BINOD KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. P.N. Shahi, learned Senior counsel assisted by Mr. Arun Kumar, learned counsel for the petitioner and Mr. Sanjay Kumar Ghosarvey, learned counsel for the State of Bihar.

(2.) The petitioner has filed the instant application for the following reliefs :-

(3.) The case of the petitioner in brief is that he was elected as Mukhiya of Gram Panchayat Raj, Baksanda under block- Akbarpur in the district of Nawada on 20/11/2021.