SHIVDANI PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned AC to AAG 7 for the State and learned counsel for the Nagar Parishad, Barh.

(2.) Pursuant to order dated 19.09.2019, the Executive Officer, Nagar Parishad, Barh is present and has filed show cause. In the said show cause, at paragraphs no. 12 and 13, the following has been stated:

(3.) At this juncture, the Court called upon learned counsel for the Nagar Parishad, Barh as to whether he had not communicated about the pendency of the present case earlier. Mr. Tripurari Nath Ambastha, learned counsel who was the counsel who had received the copy of the application on behalf of the Nagar Parishad, Barh on 12.12.2018, submitted that he had sent the copy on 24.12.2018.