MEENA DEVI W/O LATE RAMASHRAY SINGH Vs. STATE OF BIHAR THROUGH THE SECRETARY, DEPARTMENT OF PANCHAYAT RAJ, GOVT.OF BIHAR, PATNA

JUDGEMENT

(1.) Petitioners are the Pramukh and Up- Pramukh of Tillautha Panchayat Samiti. They had filed this writ petition initially challenging the requisition of a special meeting for considering no confidence motion against them. During the pendency of the writ petition, the special meeting was fixed and further the special meeting was held and by proceedings dated 24.4.2010, which is Annexure-6 to one of the interlocutory applications, the resolution was passed. These subsequent events have also been challenged by the interlocutory application.

(2.) Interlocutory applications are allowed.

(3.) The pleadings, submissions and the relief sought for in the interlocutory application are treated as a part of the main writ petition.