NEELAM KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Counsel for Respondent No. 8 in the first case, who is also the petitioner in C.W.J.C. No. 12925/2008.

(2.) BOTH the writ applications pertain to the same matter and they have been heard together and are being disposed of by this common order.

(3.) THE petitioner in C.W.J.C. No. 12925/2008, namely, Bisahwanath Prasad Kushwaha, on the other hand, has prayed that effect should be given to the letter dated 3.7.2008 issued by the District Panchayat Raj Officer, Muzaffarpur for holding a meeting regarding no confidence motion against the Mukhiya of Tengrari Panchayat, namely, Neelam Kumari, petitioner of the first case.