Patna High Court - Orders
Rajani Kumari vs The State Election Commission & Ors on 11 July, 2018
Bench: Chief Justice, Anil Kumar Upadhyay, Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.566 of 2017
In
Civil Writ Jurisdiction Case No.3265 of 2017
======================================================
Rajani Kumari
... ... Appellant/s
Versus
The State Election Commission & Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 391 of 2016
In
Civil Writ Jurisdiction Case No.2111 of 2013
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Md. Wasim Raza
... ... Appellant/s
Versus
The State Of Bihar & Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 242 of 2017
In
Civil Writ Jurisdiction Case No.405 of 2017
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Pramod Mahto
... ... Appellant/s
Versus
The State Of Bihar & Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 272 of 2017
In
Civil Writ Jurisdiction Case No.18842 of 2016
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Kunti Devi
... ... Appellant/s
Versus
The State Election Commissioner & Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 329 of 2018
In
Civil Writ Jurisdiction Case No.1589 of 2017
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Musharat Khatoon
... ... Appellant/s
Versus
Patna High Court LPA No.566 of 2017(9) dt.11-07-2018
2/4
The State Election Commission ( Panchayat ) & Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1425 of 2014
In
Civil Writ Jurisdiction Case No.12072 of 2014
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Sunita Devi
... ... Appellant/s
Versus
The State Of Bihar & Ors
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20234 of 2014
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Lalan Mahto
... ... Petitioner/s
Versus
The State Of Bihar & Ors
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 68 of 2017
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Shri Devi
... ... Petitioner/s
Versus
The State Of Bihar & Ors
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 507 of 2013
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Anil Kumar
... ... Petitioner/s
Versus
The State Of Bihar & Ors
... ... Respondent/s
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Appearance :
(In Letters Patent Appeal No. 566 of 2017)
For the Appellant/s : Mr. Y. V. Giri, Senior Advocate
Mr. Ashish Giri, Advocate
Mr. Ashok Kumar, Advocate
Mr. Pranav Kumar, Advocate
Mr. Sumit Kumar Jha, Advocate
Mr. Rajat Kumar Tiwary, Advocate
For the Respondent/s : Mr. Kaushal Kumar Jha- AAG 8
(In Letters Patent Appeal No. 391 of 2016)
For the Appellant/s : Mr. Pranav Kumar
For the Respondent/s : Mr. Ashok Kumar- SC 11
Patna High Court LPA No.566 of 2017(9) dt.11-07-2018
3/4
(In Letters Patent Appeal No. 242 of 2017)
For the Appellant/s : Mr. Bindeshwar Sah, Advocate
For the Respondent/s : Mr. Yogendra Prasad Sinha-AAG 7
(In Letters Patent Appeal No. 272 of 2017)
For the Appellant/s : Mr. Rajeev Lochan, Advocate
For the Respondent/s : Mr. Amit Shrivastava, Advocate
(In Letters Patent Appeal No. 329 of 2018)
For the Appellant/s : Mr. Anita Kumari
For the Respondent/s : Mr. Pushkar Narayan Shahi -AAG 6
(In Letters Patent Appeal No. 1425 of 2014)
For the Appellant/s : Mr. Ram Prawesh Kumar, Advocate
For the Respondent/s : Mr. P. K. Verma, AAG 3
Mr. Suman Kumar Jha, AC to AAG-3
For the Commission : Mr. Amit Shrivastava, Advocate
Mr. Girish Pandey, Advocate
(In Civil Writ Jurisdiction Case No. 20234 of 2014)
For the Petitioner/s : Mr. Dhananjay Kumar, Advocate
For the Respondent/s : Mr.Nasim Yahya, GP 13
(In Civil Writ Jurisdiction Case No. 68 of 2017)
For the Petitioner/s : Mrs. Anita Kumari, Advocate
For the Respondent/s : Mr. Lalit Kishore, AG
(In Civil Writ Jurisdiction Case No. 507 of 2013)
For the Petitioner/s : Mr. Krishna Chandra, Adovcate
For the Respondent/s :
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
and
HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
9 11-07-2018These matters were to be heard finally today and during the hearing that was held on the last occasion, we had requested the State Government through the office of the Advocate General to file their affidavit or bring on record the aims and object based on which the statutory provisions were amended. Today, the learned Additional Advocate General representing the State Government points out that he has received instructions with regard to the issue in question and wants to bring them on record in the form of affidavit of a Patna High Court LPA No.566 of 2017(9) dt.11-07-2018 4/4 competent authority.
Even though for the purpose of answering the legal questions involved in the matters, an affidavit may not be necessary, but as the learned Additional Advocate General has been instructed to file affidavit, we deem it appropriate to grant him 10 days' time to file the affidavit. The affidavit of the competent authority be filed on or before 20 th of July, 2018 with a copy to all concerned and we direct for listing of the matters on 24th of July, 2018 at 2.15 P.M.. We make it clear that on 24th July, 2018, we will proceed in the matters and shall not grant any adjournment on any ground or count whatsoever.
(Rajendra Menon, CJ) ( Anil Kumar Upadhyay, J) ( Rajeev Ranjan Prasad, J) Sunil/-
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