ANEETA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel appearing on behalf of the petitioner informs this Court that No Confidence Motion is to be held on 13/1/2024. Apprehension of the petitioner is that the Pramukh and Up-Pramukh may indulge in malpractice in connivance with Block Development Officer, Tajpur, District, Samastipur. Learned counsel further submitted that seven members have filed their requisition before the Pramukh and they have also filed an application before the District Magistrate, Samastipur.

(3.) Mr. Ajay, learned GA 5 appearing on behalf of the State, submitted that since the matter is now before District Magistrate, Samstipur and he has jurisdiction under Sec. 157 of the Bihar Panchayat Raj Act, 2006 (hereinafter referred to as 'the Act') to take appropriate action on the basis of application made by seven members, the writ petition is premature, no interference is required by this Court at this stage.