SHIVJI PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ application the petitioners have sought for issuance of a writ or in the nature of mandamus directing the respondents to forebear from interfering with the rights of the petitioners as members of the Kataiya Notified Area Committee as also for issuance of a writ of certiorari directing the respondents to show cause as to why the notification dated 7.10.1986, as contained in Annexure -6 to the writ application, whereby and shereunder, inter alia, the added respondent Nos. 6 to 44 were nominated as the members of the said Notified Area Committee shall not be quashed.

(2.) THE facts of this case lie in a very narrow compass.

(3.) THE State of Bihar in exercise of its power conferred upon it under Section 388(1) of the Bihar and Orissa Municipal Act (hereinafter referred Act) constituted a notified area known as Kataiya Notified Area by a notification dated 6.11.1985, as contained in Annexure -2 to the writ application.