BINOD MURARI MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS matter has been brought as a public interest litigation. The petitioner Sri Binod Murari Mishra states that he is an advocate of the Patna High Court and that he considers this matter to be a fit case to be decided by the High Court.

(2.) BETWEEN the statements made in the petition and the submissions on it there is a vast difference with contradictions.

(3.) A city cannot be left rudderless without administration. There may have been a delay that certain self government bodies in Bihar have not fallen in line after the Constitution saw the amendments and insertion of Chapters IX & IXA, on Panchayats and Municipalities. It is acknowledged by the Additional Advocate General present in court that there is much which has to be done by the State of Bihar to conform to the Constitution of India and update or modify its legislation and make it compatible with the Chapters on Panchayats and Municipalities.