DEV NARAYAN SAHU Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. S.B.K. Manglam, along with Mr. Awnish Kumar, learned counsels appearing on behalf of the petitioner; Mr. Kumar Alok, learned SC7 for the State and Mr. Ravi Ranjan, learned counsel for the SEC.

(2.) Petitioner has filed the writ petition inter alia for following relief(s):-

(3.) Learned counsel appearing on behalf of the petitioner submitted that the petitioner had been declared as a returned candidate in the poll held on 12/12/2021 for the post of Mukhiya of Gram Panchayat Raj Gangwara Bujurg, having received the largest number of total votes in favour of the petitioner is 1073 in all 13 booths, as would appear from Annexure P1, to which no objection was made by any of the participating candidates, including respondent No.7. In favour of respondent no.7, altogether 1048 votes were cast and a specific statement has been made in this regard in paragraph 9 of the writ petition.