &Amp; Ors on 11 February, 2011

              IN THE HIGH COURT OF JUDICATURE AT PATNA
                         CWJC No.20645 of 2010
                          KAPILA HINGO RANI .
                                Versus
                      THE STATE OF BIHAR & ORS .
                               -----------

02.   11.02.2011

From the materials on record, it appears that the present is a matter which rightly falls in the Division Bench jurisdiction as a P.I.L. matter.

Let the petitioner file one more set of the brief within a maximum period of 10 days, failing which the writ application shall stand dismissed.

Let the records be then placed before Hon'ble the Chief Justice for appropriate consideration.

       P.K.                                             ( Navin Sinha, J.)