Patna High Court - Orders
The State Of Bihar vs Firoj Alam on 19 October, 2022
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL REVIEW No.240 of 2022
In
Civil Writ Jurisdiction Case No.12514 of 2022
======================================================
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Urban Development and Housing Department,
Government of Bihar.
3. The Deputy Secretary, Urban Development and Housing Department,
Government of Bihar.
... ... Petitioner/s
Versus
1. Sunil Kumar Son of Shyam Nandan Rai, Resident of Paharpur, Police
Colony, Saheb Ka Ghar, P.S.- Anisabad, District- Patna.
2. The Secretary, State Election Commission, Sone Bhawan, Veer Chand Patel
Marg, Patna.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 239 of 2022
In
Civil Writ Jurisdiction Case No.14234 of 2022
======================================================
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Additional Chief Secretary, Urban Development and Housing
Department, Government of Bihar, Patna.
... ... Petitioner/s
Versus
1. Firoj Alam son of Anvar Ahamad, Resident of Mohalla-Azad Nagar,
Mahisaudhi, P.O. and P.S. Jamui, District-Jamui.
2. The State Election Commission (Municipality), Sone Bhawan, Birchand
Patel Path, Patna through the State Election Commissioner.
3. The State Election Commissioner, The State Election Commission
(Municipality), Sone Bhawan, Birchand Patel Path, Patna.
4. The Secretary, The State Election Commission (Municipality), Sone
Bhawan, Birchand Patel Path, Patna.
5. The District Magistrate-cum-District Election Officer (Municipality), Jamui,
District-Jamui.
... ... Opposite Party/s
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
2/25
======================================================
with
CIVIL REVIEW No. 241 of 2022
In
Civil Writ Jurisdiction Case No.13513 of 2022
======================================================
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Additional Chief Secretary, Urban Development and Housing
Department, Government of Bihar, Patna.
3. The State Election Commission, Sone Bhawan, Birchand Patel Path, Patna
through the State Election Commissioner (Municipality).
4. The Divisional Commissioner, Patna Division, Patna.
5. The District Magistrate-cum- District Election Officer (Municipality),
Rohtas at Sasaram, District- Rohtas at Sasaram.
... ... Petitioner/s
Versus
1. Surendra Kumar Agrawal S/o Jagdish Chandra Agrawal Resident of
Mohalla- Navratan Bazar, P.O. and P.S.- Sasaram, District- Rohtas at
Sasaram.
2. The State Election Commissioner (Municipality), The State Election
Commission, Sone Bhawan, Birchand Patel Path, Patna.
3. The Secretary, The State Election Commission, Sone Bhawan, Birchand
Patel Path, Patna.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 242 of 2022
In
Civil Writ Jurisdiction Case No.14241 of 2022
======================================================
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Additional Chief Secretary, Urban Development and Housing
Department, Government of Bihar, Patna.
... ... Petitioner/s
Versus
1. Gautam Kumar Son of Sri Gulab Singh Resident of Village-Repura Sirsa,
P.O. Baidyanathpur, P.S. Sitamarhi, District-Nawada.
2. The State Election Commission (Municipality), Sone Bhawan, Birchand
Patel Path, Patna through the State Election Commissioner.
3. The State Election Commissioner, The State Election Commission
(Municipality), Sone Bhawan, Birchand Patel Path, Patna.
4. The Secretary, the State Election Commission (Municipality), Sone Bhawan,
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
3/25
Birchand Patel Path, Patna.
5. The District Magistrate-Cum-District Election Officer (Municipality),
Nawada, District-Nawada.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 243 of 2022
In
Civil Writ Jurisdiction Case No.14206 of 2022
======================================================
The State of Bihar through its Principal Secretary Urban Development, Patna.
... ... Petitioner/s
Versus
1. Nitish Kumar Son of Mahaveer Mahto Resident of Mohalla - Bihiya, P.S.-
Bihiya, District - Bhojpur.
2. The State Election Commission, through its Commissioner, Bihar, Patna.
3. The Secretary, State Election Commission Bihar, Patna.
4. The District Magistrate cum District Election Officer, (Nagar Palika)
Bhojpur.
5. The DCLR-cum-returning Officer, Piro, Bhojpur.
6. The B.D.O.-cum-Additional Returning Officer, Bihiya, Bhojpur.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 244 of 2022
In
Civil Writ Jurisdiction Case No.14303 of 2022
======================================================
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary Urban Development and Housing Department,
Government of Bihar, Patna.
3. The Joint Secretary, Urban Development and Housing Department,
Government of Bihar, Patna.
4. The Divisional Commissioner, Purnia Division, Purnia.
5. The District Magistrate, Purnia.
... ... Petitioner/s
Versus
1. Mahanand Sahni Son of Jagdish Sahni, Resident of Village- Madhuban, P.O.
Chopra, Ram Nagar, P.S. Jankinagar, District Purnia, Bihar 854102
2. Birendra Prasad Yadav Son of Bhuvaneshwari Yadav, Resident of Ward No.
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
4/25
4, Khunt, Ramnagar Pharsahi, District Purnia, Bihar 854102
3. Sudarshan Kumar Son of Dinesh Prasad Yadav, Resident of Ward No. 4,
Khunt, Ramnagar Pharsahi, District Purnia, Bihar 854102
4. State of Election Commission, through its Secretary, 3rd Floor, Sone
Bhawan, Beerchand Patel Path, Patna.
5. Secretary, State Election Commission, 3rd Floor, Sone Bhawan, Beerchand
Patel Path, Patna.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 245 of 2022
In
Civil Writ Jurisdiction Case No.14247 of 2022
======================================================
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
2. The Principal Secretary, Urban Development and Housing Department,
Govt. of Bihar, Patna.
