LAWS(PAT)-2002-11-21

AMOL JHA Vs. STATE OF BIHAR

Decided On November 08, 2002
Amol Jha Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) THIS petition has been filed as a public interest litigation. The petitioner contends that he is a social worker and he is espousing the cause of the members of the area in question. The area is erstwhile area consisting of villages Ghoghardiha, Deordh and Kishnipatti and this area was notified as Ghoghardiha notified area.

(2.) THE contention is that this area ought to have been included as a Panchayat and not as a Nagar Panchayat. Reference is being made to the entry at item no. 49 in the notification dated 30 August 2001 appended to the petition. If the petitioner accepts that the area was a notified area then unless there are any special circumstances, logically the area would be made a Nagar Panchayat.

(3.) THUS , this petition is dismissed.