KANCHAN DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been primarily filed seeking cancellation of membership of the private respondent No. 10 as a ward member and to declare the petitioner as the winning candidate. The petitioner has also prayed to direct the respondents to conduct enquiry regarding illegalities committed by the respondent no. 10 as also for directing the respondents to lodge FIR against the respondents No. 7 and 10.

(2.) The learned counsel for the respondents State has raised a preliminary objection with regard to the maintainability of the present writ petition in view of the result of the elections having already been declared long back on 29.5.2016, which is apparent from paragraph no.4 of the writ petition and the petitioner having filed the present writ petition belatedly in the year 2021, when the tenure of the ward members are coming to an end.

(3.) I have heard the learned counsel for the parties and gone through the materials on record.