CHATURANAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Yogesh Chandra Verma in support of this petition.

(2.) THE petitioner in this case is aggrieved by the rejection of his nomination papers for being elected, in the coming Panchayat elections, as Mukhiya of Peirgaha Gram Panchayat failing within Jhaj -ha Block in the district, of Jamui.

(3.) PANCHAYAT elections are going to be held in this State on April 11, 15, 19, 23 and 30, 2001. There is, therefore, no sufficient time to verify the reason(s) for the rejection of the nomination in each case. Even assuming that the reason being stated on behalf of the petitioner was truly the reason for the rejection of nomination papers and further even assuming that the Returning Officer was in error in rejecting the nomination for that reason, I am not inclined to make any positive order for restoration of nomination papers at this stage. This is because such an order will require preparation and printing of ballot papers afresh and this court is not certain if that would be possible in the little time now left for holding elections.