Vijay Kumar Yadav vs The State Of Bihar
2021 Latest Caselaw 4489 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.14543 of 2021
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Vijay Kumar Yadav, Son of Pitambar Rai, Resident of Village- Sukumarpur, P.S.- Raghaopur, District - Vaishali at Hajipur.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.

2. The Principal Secretary, Department of Cooperation, Government of Bihar, Patna.

3. The Registrar, Cooperative Societies, Bihar, Patna.

4. The Joint Registrar, Cooperative Societies, Tirhut Division, Muzaffarpur.

5. The District Magistrate Cum District Election Officer (Cooperative), Vaishali at Hajipur.

6. The Deputy Development Commissioner cum Nodal Officer, Vaishali at Hajipur.

7. The Sub-Divisional Magistrate, Vaishali at Hajipur.

8. The District, Cooperative Officer, Vaishali at Hajipur.

9. The Block Development Officer cum Returning Officer, Block Raghopur district Vaishali at Hajipur.

10. The Circle Officer, (Special Returning Officer, Jahangirpur PACS election), Block Raghopur, District Vaishali at Hajipur.

11. The Jahangirpur Primary Agriculture Cridit Society through its Secretary Raghaopur, Vaishali.

12. The Bihar State Election Authority through its Chief Election Office, Bihar, Patna.

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

For the Petitioner/s : Mr.Raja Ram Rai, Advocate For the Respondent/s : Mr.Manoj Kumar Ambastha (S.C. 26) Mr. Balram Kapri, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR) (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

Date : 06-09-2021 Patna High Court CWJC No.14543 of 2021 dt.06-09-2021

Heard learned counsel for the parties.

Petitioner has prayed for following relief(s):-

"That this writ petition in the form of Public Interest Litigation is being filed on behalf of the petitioner in representative capacity for issuance of a writ in the nature of mandamus for commanding and directing the respondent-authorities to induct 600 person as member of the Jahangirpur, Primary Agriculture Credit Society (hereinafter to as 'PACS') and allow them to participate in the ensuing election of the Managing Committee of the PACS and/or for issuance of such other order(s) direction(s) for which the petitioner may be found legally entitled to in the facts and circumstances of the case."

On the basis of oral instruction, it is submitted on

behalf of counsel for the respondent no. 12 that the appropriate

authority has taken notice of the grievances raised by the

petitioner in this writ petition and appropriate decision will be

taken within six weeks from today.

In view of statement made by counsel appearing on

behalf of respondent no. 12, the writ petition is disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

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