MANOJ RAI S/O SRI SURENDRA RAI AND SATYA NARAYAN PASWAN S/O LATE SHEOJI PASWAN Vs. STATE OF BIHAR AND ORS

JUDGEMENT

(1.) The petitioners, in these writ applications, have challenged the Govt's notification dated 26.5.2009 by which Purnea Municipal Council has been reconstituted by addition of six Gram Panchayats, consequence whereof being that the population now exceeds two lakhs, it is converted into Purnea Municipal Corporation. Thus, conversion of Municipal Council to Municipal Corporation is the challenge.

(2.) State has filed a counter affidavit. Several interveners have intervened. Some have sought to support the petitioners and some have sought to oppose the petitioners. Interventions are allowed.

(3.) The moot question is whether exercise, as done by the State Government, is correct in law or not ?