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Puja Kumari vs The State Of Bihar
2022 Latest Caselaw 4345 Patna

Citation : 2022 Latest Caselaw 4345 Patna
Judgement Date : 5 August, 2022

Patna High Court
Puja Kumari vs The State Of Bihar on 5 August, 2022
           IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.431 of 2022
     ======================================================

Puja Kumari, W/o Narendra Kumar Singh, R/o Village-Mujnu, P.S.-Nokha, District-Rohtas (Sasaram).

... ... Petitioner Versus

1. The State of Bihar through the Principal Secretary, State Election Commission, Govt. of Bihar.

2. The Chief Executive Officer-cum-Principal Secretary, State Election Commission, Govt. of Bihar, Patna.

3. The Joint Registrar-cum-Joint Chief Executive Officer, State Election Commission, Govt. of Bihar, Patna.

4. The Collector-cum-District Magistrate, District-Rohtas.

5. The Block Development Officer, Block-Nokha, District-Rohtas.

... ... Respondents ====================================================== Appearance :

For the Petitioner : Mr. Jitendra Kumar Giri, Advocate For the Respondent-State: Mr. Kumar Alok, SC-7 ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH and HONOURABLE MR. JUSTICE SHAILENDRA SINGH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH) Date : 05-08-2022

In the present application, the petitioner has prayed

for recounting of the votes in connection with the election held

for the post of Mukhiya of Block-Nokha, Panchayat-Srikhinda,

P.S.-Nokha, District-Rohtas.

2. The elections are already over.

3. Section 137 of the Bihar Panchayat Raj Act, 2006

(for short 'the Act of 2006') stipulates in unequivocal terms that

the election to any office of a Panchayat or a Gram Katchahry Patna High Court CWJC No.431 of 2022 dt.05-08-2022

will not be called in question except by an election petition as

prescribed.

4. In view of the provisions prescribed under Section

137 of the Act of 2006, we are of the considered opinion that the

writ petition filed by the petitioner is thoroughly misconceived.

It is dismissed, accordingly.

(Ashwani Kumar Singh, J.)

(Shailendra Singh, J.)

Sanjeet/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          08.08.2022
Transmission Date       NA
 

 
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