SUMITRA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned counsel for the State; learned counsel for the Nagar Panchayat, Bahadurganj (hereinafter referred to as the 'Nagar Panchayat') and learned counsel for the respondent no. 22 in both the writ petitions.

(2.) The petitioner in CWJC No. 16606 of 2019 has moved the Court for the following reliefs:

(3.) The petitioner in CWJC No. 16555 of 2019 has sought the following reliefs: