LAWS(PAT)-2003-9-41

BIHAR MAYOR COUNCIL Vs. UNION OF INDIA

Decided On September 04, 2003
BIHAR MAYOR COUNCIL Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This petition raises two issues on the functioning of local self-government. In the present case, it is about the functioning of the Patna Municipal Corporation. The Patna Municipal Corporation functions under the Patna Municipal Corporation Act 1951.

(2.) On behalf of the petitioner arguments were submitted by Messrs M.P. Gupta, Advocate and Mihir Kumar Jha, Advocate, each of them had submitted separately. On behalf of the State the submissions were made by Additional Advocate General 2 Mr. S.K. Ghose, Senior Advocate, and Mr. S.A. Hussain, Standing Counsel No. 6. On the day orders were reserved, the Court passed an order recording a summary of the proceedings until final date of hearing. This order is reproduced:

(3.) The record of the State government was placed before the Court.