KIRTI AZAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been taken up for hearing online because of COVID-19 pandemic restrictions.

(2.) The petitioner, an ex-Mukhiya, of Gram Panchayat Samas Khurd in the district of Sheikhpura, is aggrieved by a notification issued vide Memo. No.1328 dtd. 17/3/2021 by Urban Development and Housing Department, Government of Bihar, whereby the said Gram Panchayat has been included in Nagar Parishad, Barbigha, in the exercise of the power vested in the State Government under Sec. 8 of the Bihar Municipal Act, 2007.

(3.) We have heard Dr Anjani Prasad Singh, learned counsel appearing on behalf of the petitioner, Mr Abbas Haider, learned Standing Counsel No. 6 for the State of Bihar and Mr Neeraj Kumar Singh, learned counsel for the Nagar Parishad, Barbigha.