DANAPUR NIZAMAT MUNICIPALITY Vs. STATE OF BIHAR

JUDGEMENT

(1.) A petition was filed for extention of some time which was fixed by this Court for holding election of the municipalities.

(2.) IN these cases, notifications issued by the State Government under Section 29(2) read with Section 386(1)(b) of the Bihar and Orissa Municipal Act, 1922 were challenged. By the aforesaid notification different Ad hoc Committees to look after the administration of the municipalities were constituted.

(3.) HAVING regard to the aforesaid view as also having ascertained views of all the parties, we directed the respondents to complete the election process within six months from the date of the order. It was further directed, in case, the election is not held within the period indicated above, apart from other consequences that may follow, the Ad hoc Committees constituted through the impugned notification shall stand superseded and Special Officers of such municipalities will be authorised to look after the administration till the committees are constituted through democratic process.