KUMKUM DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 1837 of 2011 has been filed by the intervener seeking leave to be impleaded as intervener respondent. Pressing the intervention application it is submitted that he is a Ward Member of the Munger Nagar Parishad and opposes the writ application which questions conversion of the Nagar Parishad into a Municipal Corporation.

(2.) Having heard learned Counsel for the parties the intervention application is allowed.

(3.) Learned Counsel for the petitioner raises more than one issue questioning the conversion of Munger Nagar Parishad into Munger Municipal Corporation. The Court however does not consider it necessary to deal with all the issues as the writ application can well be disposed off on a preliminary issue alone.