RAJ KUMAR RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) AT the very outset learned counsel for the State submits that the no confidence motion was defeated and the petitioner continues to be Pramukh therefore, this petition has become infructuous.

(3.) WHEN an act is to be done in accordance with law or within a particular procedure then it has to be done accordingly after following the procedure or not at all. authority or officer of the B.D.O. for general administration but under the Bihar Panchayat Raj Act, 1993. he does not have any jurisdiction to issue any directions t to consider the no confidence motion.