SHYAM SUNDER SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners, for the State and for the Respondent No. 9.

(2.) The Petitioners seek a declaration that the elections for the post of Chairman and member of the Executive Committee to the. Primary Agriculture Credit Society, Bagodar be declared void ab initio.

(3.) Petitioner Nos. 1 and 3 are stated to have subsequently preferred an Election Petition. The writ application has therefore become infructuous with regard to them and is accordingly disposed off.