Patna High Court - Orders
Jai Narain Pandit & Anr vs The State Election Commission on 18 June, 2013
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta
Patna High Court CWJC No.12909 of 2012 (3) dt.18-06-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12909 of 2012
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Jai Narain Pandit & Anr
.... .... Petitioner/s
Versus
The State Election Commission & Ors.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Shashi Bhushan Kumar Manglam
For the Respondent/s : M/S Amit Shrivastava, Girish Pandey
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CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA
ORAL ORDER
3 18-06-2013Learned counsel for the petitioners submits that in view of Rule 47 of the Bihar Municipal Election Rules, 2007 the Returning Officer having once accepted the nomination paper of the petitioners even after objection it was not open to him to have on the direction of the higher authorities rejected the same subsequently.
Issue notices to respondent Nos. 6 and 7. Requisites both under ordinary process and registered cover with A/D must be filed within one week, failing which the application shall stand rejected without further reference to a Bench. The notices upon the said respondents shall be served through the Executive Officer, Madhepura Nagar Parishad.
Put up on 30th July, 2013 in 'Admission-1' list.
(Ramesh Kumar Datta, J) spal/-