LAWS(PAT)-2016-4-120

PRITI SINGH Vs. STATE OF BIHAR

Decided On April 18, 2016
Priti Singh Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard Mr. Y.V. Giri, learned senior counsel appearing for the petitioner, learned counsel for the State, Mr. Ashok Kumar for the Municipality, Mr. Yogesh Chandra Verma, learned senior counsel appearing for some of the respondents, Mr. S.B.K. Manglam for the others, Mr. Indradeo Prasad appearing for some of the respondents and Mr. Amit Shrivastava for the State Election Commission.

(2.) The petitioner is the Ex-Chairman of Nagar Panchayat, Bodh Gaya and questions the proceedings of the special meeting held on 29.3.2016 whereby a 'no confidence motion's moved against the petitioner has been passed.

(3.) Two issues have been raised by Mr. Giri to question the motion, namely: