SWEETY SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) I .A. No. 4012 of 2008 has been filed for addition of certain prayers and reliefs. It is submitted that the same has been necessitated because during the pendency of the writ application, the meeting of the Zila Parishad was convened on 10.7.2008 in which the resolution of No Confidence Motion was passed against the petitioner which is proposed to be challenged and further consequential reliefs have been prayed.

(2.) I .A No. 4539 of 2008 has been filed for addition of further prayers/reliefs in view of the meeting held on 31.7.2008 in which one Sri Faiyaz Alam, respondent no. 11 has been elected as Chairman of the Zila Parishad and for further consequential reliefs. On a consideration of the facts and circumstances of the case and considering that the interlocutory applications have been necessitated on account of subsequent developments, the prayer for amendments made in both the interlocutory applications are allowed.

(3.) I .A. Nos. 4012 of 2008 and 4539 of 2008 are accordingly disposed of.