JITENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned AC to AAG 7 for the State and learned counsel for the Patna Municipal Corporation (hereinafter referred to as the 'Corporation').

(2.) The petitioners have moved the Court for the following reliefs:

(3.) The grievance of the petitioners basically relates to a so called announcement with regard to demolition of structures by the administration.