ANJU DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The consequence of constitution of new municipal area within the meaning of Sec. 2(59) read with Sec. 6 of the Bihar Municipal Act, 2007 (Act in short) apropos jurisdiction of the local authority over such area immediately before constitution of such area after lapse of six months, by operation of Sec. 12(8) of the Act is the primordial issue, which these three writ applications involve. Competence of the State Government to designate an ..Administrator.. in place of ..Board of Administrators.. in exercise of power under Sec. 12(9) of the Act is another issue, which the petitioners have raised in the present batch of cases.

(2.) As all these matters involve identical legal issues and are founded on similar set of facts, with the consent of the parties, they have been heard together and are being disposed of by the present common judgment and order.

(3.) We have heard Mr. P.K.Sahi and Mr. Sanjay Singh, learned Senior Counsel and Mr. S.B.K. Mangalam, learned Counsel for the petitioners, Mr. Subhash Prasad Singh, learned G.A.-3 representing the State of Bihar and Mr. Girish Pandey and Mr. Sanjeev Nikesh, learned counsel for the State Election Commission.