CHHOTELAL PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, State, State Election Commission and respondents no. 6 and 7.

(2.) The petitioner has moved the Court for quashing of the reservation of seats for Nagar Parishad, Raxaul with regard to reservation of Wards.

(3.) Learned counsel for the petitioner submitted that as per the requirement of the Bihar Municipal Act, 2007 (hereinafter referred to as the 'Act'), a maximum of 50% Wards have to be reserved for the Scheduled Castes, Scheduled Tribes and Backward Classes, but out of a total of 25 Wards only 6 Wards has been reserved for such categories. Learned counsel submitted that this is arbitrary and without consideration of either the objection filed by the petitioner or the statutory requirements.