Sunil Kumar Singh vs Bihar State Election Commissioner ...
2024 Latest Caselaw 140 Patna

Patna High Court

Sunil Kumar Singh vs Bihar State Election Commissioner ... on 8 January, 2024

Author: Purnendu Singh

Bench: Purnendu Singh

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.15580 of 2023
     ======================================================
     Sunil Kumar Singh, Son of Bhaiya Ram Singh, resident of Village -
     Indrahiya, P.S. Sasaram Muffasil, District Rohtas at Sasaram.

                                                                 ... ... Petitioner/s
                                      Versus
1.   Bihar State Election Commissioner Bihar Patna.
2.   District Magistrate Cum District Election Officer Rohtas at Sasaram.
3.   Block Development Officer cum Block Election Officer Cum Returning
     Officer, Sasaram Rohtas.
4.   Surendra Ram, Son of Late Ayodhya Prasad, Resident of Village Bharkuriya,
     P.O. Belwa, P.S. Aagrer, Block Sasaram, District Rohtas at Sasaram.
5.   Aman Raj Suman Son of Ram Ashish Singh, Resident of Village Bhaurahi
     Khurd, P.O. Indrahiya Karup, P.S. Sasaram Muffasil, Block Sasaram District
     Rohtas at Sasaram.
6.   Dinesh Ram, Son of Late Anant Ram, Resident of Village Bharkuriya, P.O.
     Belwa, P.S. Agrer, Block Sasaram, District Rohtas at Sasaram.
7.   Vinod Tiwary, Son of Banshidhar Tiwary, Resident of Village Tiwaridih,
     P.O. Belwa, P.S. Agrer, Block Sasaram, District Rohtas at Sasaram.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr. Dr. Satyendra Kumar Srivastava, Advocate
     For the State          :      Mr. Kumar Alok (Sc7)
     For the SEC            :      Mr. Ravi Ranjan, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
     ORAL JUDGMENT

Date : 08-01-2024 Heard Mr. (Dr.) Satyendra Kumar Srivastava learned

counsel appearing on behalf of the petitioner; Mr. Kumar Alok,

learned SC 7 for the State and Mr. Ravi Ranjan, learned counsel

for the SEC.

2. Learned counsel appearing on behalf of petitioner

informs this Court that the learned Munsif, 1 st Sasaram is

delaying to adjudicate the election petition No.01 of 2021 in

which the petitioner has challenged the election of Gram Patna High Court CWJC No.15580 of 2023 dt.08-01-2024

Panchyat Karup whereby the respondent no.4 has been elected

as Sarpanch of the said Gram Panchayat on the grounds

mentioned in the election petition.

3. The petitioner has sole grievance that the election

petition be disposed of expeditiously which is pending since

2021 as respondent no.4 was declared elected allegedly having

been favoured by the returning officer.

4. Considering the aforesaid submission made on

behalf of the petitioner, the Munsif 1st Rohtas may take steps to

conclude the proceeding pending before him expeditiously.

5. The writ petition is, accordingly, disposed of.

(Purnendu Singh, J) Sanjay/-

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Uploading Date          09.01.2024
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