3. The Deputy Secretary, Urban Development and Housing Department, Govt.
of Bihar, Patna.
... ... Petitioner/s
Versus
1. Gulfisana Daughter of Mohammad Ezahar, Resident of Village-
Ababakarpur Kowahi, Police Station- Patepur, District- Vaishali.
2. The Secretary, State Election Commission Sone Bhawan, Veerchand Patel
Marg, Patna.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 246 of 2022
In
Civil Writ Jurisdiction Case No.14193 of 2022
======================================================
1. The State of Bihar through the Principal Secretary, Urban Development and
Housing Department, Bihar, Patna.
2. The Principal Secretary, Urban Development and Housing Department,
Bihar, Patna.
... ... Petitioner/s
Versus
1. Harsh Vardhan Narayan S/o Shivendra Narayan, Gram-Baksanda, Post
Bakdanda, Thana-Akbarpur, District-Nawada, Presently residing at Mayur
Vihar Colony Lane-3, Near Bishop Scott School, Ward No.3, Nagar
Parishad-Sampatchak, P.S.-Ram Krishna Nagar, District-Patna.
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
5/25
2. The District Magistrate-Cum-District Election Officer (Municipality), Patna.
3. The District Deputy Election Officer (Municipality), Patna.
4. The State Election Commission through State Election Commissioner, Sone
Bhawan, 3rd Floor, Birchand Patel Marg, Patna, Bihar.
5. The State Election Commissioner, Sone Bhawan, 3rd Floor, Birchand Patel
Marg, Patna, Bihar.
6. The Secretary, State Election Commission, Sone Bhawan, 3rd Floor,
Birchand Patel Marg, Patna, Bihar.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 247 of 2022
In
Civil Writ Jurisdiction Case No.14249 of 2022
======================================================
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary Urban Development and Housing Department,
Government of Bihar, Patna.
3. The Joint Secretary, Urban Development and Housing Department,
Government of Bihar, Patna.
4. The Divisional Commissioner, Tirhut Division, Muzaffarpur.
5. The District Magistrate, East Champaran.
... ... Petitioner/s
Versus
1. Bhekhari Sah Son of Kedar Sah, Resident of Areraj, P.O. Areraj, District
East Champaran, Bihar 845411.
2. Om Prakash Sharma, Son of Bhup Sharma, Resident of Ward No. 6, Sharma
Tola, Areraj, District- East Champaran, Bihar 845411.
3. Deepak Kumar Tiwari, Son of Tripurari Sharan, Resident of Ward No. 11,
Barwa, Areraj, District- East Champaran, Bihar 845411.
4. Rajnish Kumar, Son of Mohan Giri, Resident of Ward No. 3, Areraj,
District- East Champaran, Bihar 845411.
5. The State Election Commission through its Secretary, 3rd Floor, Sone
Bhawan, Beerchand Patel Path, Patna.
6. The Secretary, State Election Commission, 3rd Floor, Sone Bhawan,
Beerchand Patel Path, Patna.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 249 of 2022
In
Civil Writ Jurisdiction Case No.14246 of 2022
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
6/25
======================================================
1. The State of Bihar through Principal Secretary, Urban Development and
Housing Department, Government of Bihar, Patna.
2. The Principal Secretary, Urban Development and Housing Department,
Government of Bihar, Patna.
... ... Petitioner/s
Versus
1. Om Prakash Singh S/o Anil Kumar Singh R/o Near Police Line Middle
School, Shanti Lodge, P.S. Rampur, Gaya Bihar 823001.
2. Rajesh Kumar Singh, S/o Ram Uchit Singh R/o Jethian Kothi, Lala Babu
Road, Maharani Road, P.S.- Delha, Gaya Bihar 823002.
3. Akhoury Onkar Nath @ Mohan Shrivastva, S/o Late Akhoury Bhola Nath
R/o New Godown, Mode, P.S. Kotwali, District- Gaya, Bihar- 823001.
4. The State Election Commission, Bihar, Through the State Election
Commission, Patna Bihar- 800001.
5. The Gaya Municipal Corporation, Through its Municipal Commissioner,
Gaya- 823001 (Bihar).
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 250 of 2022
In
Civil Writ Jurisdiction Case No.14219 of 2022
======================================================
1. The State of Bihar, through the Chief Secretary, Government of Bihar, Patna.
2. The Additional Chief Secretary, Urban Development and Housing
Department, Government of Bihar, Patna.
... ... Petitioner/s
Versus
1. Sanjay Kumar Kejriwal Son of Parmeshwar Lal Kejriwal, Resident of
Jawahar Lal Road, Muzaffarpur, P.O.- Head Post Office, P.S. Muzaffarpur
Town, District- Muzaffarpur.
2. The State Election Commission (Municipality), Sone Bhawan Birchand
Patel Path, Patna through the State Election Commissioner.
3. The State Election Commissioner, The State Election Commission
(Municipality), Sone Bhawan Birchand Patel Path, Patna.
4. The Secretary, The State Election Commission (Municipality), Sone Bhawan
Birchand Patel Path, Patna.
5. The District Magistrate-cum-District Election Officer (Municipality),
Muzaffarpur, District- Muzaffarpur.
... ... Opposite Party/s
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
7/25
======================================================
with
CIVIL REVIEW No. 251 of 2022
In
Civil Writ Jurisdiction Case No.14240 of 2022
======================================================
1. The Principal Secretary, Urban Development and Housing Department
Government of Bihar at Patna.
2. The Under Secretary, Urban Development and Housing Department,
Government of Bihar at Patna.
3. The Commissioner, Gaya Division, Gaya, District- Gaya.
... ... Petitioner/s
Versus
1. Ujjawal Kumar Son of Anil Kumar Singh Resident of Village- Shanti Bihar
Colony, Near- Shiv Mandir, Chandli, Aurangabad, Bajauli, District-
Aurangabad, Bihar- 824102.
