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Rusi Kumar Yadav vs The State Of Bihar
2021 Latest Caselaw 3572 Patna

Citation : 2021 Latest Caselaw 3572 Patna
Judgement Date : 20 July, 2021

Patna High Court
Rusi Kumar Yadav vs The State Of Bihar on 20 July, 2021
          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9022 of 2021
     ======================================================

Rusi Kumar Yadav son of Dip Narayan Yadav resident of Village- Gangapur, P.S.- Musrigharari, Dist- Samastipur.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary Panchayat Raj Department, Govt. of Bihar, Patna.

2. The Divisional Commissioner Darbhanga Division, Darbhanga.

3. State Election Commission through its Secretary, Bihar Patna.

4. District Magistrate, Samastipur.

5. Sub- Divisional Officer, Samastipur.

6. District Panchayat Raj Officer, Samastipur.

7. Block Development Officer Sarairanjan, Samastipur.

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

For the Petitioner/s : Mr. Ashok Kumar, Advocate Mr. Bibhuti Narayan, Advocate For the Respondent/s : Mr. P.K. Verma, AAG-3 Mr. Sanjeev Nikesh, Advocate Mr. Amit Shrivastava, Sr. Advocates Mr. Girish Pandey, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 20-07-2021 Petitioner has prayed for the following relief(s):-

"1. That this is an application for issuance of a writ in the nature of Public Interest Litigation for giving direction to shift the booth of ward no. 3 of Gram Panchayat Raj Gangapur ward no.3, P.S.-Musrigharari Dist-Samastipur from present place to Utkarmit Middle School Gangapur Gopalpur for general election of Gram Panchayat 2021 in making compliance of inquiry Patna High Court CWJC No.9022 of 2021 dt.20-07-2021

report submitted by respondent no.5." Shri Amit Shrivastava, learned counsel for the State

Election Commission states that the report called for from the

District Magistrate stands accepted and recommendation

implemented by the State Election Commission.

In view of the same, the present petition, having

become infructuous, stands disposed of.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 22.07.2021 Transmission Date

 
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