FARAH NAAZ Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondents.

(2.) The petitioner is seeking quashing of letter dtd. 28/12/2021 issued by the Urban Development and Housing Department, Government of Bihar, Patna whereby the Chief Executive Officer, Nagar Parishad, Bhabua, Kaimur has been asked to proceed in accordance with sub-sec. (4) of Sec. 25 of the Bihar Municipal Act (for brevity, the Act), 2007 in the matter of bringing a No Confidence Motion against Respondent No 10, who is the Deputy Chief Councillor, Nagar Parishad, Bhabua.

(3.) Learned counsel appearing on behalf of the petitioner has drawn our attention to a letter dtd. 15/12/2021 issued by the Executive Officer, Nagar Parishad, Bhabua addressed to the Urban Development and Housing Department, Government of Bihar, Patna seeking certain guidelines on a requisition for calling No Confidence Motion against Respondent No 10 (the Deputy Chief Councillor) as the term of the Nagar Parishad is going to expire within six months from the date of such requisition for No Confidence Motion pursuant thereto the impugned letter dtd. 28/12/2021.