Satyadeo Prasad @ Satydov Prasad vs The State Of Bihar
2023 Latest Caselaw 6003 Patna

Patna High Court

Satyadeo Prasad @ Satydov Prasad vs The State Of Bihar on 12 December, 2023

Author: Purnendu Singh

Bench: Purnendu Singh

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6139 of 2023
     ======================================================
     Satyadeo Prasad @ Satydov Prasad S/o Indradeo Pandit, Resident of Village-
     Sandohra, P.S.-Nardiganj, District-Nawada.

                                                      ... ... Petitioner/s
                                     Versus
1.   The State of Bihar through the Principal Secretary, Co-operative
     Department, Government of Bihar, Patna.
2.   The Additional Chief Secretary-cum-Principal Secretary, Department of Co-
     operative, Government of Bihar, Patna.
3.   The Registrar, Co-operative Society, Bihar, Patna.
4.   The Deputy Registrar, Co-operative Society, Bihar, Patna.
5.   The District Co-operative Officer at Nawada.
6.   The Assistant Registrar, Co-operative Society, Nawada.
7.   The State Election Authority through its Joint Secretary.
8.   The District Magistrate, Nawada.
9.   The Sub Divisional Officer, Sadar, Nawada.
10. Abhimanu Kumar, S/o Sheodani Prasad, Resident of Village-Parma, P.S.-
    Nardiganj, District-Nawada.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s     :     Mr.Sheo Kumar Prasad, Advocate
     For the State            :     Mr. Rakesh Ranjan, AC to GP 22
     For the Election Authority :   Mr. Mukesh Kr. Thakur, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
     ORAL JUDGMENT

Date : 12-12-2023 Heard Mr. Sheo Kumar Prasad, learned counsel

appearing on behalf of the petitioner; Mr. Rakesh Ranjan

learned AC to GP 22 for the State and Mr. Mukesh Kr. Thakur

learned counsel for the Election Authority.

2. Learned counsel appearing on behalf of the

petitioner submits that the relief as prayed for in the present writ

petition has been redressed as respondent no.10 has already Patna High Court CWJC No.6139 of 2023 dt.12-12-2023

resigned from the office of Chairman of Parma Primary

Agriculture Credit Co-operative Society and, as such, the

present writ petition has become infructuous.

3. In view of the above submission, the present writ

petition stands disposed of.

(Purnendu Singh, J)

Sanjay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          14.12.2023
Transmission Date       NA