Kishandeo Singh vs The State Of Bihar Through The ...
2022 Latest Caselaw 766 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.3147 of 2021
     ======================================================

Kishandeo Singh S/o Late Ram Sanehi Singh, R/o Village-Rajpur, Post- Dharamshala, Police Station-Paraiya, District-Gaya.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Home, Government of Bihar, Patna.

2. The District Magistrate, Gaya, District-Gaya.

3. The Senior Superintendent of Police, Gaya, District-Gaya.

4. The Chief Election Officer, Bihar, 7 Sadar Patel Marg, Patna-15.

5. The Returning Officer, 225 Gurua Legislative Assembly Election, Gaya, District- Gaya.

6. The Election Commision of India through Chief Election Commissioner, New Delhi.

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

For the Petitioner/s : Mr. Jitendra Prasad Singh For the Respondent/s : Mr. Lalit Kishore ( Ag ) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 29-01-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

2. In the instant petition, petitioner has prayed for the

following relief/reliefs:

"i. For direction to the respondent Election Commission to take appropriate action on the complaint/representation dated 31.10.2020 filed by the petitioner through e-mail against the mal practices committed in the several booths of 225 Gurua Legislative Assembly Election held on 28.10.2020 without further delay.

ii. For direction to the respondents not to start counting of the votes of the aforesaid Assembly Patna High Court CWJC No.3147 of 2021 dt.29-01-2022

Election scheduled to be start on 10.11.2020 till the final adjudication of the complaint/representation filed by the petitioner against the illegality and irregularity done in the election.

iii. For grant any other relief or reliefs for which petitioner is entitled in the fact and circumstances of the case."

3. Due to elapse of time, the present petition cannot be

entertained, since process of election has already completed,

therefore, the petitioner is at liberty to file election petition before

the jurisdictional forum.

(P. B. Bajanthri, J) GAURAV S./-

AFR/NAFR
CAV DATE
Uploading Date          01.02.2022
Transmission Date