SUBODH SINGH Vs. STATE ELECTION COMMISSION (MUNICIPALITY)

JUDGEMENT

(1.) Heard Mr. S.B.K. Mangalam, learned counsel assisted by Ms. Anita Kumari, learned counsel for the petitioners; Mr. Amit Shrivastava, learned counsel assisted by Mr. Sanjeev Nikesh, learned counsel for the State Election Commission and Mr. Rajiv Roy, learned Governmnet Pleader No. 1 for the State.

(2.) The petitioners have moved the Court for the following reliefs:

(3.) The controversy relates to the delimitation/ demarcation of Wards of Bakhtiyarpur Nagar Parishad, upon its upgradation from Nagar Panchayat. The petitioners being aggrieved by the draft notification had filed their objection before the respondent no. 5, but the same not having been considered and final publication made as per the draft publication, the petitioners have moved the Court seeking intervention.