Patna High Court - Orders
Puspha Devi vs The State Of Bihar & Ors on 28 June, 2016
Author: Jyoti Saran
Bench: Jyoti Saran
Patna High Court CWJC No.9417 of 2016 (3) dt.28-06-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9417 of 2016
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1. Puspha Devi Wife of Sanjay Yadav Resident of village - Bahawachak
Bhikhanpur, P.S. Konch, District - Gaya
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The District Magistrate, District Election Officer, Gaya
3. Dy. Election Officer, District Panchayat Raj Officer, Gaya
4. The Sub - Divisional Office, Tekari, Gaya
5. The Block Development officer/Returning Officer, Konch, Gaya
6. The Secretary, State Election Commission, Bihar
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Rajendra Prasad, Adv.
For the Respondent/s : Mr. Gyan Prakash Ojha, G.P.22
For the Election Commission: Mr. Girish Pandey, Adv.
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
3 28-06-2016The petitioner contested the election for the post of Member, Panchayat Samiti, Srigaon in the District of Gaya and complains that her symbol was changed in the ballot papers in the election held on 14.5.2016. Mr. Girish Pandey on oral instructions received from the Secretary, State Election Commission informs that reelection took place on 30.5.2016 and in which one Pramila Devi has succeeded from the constituency.
In the circumstances, no cause for indulgence is made out and the writ petition is disposed of.
Bibhash/- (Jyoti Saran, J)
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