Badri Narayan Singh vs The Union Of India
2021 Latest Caselaw 2738 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.251 of 2021
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Badri Narayan Singh, Son of Late Kishun Singh, Mohalla- Yogiatoli, (Yarpur) Police Station- Gardanibagh, District- Patna Bihar- 800001.

... ... Petitioner/s Versus

1. The Union of India through the Home Secretary, North Block, New Delhi-

110001 (India)

2. The State of Bihar through the Chief Secretary, Main Secretariat, Patna, Bihar- 800015.

3. The Chief Election Commissioner, the Office, Address Nirvachan Sadan, Ashoka Road, New Delhi 110001.

4. The Chief Election Officer, Near Old Secretariat, at Patna.

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

For the Petitioner/s : Mr.Sanjay Kumar Pandey, Advocate For the Respondent/s : Mr. Dr. K. N. Singh ( A.S.G.) Mr. Sidhartha Prasad, Advocate P.K. Verma, A.A.G. 3 (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.) CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR)

Date : 28-06-2021

Heard the parties.

Petitioner has prayed for following relief(s).

"That this is an application to declare invalid/quash the notice of Election Commission published through the Chief Election Officer, Bihar in daily News paper "Hindustan" dated 29.09.2020 by which the notice was given to public under section 15 of the Representation of the People's Act by which the notification of General Election of Bihar Vidhan Sabha was pronounced and Patna High Court CWJC No.251 of 2021 dt.28-06-2021

press note was submitted on 25.09.2020 declaring the Election of 243 seats of the State of Bihar Assembly to be conducted in three phases starting from 1st October 2020 just after two days of the public Notice published in the News paper and the poll would be on 28th Oct '20, 3rd November '20 and 7th November'20."

It is submitted on behalf of counsel for the petitioner

in presence of counsel for the Election Commission of India that

the present petition has become infructuous.

Accordingly this petition is dismissed as having

become infructuous.

(Sanjay Karol, CJ)

( S. Kumar, J) veena/rajiv-

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