Sanjeev Kumar Singh vs The State Of Bihar
2021 Latest Caselaw 4734 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.16281 of 2021
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Sanjeev Kumar Singh Son of Sri Ranvijay Singh, Resident of Village - Akauna, Gram Panchayat Raj Akauna, Block Punpun, Post Office and Police Station - Punpun, District - Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Additional Chief Secretary, Department of Panchayat Raj, Government of Bihar, Patna.

2. The Collector - Cum - District Electoral Officer, Patna.

3. The District Panchayat Raj Officer, Patna.

4. The Block Development Officer, Punpun, District - Patna.

5. The Bihar State Election Commission, through the Chief Electoral Officer, Bihar, Patna.

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

For the Petitioner/s : Mr. Madhu Prasun, Mr. Vivek Kumar Sinha, Advocates For the Respondent/s : Mr.Pushkar Narain Shahi (Aag6) Mr. Dhirendra Kumar, AC to AAG 6 Mr. Amit Shrivastava, Sr. Advocate Mr. Girish Pandey, 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 : 20-09-2021 Heard learned counsel for the parties.

Petitioner has prayed for following relief:- "(i) For issuance of appropriate writ / writs, order/orders, direction/directions commanding the respondents to correct / revise the voter list of Gram Panchayat Raj, Akauna, Block- Punpun, District Patna for which this petitioner is representing the concerned respondent continuously and from much earlier date of notification of Panchayat election in the State of Bihar Patna High Court CWJC No.16281 of 2021 dt.20-09-2021

but nothing is done till date by the said respondents.

(ii) For issuance of appropriate writ/ writs, order/ orders, direction/ directions commanding the respondents not to hold Panchayat election for Gram Panchayat Raj, Akauna, Block, Punpun, District, Patna till revision / correction of the voter list as in absence of revision / correction in the voter list the election cannot be conducted in a free and fair manner and the very purpose of Panchayat Election will be defeated.

(iii) For any other relief / reliefs for which the petitioner is entitled under law."

Learned counsel for the petitioner seeks permission

to withdraw this application with liberty to approach the

authority concerned after Panchayat elections are over.

Permission is granted.

Accordingly, this application is dismissed as withdrawn

with the aforesaid liberty granted to the petitioner.

(Sanjay Karol, CJ)

( S. Kumar, J) Sanjay/-

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Uploading Date          22.09.2021
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