2. The State Election Commission, Bihar through the Secretary, Government of
Bihar, at Patna.
3. Secretary, State Election Commission, Bihar at Patna.
4. The District Magistrate-cum- District Election Officer, (Nagar Parishad),
Aurangabad, District- Aurangabad.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 252 of 2022
In
Civil Writ Jurisdiction Case No.14207 of 2022
======================================================
The State of Bihar Through the Chief Secretary, Government of Bihar, Main
Secretariat, Bailey Road, Patna-800014.
... ... Petitioner/s
Versus
1. Suresh Prasad Son of Late Ram Das, Resident of Mohalla-Kawaiya Road,
Panchayat Nagar, P.O. and P.S.-Lakhisarai, Block-Lakhisarai, District-
Lakhisarai.
2. The Chief Electoral Officer Office of the Chief Electoral Office, Bihar, 7-
Sardar Patel Marg, Mangles Road, Bihar, Patna.
3. The State Election Commission, Bihar Sone Bhawan, 3rd Floor, Birchand
Patel Marg, Patna-800001, through its Commissioner.
4. The District Magistrate, Lakhisarai-cum-District Election Officer,
Lakhisarai.
... ... Opposite Party/s
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
8/25
======================================================
with
CIVIL REVIEW No. 253 of 2022
In
Civil Writ Jurisdiction Case No.14242 of 2022
======================================================
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Additional Chief Secretary, Urban Development and Housing
Department, Government of Bihar, Patna.
... ... Petitioner/s
Versus
1. Narayan Singh Son of Jagdish Singh, Resident of Village- Sahidih, Ward
No. 3, P.O. and P.S. Nauhatta, District- Saharsa.
2. The State Election Commission (Municipality), Sone Bhawan Birchand
Patel Path, Patna through the State Election Commissioner.
3. The State Election Commissioner, The State Election Commission
(Municipality), Sone Bhawan Birchand Patel Path, Patna.
4. The Secretary, The State Election Commission (Municipality), Sone Bhawan
Birchand Patel Path, Patna.
5. The District Magistrate-cum-District Election Officer (Municipality),
Saharsa, District- Saharsa.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 255 of 2022
In
Civil Writ Jurisdiction Case No.14245 of 2022
======================================================
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secrerary, urban development and Housing Department,
Government of Bihar, Patna.
... ... Petitioner/s
Versus
1. Sanjeet Kumar Singh S/o Sri Vishnu Vijay Singh Resident of Ward No.-33,
Rajputana Muhalla, Dehri-Dalmia Nagar, Rohtas, Sasaram.
2. The State Election Commission, Bihar, Sone Bhawan, Bir Chand Patel
Marg, Patna through the State Election Commissioner, Bihar,
3. The District Election Officer-Cum-District Magistrate, Rohtas.
... ... Opposite Party/s
======================================================
with
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
9/25
CIVIL REVIEW No. 254 of 2022
In
Civil Writ Jurisdiction Case No.14247 of 2022
======================================================
The Secretary, State Election Commission Sone Bhawan, Veerchand Patel
Marg, Patna.
... ... Petitioner/s
Versus
1. Gulfisana Daughter of Mohammad Ezahar, Resident of Village Ababakarpur
Kowahi, Police Station- Patepur, District- Vaishali.
2. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
3. The Principal Secretary, Urban Development and Housing Department,
Govt. of Bihar, Patna.
4. The Deputy Secretary, Urban Development and Housing Department, Govt.
of Bihar, Patna.
... ... Opposite Party/s
with
CIVIL REVIEW No. 256 of 2022
In
Civil Writ Jurisdiction Case No.14303 of 2022
======================================================
1. State Election Commission through its Secretary, 3rd Floor, Sone Bhawan,
Beerchand Patel Path, Patna.
2. Secretary, State Election Commission, 3rd Floor, Sone Bhawan, Beerchand
Patel Path, Patna.
... ... Petitioner/s
Versus
1. Mahanand Sahni Son of Jagdish Sahni Resident of Villag4e Madhuban, P.O.
Chopra, Ram Nagar, P.S. Jankinagar, District Purnia, Bihar 854102.
2. Birendra Prasad Yadav Son of Bhuvaneshwari Yadav Resident of Ward
No.4, Khunt, Ramnagar Pharsahi, District-Purnia, Bihar 854102
3. Sudarshan Kumar Son of Dinesh Prasad Yadav Resident of Ward No.4,
Khunt, Ramnagar Pharsahi, District-Purnia, Bihar 854102
4. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. Principal Secretary Urban Development and Housing Department,
Government of Bihar, Patna.
5. The Joint Secretary, Urban Developmnet and Government of Bihar, Patna.
6. The Divisional Commissioner, Purnia Division, Purnia.
7. The District Magistrate, Purnia.
... ... Opposite Party/s
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
10/25
======================================================
with
CIVIL REVIEW No. 257 of 2022
In
Civil Writ Jurisdiction Case No.14242 of 2022
======================================================
1. The State Election Commission (Municipality), Sone Bhawan, Birchand
Patel Path, Patna through the State Election Commissioner.
2. The State Election Commissioner, The State Election Commission
(Municipality), Sone Bhawan, Birchand Patel Path, Patna
3. The Secretary, The State Election Commission (Municipality), Sone
Bhawan, Birchand Patel Path, Patna
... ... Petitioner/s
Versus
1. Narayan Singh Son of Jagdish Singh Resident of Village-Sahidih, Ward No.
3, P.O. and P.S. Nauhatta, District-Saharsa.
2. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
3. The Additional Chief Secretary, Urban Development and Housing
Department, Government of Bihar, Patna.
