- (1.) In view of the order of this Court dated 28th July, 2011, the Stamp Reporter has submitted a fresh report dated 3rd August, 2011. It has been recorded therein that in view of the order of the Hon'ble The Acting Chief Justice dated 27th May, 2010, this petition is now cognizable by a Single Judge.
(2.) Heard Sri Keshari Nath Tripathi, learned Senior Advocate Assisted by Sri Vijay Prakash, learned Counsel for the Petitioner and learned Standing Counsel for the State-Respondents.
(3.) This writ petition has been filed by a construction company duly incorporated under the Companies Act.;