Rajesh Ranjan Advocate vs Union Of India
2021 Latest Caselaw 3272 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.3192 of 2021
     ======================================================

Rajesh Ranjan Advocate S/o Late Kameshwar Prasad Singh Resident of Mohalla- Rajendra Nagar Road No.-10, P.S.- Kadamkuan, District- Patna.

... ... Petitioner/s Versus

1. Union of India through Cabinet Secretary, Govt. of India, New Delhi.

2. The Chief Election Commissioner, Election Commission of India, New Delhi.

3. The Chief Election Officer, Bihar.

4. The State of Bihar through its Secretary, Bihar.

5. District Election Officer cum District Magistrates of all district of Bihar.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Binay Kumar Singh, Advocate For the Respondent/s : Dr. K.N.Singh, A.S.G.

Mr. Siddharth Prasad, Advocate For the State : Mr. P.K.Verma, AAG 3 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 12-07-2021

Petitioner has prayed for the following relief(s):

"For direction to the respondent authority specially to Res. No. -2 to initiate enquiry against the concern respondents (Res. No. -5) who is responsible for inviting tender of printing of voters list with photograph and voter identity card or electoral roll management system and allotted to contract to his favorite contractor on pick and choose basis on higher rate and further be pleased to direct the res.

No. 2 to issue guideline with regard to rate and condition of printing of voter list with photograph Patna High Court CWJC No.3192 of 2021 dt.12-07-2021

and voter I.D. and for any other relief/reliefs on this Hon'ble Court may deem fit and proper under the circumstances of the case."

Mr. Binay Kumar Singh, learned counsel for the

petitioner, states that the present petition has become

infructuous inasmuch as elections to the Vidhan Sabha already

stand conducted in the month of September, 2020 itself.

As such we close the present proceedings reserving

liberty to the petitioner to agitate the issue as and when arises.

Interlocutory application, if any, shall stand disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J)

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