AJAY KUMAR JALAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Two notices, both dtd. 3/9/2020, issued by the Urban Development and Housing Department, Government of Bihar, in exercise of powers under Sec. 17(4) and 25(5) of the Bihar Municipal Act, 2007 (hereinafter referred to as "the Act"), brought on record by way of Annexures 15 and 16 respectively, are being assailed in the present writ application.

(2.) Sec. 17(4) of the Act reads as under :

(3.) The petitioners are Councillors/Deputy Chief Councillors of Darbhanga Municipal Corporation, Darbhanga.