VIJAY SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the State.

(2.) The writ petition was filed on 18.11.2010. Counter affidavit is stated to have been filed after hearing commenced on 14.1.2011 and which is not available on record. The Court therefore requested the counsel for the State to make available his copy for perusal so as not to hold up the proceedings on that ground. Let the office retain a Xerox copy of the counter affidavit of the State counsel.

(3.) The Petitioner is aggrieved by the order dated 4.11.2010, passed by the State Government in the Department of the Panchayati Raj unseating him from the post of Mukhiya in exercise of powers under Section 18(5) of the Bihar Panchayat Raj Act, 2006 (hereinafter called the 'Act').