RITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Feeling aggrieved by the order dated 13th April, 2012 made by the learned single Judge in CWJC No. 4890 of 2012, the writ petitioners have preferred this Appeal under Clause 10 of the Letters Patent. The matter at dispute is the Government Notification dated 12th January, 2010 issued in exercise of Section 6 of the Bihar Municipal Act, 2007 (hereinafter referred to as "the Act"). Under the impugned Notification, the State Government has constituted Mohania Nagar Panchayat by consolidation of the revenue areas of five Gram Panchayats.

(2.) The appellant No. 1 before us claims to be the elected Mukhia of the Gram Panchayat-Darwan and the appellant No. 2 claims to be the elected Mukhia of Mohania Gram Panchayat.

(3.) The appellants challenged the above referred Notification dated 12th January, 2010 on the premise that the area in question is predominantly agricultural area and that the objection lodged by the appellants were not considered by the respondents.