RAHUE PRAKHAND MATASYAJIVI SAHYOG SAMITI LTD. THROUGH ITS SECRETARY NAMELY ANIRUDH PRASAD AND OTHERS Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard Mr. Umesh Kumar Verma learned counsel for the petitioners, learned counsel for the State and counsel for the State Election Authority and Mr. Mrigendra Kumar for the private respondents.

(2.) The writ petition is directed against the order dated 23.5.2013/30.5.2013 passed by the Joint Registrar, Co-operative Societies, Bihar, Patna in Election Case No. 107 of 2012 whereby the election to the Rahue Prakhand Matasyajivi Sahayog Samiti in the district of Nalanda for constitution of the Managing Committee has been set aside.

(3.) Learned counsel for the contesting parties are in agreement that the challenge to the election was based upon irregular voter list. It is also not in dispute that two of the election petitioners had contested the election on the same voter list but were unsuccessful. In so far as election petitioner namely Bindeshwari Khewat is concerned he was not even a voter nor a member of the society.