Arvind Kumar vs The State Of Bihar & Ors on 22 September, 2014

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Patna High Court - Orders

Arvind Kumar vs The State Of Bihar & Ors on 22 September, 2014

Bench: Jyoti Saran

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Civil Writ Jurisdiction Case No.16204 of 2014
                 ======================================================
                 Arvind Kumar, son of late Devendra Prasad Yadav, Resident of village and
                 Post Oficer Triveniganj, Police Station-Triveniganj, District Supaul

                                                                         .... ....   Petitioner/s
                                                    Versus

                 1. The State of Bihar through Secretary, Co-operative Department,
                 Government of Bihar, Patna
                 2. The Registrar, Co-operative Societies, Bihar, Patna
                 3. The District Magistrate,Supaul
                 4. The Joint Registrar, Co-operative Societies, Koshi Division, Saharsa
                 5. The Assistant Registrar, Co-operative Societies, Supaul, District- Supaul
                 6. The District Co-operative Officer, Supaul, District- Supaul
                 7. The Block Development Officer, Triveniganj, District- Supaul
                 8. The Block Co-operative Officer, Triveniganj, District- Supaul
                 9. Sri Ravi Kumar Suman, son of Satya Narain Bhagat, Resident of village-
                 and Post Office- Thalha Gariya South, P.S.- Triveniganj, District- Supaul,
                 presently Chairman of Primary Agriculture Credit Co-operative Societies,
                 Thalha Gariya South, Block- Triveniganj, District- Supaul
                 10. The Chief Electoral Officer, Bihar State Election Authority, Harding
                 Road, Patna
                                                                         .... .... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :   Mr. Ranjeet Choubey, Adv.
                 For the Respondent/s       : Mr. Md. N. Hoda Khan, Adv.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
                 ORAL ORDER


2   22-09-2014

The only grievance raised by the petitioner is that more than one Members of a family have been added in the voter list of the Thalha Gariya South Primary Agriculture Credit Cooperative Society, Block Triveniganj District Supaul for the ensuing election 2014.

Records manifest that no objection in this regard has been filed before the appropriate authority and in such circumstances no order needs to be passed in the writ petition which is accordingly 2 Patna High Court CWJC No.16204 of 2014 (2) dt.22-09-2014 2/2 disposed of.

The petitioner if so advised may take recourse to the remedy as may be available to him in law.

(Jyoti Saran, J) Bibhash/-

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Patna High Court - Orders