Kumud Kumar Chaudhary & Ors vs The Union Of India & Ors on 21 October, 2016

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Patna High Court - Orders

Kumud Kumar Chaudhary & Ors vs The Union Of India & Ors on 21 October, 2016

Bench: Kishore Kumar Mandal

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Civil Writ Jurisdiction Case No.8038 of 2014
                 ======================================================
                 1. Kumud Kumar Chaudhary S/o- Sri Vijay Chaudhary, resident of- Shop
                 No. A-3, Bazar Samiti, P.S.- Ahiyapur, District- Muzaffarpur
                 2. Kanhaiya Prasad, S/o- Late Kishun Prasad, resident of- Shop No. A-2,
                 Bazar Samiti, P.S.- Ahiyapur, District- Muzaffarpur
                 3. Munna Chaudhary, S/o- Ashok Chaudhary, resident of- Shop No. A-5,
                 Bazar Samiti, P.S.- Ahiyapur, District- Muzaffarpur
                 4. Neeraj Kumar, S/o- Sri Vijay Choudhari, resident of- Godown No. 3,
                 Bazar Samiti, P.S.- Ahiyapur, District- Muzaffarpur

                                                                    .... ....   Petitioner/s
                                                     Versus
                 1. Union of India
                 2. Election Commission of India, New Delhi
                 3. Chief Electoral Officer, Bihar, Patna
                 4. State Election Commission, Bihar, Patna
                 5. Collector-cum-Returning Officer, Muzaffarpur
                 6. Sub-Divisional Officer, East Muzaffarpur

                                                              .... .... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s : Mr. Sanjay Parasmani
                 For the ECI          : Mr. Sidharth Prasad
                 For the SEC          : Mr. Amit Shrivastava,
                                        Mr. Sanjeev Nikesh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR
                 MANDAL
                 ORAL ORDER

2   21-10-2016

Mr. Sidharth Prasad appearing on behalf of the respondent-Commission has submitted that the application has lost its relevance. The writ application was filed questioning the notice dated 12.03.2014 issued in connection with the Parliamentary Election held in the State in 2014. The Sub- Divisional Officer East, Muzaffarfpur had issued notice of requisitioned of the premises/shop no. A-5 for election purposes.

On perusal of the statement made in the writ application Patna High Court CWJC No.8038 of 2014 (2) dt.21-10-2016 2/2 and after hearing the submission of the counsel for the Commission, the Court is satisfied that the application has now become infructuous.

The application is dismissed.

Dismissal of this application, shall, however, not preclude the petitioner from ventilating his grievance before the Authority/Forum in accordance with law.

(Kishore Kumar Mandal, J) rohit/-

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Patna High Court - Orders