CHOUDHARY IZHARUL HAQUE Vs. STATE OF BIHAR

JUDGEMENT

(1.) By this writ petition, the petitioners have challenged the constitution of Balia Lakhminia Nagar Panchayat under the provisions of Bihar Municipal Act, 2007 by the State Government.

(2.) Counter affidavit has been filed by the State and interventions have been made opposing the writ petition. As pleadings are complete, the writ petition has been heard for final disposal at this stage itself. In view of the urgency of the matter, as because during pendency of the writ petition for the newly created Balia Lakhminia Nagar Panchayat elections were announced, this Court permitted the election to be held but restrained the final publication of results.

(3.) With consent of parties, this writ petition is being disposed of at this stage itself.