NITYANAND SINGH Vs. THE STATE ELECTION COMMISSION BIHAR

JUDGEMENT

(1.) Heard Mr. Y.V. Giri, learned senior counsel appearing on behalf of the petitioner, Mr. Shyameshwar Kumar Singh, learned Assisting Counsel to Government Pleader No.12 for the State, Mr. Girish Pandey for the State Election Commission and Mr. Sanjeev Nikesh who has registered appearance for the respondent no.3, the Executive Officer, Nagar Parishad, Arwal cum- Senior Deputy Collector, Arwal and has also filed a counter affidavit.

(2.) The parties have been heard on merits and the matter is being disposed of at the stage of admission itself by way of this judgment.

(3.) The petitioner is aggrieved by an order dated 24.11.2014 passed in Case No.22 of 2013 by the State Election Commission, whereby the petitioner stands disqualified under section 18(1) (l) and section 18(2) of the Bihar Municipal Act, 2007 (hereinafter referred to as 'the Act').