- (1.) HEARD in part.
(2.) MR . Ajit Kumar, learned counsel appearing on behalf of the Bihar State Industrial Development Corporation (hereinafter referred to as BSIDC) submitted that the writ petition is not maintainable at the behest of the petitioners as the petitioners are among one of the share holders out of a number of share holders and other share holders have not been impleaded as party to the instant writ petition. It is stated that the provision of Sec. 47 of the Bihar Reorganisation Act is not applicable in the present case.
(3.) WE have perused the prayer made in the writ petition and the facts pleaded including the prayer as made at Clause (D) of paragraph 1.;