4. The District Magistrate-Cum-District Election Officer (Municipality),
Saharsa, District-Saharsa.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 258 of 2022
In
Civil Writ Jurisdiction Case No.14234 of 2022
======================================================
1. The State Election Commission (Municipality), Sone Bhawan, Birchand
Patel Path, Patna through the State Election Commissioner.
2. The State Election Commissioner, The State Election Commission
(Municipality), Sone Bhawan, Birchand Patel Path, Patna.
3. The Secretary, The State Election Commission (Municipality), Sone
Bhawan, Birchand Patel Path, Patna.
... ... Petitioner/s
Versus
1. Firoj Alam Son of Anvar Ahamad Resident of Mohalla Azad Nagar,
Mahisaudhi, PO, and P.S. jamui, District-Jamui.
2. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
3. The Additional Chief Secretary, Urban Development and Housing
Department, Government of Bihar, Patna.
4. The District Magistrate-Cum-District Election Officer (Municipality),
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
11/25
Jamui, District-Jamui.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 259 of 2022
In
Civil Writ Jurisdiction Case No.14245 of 2022
======================================================
The State Election Commission, Bihar, Sone Bhawan, Bir Chand Patel Marg,
Patna through the State Election Commissioner, Bihar.
... ... Petitioner/s
Versus
1. Sanjeet Kumar Singh S/o Sri Vishnu Vijay Singh, Resident of Ward No. 33,
Rajputana Muhalla, Dehri-Dalmia Nagar, Rohtas Sasaram.
2. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
3. The Principal Secretary, Urban Development and Housing Department,
Government of Bihar, Patna.
4. The District Election Officer-cum-District Magistrate, Rohtas.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 260 of 2022
In
Civil Writ Jurisdiction Case No.14240 of 2022
======================================================
1. State Election Commission Bihar through the Secretary, Government of
Bihar, at Patna.
2. Secretary, State Election Commission, Bihar, at Patna.
... ... Petitioner/s
Versus
1. Ujjawal Kumar son of Anil Kumar Singh, Resident of Village-Shanti Bihar
Colony, Near-Shiv Mandir, Chandli, Aurangabad, Bajauli, District
Aurangabad, Bihar-824102.
2. Principal Secretary, Bihar Urban and Development Housing Department,
Government of Bihar at Patna.
3. Under Secretary, Urban and Development Housing Department,
Government of Bihar at Patna.
4. Commissioner, Gaya Division, Gaya, District-Gaya.
5. District Magistrate-cum-District Election Officer, (Nagar Parisad),
Aurangabad, District-Aurangabad.
... ... Opposite Party/s
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
12/25
======================================================
with
CIVIL REVIEW No. 261 of 2022
In
Civil Writ Jurisdiction Case No.14246 of 2022
======================================================
The State Election Commission, Bihar Through the State Election
Commission, Patna Bihar- 800001.
... ... Petitioner/s
Versus
1. Om Prakash Singh S/o Anil Kumar Singh R/o Near Police Line Middle
School, Shanti Lodge, P.S. Rampur, Gaya Bihar 823001.
2. Rajesh Kumar Singh, S/o Ram Uchit Singh R/o Jethian Kothi, Lala Babu
Road, Maharani Road, P.S.- Delha, Gaya Bihar 823002.
3. Akhoury Onkar Nath @ Mohan Shrivastva S/o Late Akhoury Bhola Nath
R/o New Godown, Mode, P.S. Kotwali, District- Gaya, Bihar- 823001.
4. The State of Bihar through Principal Secretary, Urban Development and
Housing Department, Government of Bihar, Patna. Development and
Housing Department.
5. The Principal Secretary, Urban, Government of Bihar, Patna.
6. The Gaya Municipal Corporation, Through its Municipal Commissioner,
Gaya- 823001 (Bihar).
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 262 of 2022
In
Civil Writ Jurisdiction Case No.12514 of 2022
======================================================
The Secretary, State Election Commission, Sone Bhawan, Veer Chand Patel
Marg, Patna.
... ... Petitioner/s
Versus
1. Sunil Kumar son of Shyam Nandan Rai, Resident of Paharpur, Police
Colony, Saheb Ka Ghar, P.S. Anisabad, District-Patna.
2. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
3. The Principal Secretary, Urban Development and Housing Department,
Government of Bihar.
4. The Derputy Secretary, Urban Development and Housing Department,
Government of Bihar.
... ... Opposite Party/s
======================================================
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
13/25
with
CIVIL REVIEW No. 263 of 2022
In
Civil Writ Jurisdiction Case No.14207 of 2022
======================================================
The State Election Commission Bihar, Sone Bhawan, 3rd Floor, Birchand
Patel Marg, Patna- 800001, through its Commissioner.
... ... Petitioner/s
Versus
1. Suresh Prasad Son of Late Ram Das, Resident of Mohalla- Kawaiya Road,
Panchayat Nagar, P.O. and P.S.- Lakhisarai, Block- Lakhisarai, District-
Lakhisarai.
2. The State of Bihar through the Chief Secretary, Government of Bihar, Main
Secretariat, Bailey Road, Patna- 800014.
3. The Chief Electoral Officer office of Chief Electoral Office, Bihar, 7-Sardar
Patel Marg, Mangles Road, Bihar, Patria.
4. The District Magistrate, Lakhisarai-cum-District Election Lakhisarai.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 264 of 2022
In
Civil Writ Jurisdiction Case No.14249 of 2022
======================================================
1. State Election Commission through its Secretary, 3rd floor, Sone Bhawan,
Beerchand Patel Path, Patna.
2. Secretary, State Election Commission, 3rd floor, Sone Bhawan, Beerchand
Patel Path, Patna.
