SHAMIM AHAMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties concerned.

(2.) Learned Counsel for the petitioner submits that the name of several persons have been included in the voters' list of two Gram Panchayats, i.e. Uttari Mansingha and Dakshini Mansingha. He further submits that 60-70 persons were earlier the voters of Dakshini Mansingha, but with oblique motive, and in order to support a particular candidate of Uttari Mansingha, the name of those 60-70 persons have been included in the voters' list of Uttari Mansingha also, which is against the spirit of panchayat election.

(3.) In pursuance of the order of this Court, dtd. 4/10/2021, a counter affidavit has been filed today in Court by learned Counsel for the State, stating therein that as per the Schedule, dtd. 11/12/2020 of panchayat election, the ward wise voters' list was to be prepared between 14/12/2020 and 28/12/2020, after which publication of draft voters' list was to be done on 19/1/2021 and objection against the draft voters' list were invited between 19/1/2021 to 1/2/2021 and as per the schedule notified by the State Election Commission, the voters' list was prepared and published on 19/2/2021. He further submits that no objection, in respect of the voters' list of Uttari Mansingha and Dakshini Mansingha Gram Panchayats, was received on or before the scheduled date.