BABITA GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since the foundational facts of these two cases are integrally connected, though reliefs claimed in these applications are different, they have been heard together with the consent of the parties and are being disposed of by the present common judgment and order.

(2.) We have heard Mr. S.B.K. Mangalam, learned counsel appearing on behalf of the petitioners, Mr. Sanjeev Nikesh, learned Advocate for the State Election Commission, Bihar, Mr. Kinkar Kumar, learned Standing Counsel No.9 assisted by Ms. Deepika Sharma, learned A.C. for the respondent State and Mr. Prashant Kumar, learned counsel for Nagar Parishad, Dhaka in both the cases.

(3.) To begin with, the relevant admitted facts leading to the filing of these two cases are being briefly taken note of.