... ... Petitioner/s
Versus
1. Bhekhari Sah Son of Kedar Sah, Resident of Areraj, P.O. Areraj, District
East Champaran, Bihar 845411
2. Om Prakash Sharma Son of Bhup Sharma, Resident of Ward no. 6, Sharma
Tola, Areraj, District East Champaran, Bihar 845411
3. Deepak Kumar Tiwari Son of Tripurari Sharan, Resident of Ward no. 11,
Barwa, Areraj, District East Champaran, Bihar 845411
4. Rajnish Kumar Son of Mohan Giri, Resident of Ward no. 3, Areraj, District
East Champaran, Bihar 845411
5. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
6. Principal Secretary, Urban Development and Housing Department,
Government of Bihar, Patna.
7. The Joint Secretary, Urban Development and Housing Department,
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
14/25
Government of Bihar, Patna.
8. The Divisional Commissioner, Tirhut Division, Muzaffarpur.
9. The District Magistrate, East Champaran.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 265 of 2022
In
Civil Writ Jurisdiction Case No.14193 of 2022
======================================================
1. The State Election Commission through State Election Commissioner, Sone
Bhawan, 3rd Floor, Birchand Patel Marg, Patna, Bihar.
2. The State Election Commission, Sone Bhawan, 3rd Floor, Birchand Patel
Marg, Patna, Bihar.
3. The Secretary, State Election Commission, Sone Bhawan, 3rd Floor,
Birchand Patel Marg, Patna, Bihar.
... ... Petitioner/s
Versus
1. Harsh Vardhan Narayan S/o Shivendra Narayan Gram- Baksanda, Post-
Bakdanda, Thana- Akbarpur, District- Nawada. Presently residing at Mayur
Vihar Colony Lane- 3, Near Bishop Scott School, Ward No. 3, Nagar
Parishad- Sampatchak, P.S.- Ram Krishna Nagar, District- Patna.
2. The State of Bihar through the Principal Secretary, Urban Development and
Housing Department, Bihar, Patna.
3. The Principal Secretary, Urban Development and Housing Department,
Bihar, Patna.
4. The District Magistrate-cum-District Election Officer (Municipality), Patna.
5. The District Deputy Election Officer (Municipality), Patna.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 266 of 2022
In
Civil Writ Jurisdiction Case No.14219 of 2022
======================================================
1. The State Election Commission (Municipality), Sone Bhawan, Birchand
Patel Path, Patna through the State Election Commissioner,
2. The State Election Commissioner, The State Election Commission
(Municipality), Sone Bhawan, Birchand Patel Path, Patna.
3. The Secretary, The State Election Commissioner (Municipality), Sone
Bhawan, Birchand Patel Path, Patna.
... ... Petitioner/s
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
15/25
Versus
1. Sanjay Kumar Kejriwal Son of Parmeshwar Lal Kejriwal Resident of
Jawahar Lal Road, Muzaffarpur, P.O.- Head Post Office, P.S. Muzaffarpur
Town, District- Muzaffarpur.
2. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
3. The Additional Chief Secretary, Urban Development and Housing
Department, Government of Bihar, Patna.
4. The District Magistrate-Cum- District Election Officer (Municipality),
Muzaffarpur, District- Muzaffarpur.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 267 of 2022
In
Civil Writ Jurisdiction Case No.14241 of 2022
======================================================
1. The State Election Commission (Municipality), Sone Bhawan, Birchand
Patel Path, Patna through the State Election Commissioner.
2. The State Election Commissioner, The State Election Commission
(Municipality), Sone Bhawan, Birchand Patel Path, Patna.
3. The Secretary, The State Election Commission (Municipality), Sone
Bhawan, Birchand Patel Path, Patna.
... ... Petitioner/s
Versus
1. Gautam Kumar Son of Sri Gulab Singh, Resident of Village- Repura Sirsa,
P.O. Baidyanathpur, P.S. Sitamarhi, District- Nawada.
2. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
3. The Additional Chief Secretary, Urban Development and Housing
Department, Government of Bihar, Patna.
4. The District Magistrate-cum-District Election Officer (Municipality),
Nawada, District- Nawada.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 268 of 2022
In
Civil Writ Jurisdiction Case No.13513 of 2022
======================================================
1. The State Election Commission Sone Bhawan, Birchand Patel Path, Patna
through the State Election Commissioner (Municipality)
2. The State Election Commissioner (Municipality), The State Election
Commission, Sone Bhawan, Birchand Patel Path, Patna.
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
16/25
3. The Secretary, State Election Commission, Sone Bhawan, Veer Chand Patel
Marg, Patna.
... ... Petitioner/s
Versus
1. Surendra Kumar Agrawal S/o Jagdish Chandra Agrawal Resident of
Mohalla- Navratan Bazar, P.O. and P.S.- Sasaram, District- Rohtas at
Sasaram.
2. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
3. The Additional Chief Secretary, Urban Development and Housing
Department, Government of Bihar, Patna.
4. The Divisional Commissioner, Patna Division, Patna.
5. The District Magistrate-cum- District Election Officer (Municipality) Rome
at Sasaram, District Rohtas at Sasaram.
... ... Opposite Party/s
======================================================
with
CIVIL REVIEW No. 269 of 2022
In
Civil Writ Jurisdiction Case No.14206 of 2022
======================================================
1. The State Election Commission through its Commissioner, Bihar, Patna.
2. The Secretary, State Election Commission Bihar, Patna.
... ... Petitioner/s
Versus
1. Nitish Kumar Son of Mahaveer Mahto, Resident of Mohalla- Bihiya, P.S.
Bihiya, District- Bhojpur.
2. The State of Bihar through its Principal Secretary Urban Development
Patna.
3. The District Magistrate cum District Election Officer (Nagar Palika),
Bhojpur.
4. The DCLR-cum-Returning Officer, Piro, Bhojpur.
5. The B.D.O.-cum-Additional Returning Officer, Bihiya, Bhojpur.
Opposite Party/s
with
CIVIL REVIEW No. 236 of 2022
In
Civil Writ Jurisdiction Case No.12514 of 2022
======================================================
Nagrik Pahal (Citizens Initiative) through Basant Kumar Choudhary Son of
Late Hemant Kumar Choudhary Resident of 5D/6 North Shri Krishnapuri,
Opposite A.N. College, Behind Rajesh Petrol Pump, Boring Road, Patna.
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
17/25
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Government of Bihar, Patna.
2. The Principal Secretary, Urban Development and Housing Department,
Government of Bihar, Patna.
3. The Deputy Secretary, Urban Development and Housing Department,
Government of Bihar, Patna.
4. The Secretary, State Election Commission, Sone Bhawan, Veer Chand Patel
Marg, Patna.
5. Sunil Kumar, Son of Shyam Nandan Rai Resident of Paharpur, Police
Colony, Saheb Ka Ghar, P.S.- Anisabad, District- Patna.
6. Surendra Kumar Agrawal, S/o Jagdish Chandra Agrawal Resident of
Mohalla Navratan Bazar, P.O. and P.S.- Sadaram, District- Rohtas at
Sasaram.
7. Harsh Vardhan Narayan, S/o Shivendra Narayan Gram Baksanda, Post-
Bakdanda, Thana Akbarpur District- Nawadah, Presently residing at Mayur
Vihar Colony Lane-3, Near Bishop Scott School, ward no. 3, Nagar Parishad
Sampatchak, P.S.- Ram Krishna Nagar, District- Patna.
8. Nitish Kumar, Son of Mahaveer Mahmoud Resident of Mohalla- Biriyani,
P.S.- Biriyani, District- Bhojpur.
9. Suresh Prasad, Son of Late Ram Das Resident of Mohalla Kawaiya Road,
Panchayat Nagar, P.O. and P.S. Lakhisarai, Block Lakhisarai, District-
Lakhisarai.
10. Sanjay Kumar Kejriwal, Son of Parmeshwar Lal Kejriwal Resident of
Jawaharlal Road, Muzaffarpur, P.O.- Head Post Office, P.S.- Muzaffarpur
Town, District- Muzaffarpur.
11. Firoz Alam, Son of Anvar Ahamed Resident of Mohalla- Azad Nagar,
Mahisaudhi, P.O. and P.S.- Jamui, District- Jamui.
12. Ujjawal Kumar, Son of Anil Kumar Singh Resident of Village- Shanti Bihar
Colony, Near- Shiv Mandir, Chandli, Aurangabad, Bajauli, District-
Aurangabad, Bihar- 824102.
13. Gautam Kumar, Son of Shri Gulab Singh Resident of Village- Repura Sirsa,
P.O.- Baidyanathpur, P.S.- Sitamarhi, District- Nawada.
14. Narayan Singh, Son of Jagdish Singh Resident of Village- Sahidih, Ward
No.-3, P.O. and P.S.- Nauhatta, District- Saharsa.
15. Sanjeet Kumar Singh, Son of Sri Vishnu Vijay Singh Resident of Ward No.-
33, Rajputana Muhalla, Dehri- Dalmia Nagar, Sasaram.
16. Om Prakash Singh, Son of Anil Kumar Singh Resident of Near Police Line
Middle School, Shnati Lodge, P.S.- Rampur, Gaya, Bihar- 823001.
17. Rajesh Kumar Singh, Son of Ram Uchit Singh Resident of Jethiaan Kothi,
Lal Babu Road, Mahrani Road, P.S.- Delha, Gaya, Bihar- 823002.
18. Akhouray Onkar Nath @ Mohan Srivastava, S/o Late Akhoury Bhola Nath
Resident of New Godown, Mode, P.S.- Kotwali, District- Gaya, Bihar-
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
18/25
823001.
19. Gulfisana, Daughter of Mohammad Ezahar Resident of Village-
Ababakarpur Kowahi, Police Station- Patepur, District- Vaishali.
20. Bhekhari Sah, Son of Kedar Sah Resident of Areraj, P.O.- Areraj, District-
East Champaran, Bihar- 845411.
21. Om Prakash Sharma, Son of Bhup Sharma Resident of Ward No.- 6, Sharma
Tola, Areraj, District- East Champaran, Bihar- 845411.
22. Deepak Kumar Tiwari, Son of Tripurari Sharan Resident of Ward No.- 11,
Barwa, Areraj, District- East Champaran, Bihar, 845411.
23. Rajnish Kumar, Son of Mohan Giri Resident of Ward No.- 3, Areraj,
District- East Champaran, Bihar- 845411.
24. Mahanand Sahni Son of Jagdish Sahni Resident of Village Madhuban, P.O.-
Chopra, Ram Nagar, P.S.- Jankinagar, District- Purnia, Bihar 854102.
25. Birendra Prasad Yadav, Son of Bhuvaneshwari Yadav Resident of Ward No.
4, Khunt, Ramnagar Pharsahi, District- Purnia, Bihar- 854102.
26. Sudarshan Kumar, Son of Dinesh Prasad Yadav Resident of Ward No. 4,
Khunt, Ramnagar Pharsahi, District- Purnia, Bihar 854102.
