REGENT COMPUTRONICS PVT. LTD.

Nasima Khatoon Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

P. MANJULA VS. STATE OF A.P. [REFERRED TO]
N P PONNUSWAMI THE UNION OF INDIA AND STATE OF MADHYA BHARAT VS. RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST :RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
C SUBRAHMANYAM VS. K RAMANJANEYULLU [REFERRED TO]
ANUGRAH NARAIN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
ELECTION COMMISSION OF INDIA VS. ASHOK KUMAR [REFERRED TO]
SANJAY KUMAR VS. STATE OF BIHAR [REFERRED TO]
VINAY KUMAR PAPPU AND ORS. VS. STATE ELECTION COMMISSION AND ORS. [REFERRED TO]
BIBHA DEVI WIFE OF ABINASH KUMAR THAKUR, RESIDENT OF VILLAGE AND P.O. KANSI, POLICE STATION VS. THE STATE ELECTION COMMISSION (PANCHAYAT), SONE BHAWAN, BIRCHAND PATEL PATH, PATNA THROUGH THE STATE ELECTION COMMISSIONER [REFERRED TO]

JUDGEMENT

(1.) The petitioner has prayed for the following reliefs:-

(2.) It is not in dispute that elections to the vacant post of Chief Councillor, Nagar Panchayat, Teghra, which was declared to be vacant from 27.11.2019, in pursuance to the voting on no confidence motion, has already been held whereupon the successful candidate has been declared to have been elected.

(3.) The learned counsel for the respondents has raised a preliminary issue with regard to the maintainability of the present writ petition in view of the result of the elections having already been declared.

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NASIMA KHATOON Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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