BRAHMDEO MANDAL 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 Munger Municipal Corporation (hereinafter referred to as the 'Corporation').

(2.) The petitioner has moved the Court alleging non compliance of the order dated 19.05.2016 passed in CWJC No. 5861 of 2014.

(3.) The writ petition was disposed off in the following terms: