Patna High Court - Orders
Shyam Mani Singh vs The State Of Bihar & Ors on 24 September, 2014
Author: Jyoti Saran
Bench: Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16340 of 2014
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Shyam Mani Singh, son of Late Ram Ekwal Singh, resident of village -
Arthua, P.O. Arthua, P.S. Kasma, District - Aurangabad.
.... .... Petitioner/s
Versus
1. The State of Bihar through its Principal Secretary Co-operative
Department, Govt. of Bihar, Patna.
2. The Registrar, Co-operative Societies, Govt. of Bihar, Patna.
3. The District Magistrate, Aurangabad.
4. The District Co-operative officer, Aurangabad.
5. The Assistant Registrar, Co-operative Society Department, Gaya.
6. The Block Development Officer, Rafiganj, District - Aurangabad.
7. The Block Co-operative Officer, Rafiganj, District - Aurangabad.
8. The State Election Authority through the Chief Election Officer, 32,
Harding Road, Patna.
9. Dhirendra Prasad Gupta, son of Late Lakhan Prasad Gupta, resident of
village + P.O. + P.S. Kasama, District - Aurangabad, At present
Chairman ARTHUA PACS.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Nagendra Kumar Singh
For the Respondent-State : Mr. Prashant Pratap, GP-6
For State Election Authority : Mr. Mukesh Kumar Thakur.
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
2 24-09-2014Counsel for the parties are present.
The grievance of the petitioner is that his name appeared in the voter-list of 2009 published in respect of Arthua Primary Agriculture Credit Co-operative Society, Block- Rafiganj in the district of Aurangabad but the same stands deleted in the voter-list published for the ensuing election 2014.
Although Mr. Nagendra Kumar Singh, learned counsel appearing for the petitioner with reference to a representation placed at Annexure-1 submits that an objection to Patna High Court CWJC No.16340 of 2014 (2) dt.24-09-2014 2 this effect has been filed but contesting this position it is stated by Mr. Mukesh Kumar Thakur, learned counsel appearing for the State Election Authority that it is before the wrong forum and no objection under rule 21-J of the Bihar Co-operative Societies Rules, 1959 has been filed before the Returning Officer -cum- Block Development Officer, Rafiganj, District- Aurangabad.
In the circumstances discussed and in absence of proper objection having been filed by the petitioner, this writ petition is disposed of with a liberty to the petitioner to file a proper objection before the Returning Officer -cum- Block Development Officer, Rafiganj, District- Aurangabad raising his grievance and any such application being filed would be considered and disposed of by the Returning Officer -cum- Block Development Officer, Rafiganj in accordance with law and after hearing the petitioner expeditiously and preferably within a period of two weeks from the date of submission of the application.
(Jyoti Saran, J) SKPathak/-
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