Mera Patauna Primary Agriculture ... vs The State Of Bihar
2023 Latest Caselaw 4102 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.15615 of 2019
     ======================================================

1. Mera Patauna Primary Agriculture Credit Cooperative Society, P.O.

Sidhipur, Block- Paliganj, District- Patna through the Chairman Lakshmi Kant Sharma (male), aged about 78 years, Son of Late Siya Sharan Sharma, resident of Village- Raghunathpur, P.O. Sidhipur, P.S.- Khirimore, District- Patna.

2. Lakshmi Kant Sharma, Son of Late Siya Sharan Sharma, resident of Village-

Raghunathpur, P.O.- Sidhipur, P.S.- Khirimore, District- Patna, the Chairman, Mera Patauna Primary Agriculture Credit Cooperative Society, P.O. Sidhipur, Block- Paliganj, District- Patna.

... ... Petitioner/s Versus

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

2. The Cooperative Secretary, Cooperative Department, Government of Bihar, Patna.

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

4. The Deputy Registrar, Cane Cooperative Societies, Bihar, Patna.

5. The District Cooperative Officer, Patna, District- Patna.

6. The Assistant Registrar, Cooperative Societies, Danapur, District- Patna.

7. The Block Development Officer, Paliganj-cum-Returning Officer Cooperative Election- 2019 for Paliganj Block, District- Patna.

8. The State Election Authority, Bihar, Patna through the Chief Election Officer.

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

For the Petitioner/s : Mr. S B K Manglam, Advocate For the Respondent/s : Mr. Narendra Kumar Singh, AC to GP-22 For the SEA : Mr. Mukesh Kumar Thakur, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT Date : 28-08-2023 At the outset, Mr. S B K Manglam, learned counsel

appearing on behalf of the petitioners fairly submits that during the

pendency of the writ application, the election has already been

held in respect of the petitioners' society and new office bearer has Patna High Court CWJC No.15615 of 2019 dt.28-08-2023

been elected.

2. Mr. Mukesh Kumar Thakur, learned counsel for the

State Election Authority and Mr. Narendra Kumar Singh,

learned counsel for the State, are present.

3. Considering the nature of dispute and the position

that the election of the PACS has already held, the matter has

become infructuous.

4. Accordingly, the present writ application stands

disposed of, having become infructuous, however, the petitioner

is at liberty to avail the remedy as provided under the law.

(Harish Kumar, J) shivank/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          28.08.2023.
Transmission Date       NA