DARBHANGA REGIONAL DEVELOPMENT AUTHORITY Vs. ASHOK KUMAR

JUDGEMENT

(1.) Heard.

(2.) The Appeal and the writ petitions involve questions of facts and law which are so connected with each other that we felt it would be convenient to decide all of them together. Accordingly, we heard the respondents in L.P.A. first and then called upon the writ petitioners to address us. We heard the learned Counsel appearing on behalf of Darbhanga Regional Development Authority and the State. We now propose to dispose of the appeal as well as the writ petitions by this common Judgment.

(3.) Darbhanga Regional Development Authority is a body corporate constituted by and under the Bihar Regional Development Authority Act, 1981, Section 6 of the Act is as follows: 6. Staff of the Authority: