DIGVIJAY SINGH Vs. PATNA MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard Mr. Ajay Bihari Sinha learned counsel, along with Mr. Aditya Narayan Singh, learned counsel for the petitioner; Mr. Prabhakar Singh, learned counsel for the Patna Municipal Corporation (hereinafter referred to as the 'Corporation'); Mr. PK Shahi, learned senior counsel along with Mr. Rohitabh Das, learned counsel for the respondent no. 5 and learned AC to AAG 7 for the State.

(2.) The petitioner has filed the writ petition praying for the following reliefs:

(3.) Various orders have been passed in the present case and finally the position today is that in terms of the previous orders, the Corporation has restarted the earlier vigilance case filed against the respondent no. 5, which is still pending. Further, in terms of the earlier orders, the premises under dispute belonging to the respondent no. 5 was sealed, except for a portion which was allowed to be retained by him for use by his family.