Brajesh Singh vs The State Of Bihar And Ors
2023 Latest Caselaw 4492 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.14306 of 2017
     ======================================================

Brajesh Singh S/o Sri Tula Singh Resident of Village Pinjari, P.S. - Barbigha, in the district of Sheikhpura.

... ... Petitioner/s Versus

1. The State Of Bihar through its Principle Secretary, Cooperative Department, Patna.

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

3. The District Magistrate, Sheikhpura.

4. The District Cooperative Officer, Sheikhpura.

5. The Chief Election Officer, Bihar State Election Authority, Patna.

6. The Deputy Secretary, Bihar State Election Authority, Harding Road, Patna.

7. The Sub-Divisional Magistrate, Sheikhpura.

8. The Block Development Officer, Sheikhpura cum Election Officer, Cooperative Society, Barbigha, Shei

9. Mr. Vijay Kumar Chand S/o Laxmi Narayan Singh R/o Sherpar, P.S. Barbigha in the district of Sheikhpura.

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

For the Petitioner/s : Mr. Sanjeev Kumar, Advocate For the Respondent/s : Mr. Swapnil Kumar Singh, AC to GP-19 For the Private Respondent : Mr. Sidharth Kumar Singh, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT Date : 11-09-2023 Heard Mr. Sanjeev Kumar, learned counsel appearing

on behalf of the petitioner and Mr. Swapnil Kumar Singh,

learned AC to GP-19. Learned counsel for the private

respondent is also present.

2. The petitioner, who was successfully elected as

Chairman of Barbigha Vayapar Mandal has preferred the writ

petition, seeking quashing of the order issued under the

signature of Deputy Secretary, Bihar State Election Authority, Patna High Court CWJC No.14306 of 2017 dt.11-09-2023

Patna bearing Memo No. 895 dated 18.09.2017, whereby and

where under the names of 48 persons (voters of Vayapar

Mandal, Sheikhpura) has not been included in voter list of

forthcoming Vayapar Mandal Election. He further seeks a

direction upon the respondent to allow all the voters of voter list

dated 10.08.2017 to cast their votes in the forthcoming

elections.

3. After some arguments, the learned counsel for the

petitioner submits that as the co-operative election has already

been held, thus, the relief prayed for to the extent of allowing

the voters to cast their votes, obviously has become infructuous.

However, so far the primary relief is concerned, the same may

be considered in view of the fact that altogether 48 voters have

been ousted from the voter list in a most arbitrary manner on a

nonest ground that the Chairman has not put his signature at the

bottom of the proceedings.

4. On the other hand, learned counsel for the

respondents submit that the matter relates to 2017 election and

thereafter, another election of co-operative was also held in the

year 2022, itself and if the petitioner and others have still any

grievance, they can file an appropriate petition before the

Registrar Co-operative, who is the competent authority to look Patna High Court CWJC No.14306 of 2017 dt.11-09-2023

into the matter and pass an appropriate order.

5. Considering the fact that twice elections has been

held after filing of the present writ application, and, as such,

much water has flown down the Ganges. However, still the

petitioner and other persons, have any grievance, they have the

remedy available under the Bihar Co-operative Societies Act,

1935.

6. In view thereof, the present writ application stands

disposed of.

7. It is needless to observe that if such an application

would be filed, before the appropriate authority/forum, the same

shall be considered expeditiously and dispose of within a

reasonable time.

(Harish Kumar, J) shivank/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          12.09.2023.
Transmission Date       NA