CHANDRADUTT PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE interlocutory applications have been filed for quashing the memo No. 583 dated 5-8-2008, by which the resolu-tion of the special meeting held on that date, in which no confidence motion was passed against the petitioner, was communicated by the Executive Officer of the Panchayat samiti to the District Magistrate, Nawada and also for amendment of the prayer in the main writ petition on account of subsequent development.

(2.) IN the facts and circumstances of the case, the amendments having been neces sitated on account of subsequent develop ments are allowed.

(3.) I. A. Nos. 4849/200s and 7367/2008 are, accordingly, disposed of.