SHYAMSUNDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) A notification dtd. 26/12/2020 (Annexure-4) was issued by the State Government notifying the State..s intention to upgrade Nagar Panchayat, Rajgir so as to constitute a Municipal Council, Rajgir. The writ petition has been filed for quashing this notification dtd. 26/12/2020, issued in exercise of power of the State Government, under Sec. 4 of the Bihar Municipal Act, 2007 ( for short ..the Act..).

(2.) During pendency of the writ petition, the Municipal Council, Rajgir has finally been constituted by way of upgradation of the erstwhile Nagar Panchayat, Rajgir by issuance of a notification dtd. 3/3/2021, issued by the State Government, under Sec. 6 of the Act. The same has been assailed by way of an Interlocutory Application bearing I.A. No. 01 of 2021.

(3.) We have heard the learned counsel for the petitioners as well as learned counsel for the respondents.