DOLI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. S. B. K. Mangalam, learned Advocate for the petitioners and Ms. Binita Singh, learned Standing Counsel- 28 for the State. Mr. Ravi Ranjan, learned Advocate appears for the State Election Commission.

(2.) The petitioners are aggrieved with the order dtd. 27/11/2024, contained in Memo No. 502, passed by the respondent no. 4, whereby the respondent no. 4 was pleased to declare all the votes marked in the ballot paper as "correct" being prejudiced by his order dtd. 21/9/2024 contained in Memo No. 392(ka).

(3.) Mr. Mangalam, learned Advocate for the petitioners vehemently contended that the impugned order is in complete defiance of the order passed by this Court dtd. 29/10/2024 in C.W.J.C. No. 16681 of 2024, whereby this Court remanded the matter to the District Magistrate, East Champaran, Motihari with a direction to pass a detailed order describing each and every ballot papers and marks thereon, with a further direction that the identity of the voter should not be disclosed.