Patna High Court - Orders
Ganga Mishra vs Chhedi Paswan& Ors on 13 August, 2015
Author: Ravi Ranjan
Bench: Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Election Petition No.1 of 2014
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Ganga Mishra
.... .... Petitioner/s
Versus
Chhedi Paswan& Ors
.... .... Respondent/s
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CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
23 13-08-2015I.A. No. 5817 of 2015 This Interlocutory Application has been filed on behalf of the intervenor-respondent Chief Electoral Officer, Bihar, for impleadment in this matter for a limited purpose as by this Interlocutory Application he seeks release of the Electronic Voting Machines used during the election from the custody of the District Electoral Officer for being used by the Election Commission of India.
It is submitted that in view of the issues framed, the Electronic Voting Machines are not required to remain attached in this matter.
Learned counsel for the petitioner and the respondents also submit that the Electronic Voting Machines are not relevant for deciding the issues involved in the present matter.
Accordingly, this Interlocutory Application is allowed and the Chief Electoral Officer, Bihar, is impleaded as Patna High Court E.P. No.1 of 2014 (23) dt.13-08-2015 2 respondent no. 12 in this case.
Having regard to the aforesaid discussion, since there is no requirement of keeping the Electronic Voting Machines attached in this case, the same are ordered to be released from the custody of the District Electoral Officer in favour of the respondent no. 12.
Election Petition No. 1 of 2014 So far the preliminary issue is concerned, the matter requires further hearing.
Put up this case on 27.08.2015 for further hearing under the same heading.
(Dr. Ravi Ranjan, J) SC/-
U