LAWS(PAT)-2022-4-94

PAWAN KUMAR AGRAWAL Vs. STATE OF BIHAR

Decided On April 28, 2022
PAWAN KUMAR AGRAWAL Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Both the appeals have been heard together and are being disposed off by this common order.

(2.) Heard Mr. Mukesh Kumar Jha, the learned Advocate for the appellant in L.P.A. No. 70 of 2020 and Mr. Jitendra Kumar Giri, the learned Advocate for the appellant in L.P.A. No. 103 of 2020 and Mr. S.B.K. Mangalam, the learned counsel for the respondents in both the appeals. Mr. Nityanand Mishra, the learned Advocate has also appeared in both the appeals on behalf of respondent No. 5.

(3.) Pursuant to the special meeting of "No Confidence" on 13/8/2019, the appellants were elected as Chief and Deputy Chief Councillors respectively of the Nagar Pachayat in question.