Sabila Khatoon wife of Molvi Alam Resident of Mohalla vs The State of Bihar

Heard learned counsel for the petitioner, State and State

Election Commission.

At the very outset, learned counsel for the State

submitted that the recommendation for publication under Section 6 of

the Bihar Municipal Act, 2007 (hereinafter referred to as the ''Act'')

with regard to upgradation of Dhaka Nagar Parishad has already been

sent to the Department of Urban Development and Housing and the

same has now to be formally notified. He assures that within two

weeks the same shall be done, if already not done.

In view of the aforesaid, let necessary consequential

and follow-up action for holding election to the upgraded Dhaka

Nagar Parishad be set in motion by the State Election Commission

within two weeks from the date of publication under Section 6 of the

Act.

The Court sincerely hopes and trusts that the election

would be concluded expeditiously without any undue delay in terms

of the requirement of law.

The writ petition stands disposed off in the

aforementioned terms.