ARVIND KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present petition has been taken up for consideration through the mode of Video conferencing in view of the prevailing situation on account of COVID 19 Pandemic, requiring social distancing.

(2.) Heard Sri. Rakesh Kr. Soni, the learned counsel for the petitioner, the learned counsel for the respondent Nagar Parishad, Sri. Ankit Katriar, Advocate and the learned counsel for the State Ms. Prerna Anand (AC to GP 18).

(3.) The present writ petition has been filed seeking the following reliefs :-