... ... Opposite Party/s
(In CIVIL REVIEW No. 240 of 2022)
For the Petitioner/s : Mr. Vikas Singh, Sr. Advocate
Mr. Lalit Kishore, AG
Mr. Anmol Chandan, Advocate
Ms. Deepeika Kalia, Advocate
Mr. Vikash Kumar, SC-11
Mr.Pawan Kumar (AC to AG)
For the Opposite Party/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
Mr. Ravi Shyam Bhandari, Advocate
Mr. Dhananjay Kashyap, Advocate
Mr. Nagadeo Choubey, Advocate
(In CIVIL REVIEW No. 239 of 2022)
For the Petitioner/s : Mr. Vikas Singh, Sr. Advocate
Mr. Lalit Kishore, AG
Mr. Anmol Chandan, Advocate
Ms. Deepeika Kalia, Advocate
Mr. Vikash Kumar, SC-11
Mr.Pawan Kumar (AC to AG)
For the Opposite Party/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
Mr. S. B. K. Mangalam, Advocate
Mr. Awnish Kumar, Advocate.
Mr. Kumar Gaurav, Advocate
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
19/25
(In CIVIL REVIEW No. 241 of 2022)
For the Petitioner/s : Mr. Maninder Singh, Sr. Advocate
Mr. Anmol Chandan, Advocate
Mr. Prabhas Bajaj, Advocate
Mr.Pawan Kumar (AC to AG)
For the Opposite Party/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr.Sanjeev Nikesh, Advocate
Mr. S. B. K. Mangalam, Advocate
Mr. Awnish Kumar, Advocate.
Mr. Kumar Gaurav, Advocate
(In CIVIL REVIEW No. 242 of 2022)
For the Petitioner/s : Mr. Maninder Singh, Sr. Advocate
Mr. Anmol Chandan, Advocate
Mr. Prabhas Bajaj, Advocate
Mr.Pawan Kumar (AC to AG)
For the Opposite Party/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
Mr. S. B. K. Mangalam, Advocate
Mr. Awnish Kumar, Advocate.
Mr. Kumar Gaurav, Advocate
(In CIVIL REVIEW No. 243 of 2022)
For the Petitioner/s : Mr. Maninder Singh, Sr. Advocate
Mr. Anmol Chandan, Advocate
Mr. Prabhas Bajaj, Advocate
Mr.Pawan Kumar (AC to AG)
For the Opposite Party/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
(In CIVIL REVIEW No. 244 of 2022)
For the Petitioner/s : Mr. Maninder Singh, Sr. Advocate
Mr. Anmol Chandan, Advocate
Mr. Prabhas Bajaj, Advocate
Mr.Pawan Kumar (AC to AG)
For the Opposite Party/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
(In CIVIL REVIEW No. 245 of 2022)
For the Petitioner/s : Mr. Maninder Singh, Sr. Advocate
Mr. Anmol Chandan, Advocate
Mr. Prabhas Bajaj, Advocate
Mr.Pawan Kumar (AC to AG)
For the Opposite Party/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
(In CIVIL REVIEW No. 246 of 2022)
For the Petitioner/s : Mr. Maninder Singh, Sr. Advocate
Mr. Anmol Chandan, Advocate
Mr. Prabhas Bajaj, Advocate
Mr.Pawan Kumar (AC to AG)
For the Opposite Party/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
20/25
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
(In CIVIL REVIEW No. 247 of 2022)
FFor the Petitioner/s : Mr. Maninder Singh, Sr. Advocate
Mr. Anmol Chandan, Advocate
Mr. Prabhas Bajaj, Advocate
Mr.Pawan Kumar (AC to AG)
For the Opposite Party/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
(In CIVIL REVIEW No. 249 of 2022)
For the Petitioner/s : Mr. Maninder Singh, Sr. Advocate
Mr. Anmol Chandan, Advocate
Mr. Prabhas Bajaj, Advocate
Mr.Pawan Kumar (AC to AG)
For the Opposite Party/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
Mr. Ravi Shyam Bhandari, Advocate
Mr. Dhananjay Kashyap, Advocate
Mr. Nagadeo Choubey, Advocate
Mr.Sanjeev Nikesh, Advocate
(In CIVIL REVIEW No. 250 of 2022)
For the Petitioner/s : Mr.Pawan Kumar (AC to AG)
For the Opposite Party/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
Mr. S. B. K. Mangalam, Advocate
Mr. Awnish Kumar, Advocate.
Mr. Kumar Gaurav, Advocate
(In CIVIL REVIEW No. 251 of 2022)
For the Petitioner/s : Mr.Pawan Kumar (AC to AG)
For the Opposite Party/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
(In CIVIL REVIEW No. 252 of 2022)
For the Petitioner/s : Mr.Pawan Kumar (AC to AG)
For the Opposite Party/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
(In CIVIL REVIEW No. 253 of 2022)
For the Petitioner/s : Mr.Pawan Kumar (AC to AG)
For the Opposite Party/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
Mr. S. B. K. Mangalam, Advocate
Mr. Awnish Kumar, Advocate.
Mr. Kumar Gaurav, Advocate
(In CIVIL REVIEW No. 254 of 2022)
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
21/25
For the Petitioner/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
For the Opposite Party/s : Mr.Vikash Kumar (SC11)
(In CIVIL REVIEW No. 255 of 2022)
For the Petitioner/s : Mr.Pawan Kumar (AC to AG)
For the Opposite Party/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
(In CIVIL REVIEW No. 256 of 2022)
For the Petitioner/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
For the Opposite Party/s : Mr.Vikash Kumar (SC11)
(In CIVIL REVIEW No. 257 of 2022)
For the Petitioner/s : Mr.Sanjeev Nikesh, Advocate
For the Opposite Party/s : Mr.Vikash Kumar, (SC11)
Mr. S. B. K. Mangalam, Advocate
Mr. Awnish Kumar, Advocate.
