Sintu Kumar vs The State Of Bihar
2023 Latest Caselaw 5229 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.4132 of 2023
     ======================================================

Sintu Kumar, Male, aged about 34 years, Son of Ravindra Singh, Resident of Village - Bhadseni, P.S. - Hisua, District - Nawada.

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary, Co-operative Department, Government of Bihar.

2. The Secretary, Co-operative Department, Government of Bihar.

3. The Registrar, Co-operative Societies, Patna.

4. The District Magistrate cum District Election Officer, Nawada.

5. The Election Officer cum Block Development Officer, Hisua, District-

Nawada.

6. Sri Bipin Kumar, Son of Vijay Singh, Resident of Village - Bhadseni, P.S. -

Hiusa, District- Nawada.

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

For the Petitioner/s : Mr. Rajeev Shekhar, Advocate Ms. Abhanjali, Advocate For the State : Mr. Balram Kapri, AC to SC 26 For the Respondent No. 6 : Mr. Rajesh Ranjan Kumar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT Date : 10-10-2023

Heard Mr. Rajeev Shekhar, learned counsel appearing on

behalf of the petitioner, Mr. Balram Kapri, learned counsel for the

State and Mr. Rajesh Ranjan Kumar, learned counsel for the

private respondent no. 6.

2. The grievance of the petitioner is only confined to the

expeditious disposal of the Election Dispute Case No. 217 of 2020 Patna High Court CWJC No.4132 of 2023 dt.10-10-2023

which is pending before the Joint Registrar Co-operative Society

Magadh Division, Gaya Since 2020. It is submitted across the

Board that since the election dispute having been raised way back

in the year 2020, till date the same has not been brought to its

logical conclusion, compelling the petitioner to approach before

this Court by filing the present writ petition seeking a direction

upon the respondents especially the joint Registrar, who is in seisin

of the matter, to dispose of the election dispute case expeditiously.

3. It is further submitted by the learned counsel for the

petitioner that the petitioner has brought on record all the relevant

facts and the materials before the learned Joint Registrar

Cooperative Society, which are thus required to be considered

while disposing the election dispute.

4. Learned counsel for the State as well as the private

respondents has no objection with regard to the disposal of the

election dispute.

5. In view of the nature of the grievance, the present writ

petition stands dispose of with a direction to he Joint Registrar Co-

operative Society, Magadh Division, Gaya to consider the election

dispute and disposed of the same preferably within a period of

three months from the date of receipt/ production of a copy of this

order, as the matter is pending since, 2020.

Patna High Court CWJC No.4132 of 2023 dt.10-10-2023

6. The present writ petition stands disposed of.

(Harish Kumar, J)

Anand Kr.

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