(1.) A group of persons claiming themselves to be the inhabitants of areas/places falling within Post Office and P.S. Mahua in the District of Vaishali at Hajipur have joined hands in filing the present writ petition. It was initially filed as a class action questioning the sustainability of the notification issued by the State Government in the Department of Urban Development and Housing (as contained in Annexure -10) whereby the respondent State notified and constituted Mahua Nagar Panchayat (for short 'the Nagar Panchayat') in exercise of its power conferred under Section 6 of the Bihar Municipal Act, 2007 (for short 'the Municipal Act'). The petitioners sought leave of the Court to convert the writ petition filed as P.I.L. into a writ petition by amending the subject matter and on grant of leave the subject matter was amended and it was placed before this Court for consideration. Heard Mr. S.B.K. Manglam learned counsel for the petitioners and Mr. Ajay, GA -12 for the State.
(2.) PARTIES have exchanged their pleadings.
(3.) I .A. No. 1463 of 2014 was filed by the petitioners seeking impleadment of State Election Commission (for short 'the Commission') as party respondents and further calling in question the notification issued by the Commission dated 8.1.2014 notifying schedule of election to elect members of the Nagar Panchayat. Be it noted that during the pendency of the writ application election, as per schedule fixed by the Commission, has already been held on 23.3.2014.