Mr. Kumar Gaurav, Advocate
(In CIVIL REVIEW No. 258 of 2022)
For the Petitioner/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
For the Opposite Party/s : Mr.Kinkar Kumar (SC9)
Ms. Deepika Sharma, AC to SC-9
Mr. Aayush Abhishek, Advocate
Mr. S. B. K. Mangalam, Advocate
Mr. Awnish Kumar, Advocate.
Mr. Kumar Gaurav, Advocate
(In CIVIL REVIEW No. 259 of 2022)
For the Petitioner/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
For the Opposite Party/s : Mr.Vikash Kumar (SC11)
(In CIVIL REVIEW No. 260 of 2022)
For the Petitioner/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
For the Opposite Party/s : Mr.Pawan Kumar (AC to AG)
(In CIVIL REVIEW No. 261 of 2022)
For the Petitioner/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
For the Opposite Party/s : Mr. Ravi Shyam Bhandari, Advocate
Mr. Dhananjay Kashyap, Advocate
Mr. Nagadeo Choubey, Advocate
(In CIVIL REVIEW No. 262 of 2022)
For the Petitioner/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
22/25
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
For the Opposite Party/s : Mr.Pawan Kumar (AC to AG)
Mr. Ravi Shyam Bhandari, Advocate
Mr. Dhananjay Kashyap, Advocate
Mr. Nagadeo Choubey, Advocate
(In CIVIL REVIEW No. 263 of 2022)
For the Petitioner/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
For the Opposite Party/s : Mr.Yogendra Prasad Sinha (AAG 7)
(In CIVIL REVIEW No. 264 of 2022)
For the Petitioner/s : MMr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
For the Opposite Party/s : Mr.Kinkar Kumar (SC9)
Ms. Deepika Sharma, AC to SC-9
Mr. Aayush Abhishek, Advocate
Mr. S. B. K. Mangalam, Advocate
Mr. Awnish Kumar, Advocate.
Mr. Kumar Gaurav, Advocate
(In CIVIL REVIEW No. 265 of 2022)
For the Petitioner/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
For the Opposite Party/s : Mr.Yogendra Prasad Sinha (AAG 7)
(In CIVIL REVIEW No. 266 of 2022)
For the Petitioner/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
For the Opposite Party/s : Mr.Kinkar Kumar (SC9)
Ms. Deepika Sharma, AC to SC-9
Mr. Aayush Abhishek, Advocate
Mr. S. B. K. Mangalam, Advocate
Mr. Awnish Kumar, Advocate.
Mr. Kumar Gaurav, Advocate
(In CIVIL REVIEW No. 267 of 2022)
For the Petitioner/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
For the Opposite Party/s : Mr.Kinkar Kumar (SC9)
Ms. Deepika Sharma, AC to SC-9
Mr. Aayush Abhishek, Advocate
Mr. S. B. K. Mangalam, Advocate
Mr. Awnish Kumar, Advocate.
Mr. Kumar Gaurav, Advocate
(In CIVIL REVIEW No. 268 of 2022)
For the Petitioner/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
For the Opposite Party/s : Mr.Yogendra Prasad Sinha (AAG 7)
Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022
23/25
Mr. S. B. K. Mangalam, Advocate
Mr. Awnish Kumar, Advocate.
Mr. Kumar Gaurav, Advocate
(In CIVIL REVIEW No. 269 of 2022)
For the Petitioner/s : Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
For the Opposite Party/s : Mr.Pawan Kumar (AC to AG)
(In CIVIL REVIEW No. 236 of 2022)
For the Petitioner/s : Mr. Basant Kumar Choudhary, Sr. Advocate
(in person)
Mr. Praveen Ranjan, Advocate
Mr. Shashi Bhushan Kumar, Advocate
For the Opposite Party/s : Mr.Pawan Kumar (AC to AG)
Mr. Dinesh Dwivedi, Sr. Advocate
Mr. Manish Kumar, Advocate
Mr. Girish Pandey, Advocate
Mr. Sanjeev Nikesh, Advocate
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2 19-10-2022These review petitions have been preferred for review of the judgment dated 4th of October, 2022, passed by this Court in C.W.J.C. No. 12514 of 2022, titled as Sunil Kumar Vs. The State of Bihar & Ors. and its analogous cases.
Heard for some time.
Shri Vikas Singh, learned Senior Advocate appearing for the State, under instructions from Mr. Anand Kishore, The Principal Secretary, Urban Development and Housing Department, Government of Bihar, Patna, who is Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022 24/25 present in Court, states that The Extremely Backward Class (EBC) Commission was appointed by the State of Bihar for also ascertaining the political backwardness. The State is willing to confer EBC Commission the status of a dedicated commission for this purpose and send a reference to the EBC Commission to look into the matter and to strictly ensure compliance of the Judgments of the Hon'ble Supreme Court of India in K. Krishna Murthy & Ors. Vs. Union of India & Ors (2010) 7 SCC 202, Vikas Kishanrao Gawali Vs. State of Maharashtra (2021) 6 SCC 73, Suresh Mahajan Vs. State of M.P. 2022 SCC Online SC 589, Rahul Ramesh Wagh Vs. The State of Maharashtra 2021 SCC Online SC 3239, Manmohan Nagar Vs. The State of M.P. SLP(C) No. 20734 of 2021.
Shri Dinesh Dwivedi, learned Senior Counsel, appearing for State Election Commission, under instructions from Shri Sanjeev Nikesh, advocate, states that State Election Commission, after the receipt of the report, shall immediately conduct the elections.
In view of the aforesaid, these review petitions are not pressed any further.
It stands clarified that in our judgment dated Patna High Court C. REV. No.240 of 2022(2) dt.19-10-2022 25/25 04.10.2022, the expression "O.B.C." would include "E.B.C."
(Sanjay Karol, CJ) ( S. Kumar, J) K.C.Jha/Ashwini U