Patna High Court - Orders
Ram Niranjan Roy vs Ram Kumar Sharma & Anr. on 13 August, 2015
Author: Ravi Ranjan
Bench: Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Election Petition No.4 of 2014
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Ram Niranjan Roy
.... .... Petitioner/s
Versus
Ram Kumar Sharma & Anr.
.... .... Respondent/s
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CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
22 13-08-2015I.A. No. 5818 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 concerned from the custody of the District Electoral Officer for being used by the Election Commission of India in the forthcoming election.
It is submitted that there is no need of keeping the Electronic Voting Machines attached in this matter.
The election petitioner, who appears in person, and all the respondents also submit that the Electronic Voting Machines are not relevant for deciding the issue involved in the present matter.
Accordingly, this Interlocutory Application is allowed and the Chief Electoral Officer, Bihar, is impleaded as respondent no. 3 in this case for the limited purpose as stated Patna High Court E.P. No.4 of 2014 (22) dt.13-08-2015 2/2 above.
Having regard to the aforesaid discussion since admittedly 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. 3.
As a last indulgence, put up this case on 27.08.2015 for further hearing under the same heading.
(Dr. Ravi Ranjan, J) N.H./-
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