PRAMOD KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel representing the State.

(2.) It appears that during pendency of the writ application final order under Sec. 18(5) of the Bihar Panchayat Raj Act, 2006 (hereinafter referred to as the "Act of 2006) has been passed on 11/12/2018 vide Annexure-P/17 to Interlocutory Application No. 174/2019. The said order has been challenged by the petitioner by filing the aforesaid Interlocutory Application.

(3.) Mr. S.B.K. Mangalam, learned counsel representing the petitioner has assailed the order dtd. 11/12/2018 on the following grounds: -