CHANDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing on behalf of the respondents.

(2.) The present writ petition has been filed for setting aside the election dtd. 29/11/2024 and declaration of the result dtd. 30/11/2024 by which the respondent no. 8 has been declared as winner and Chairman of the Sonbhadra PACS on the ground that the respondent no. 8 is neither the member nor the voter of the Sonbhadra PACS. The respondent no. 5 has passed the order dtd. 21/11/2024 and has accepted the nomination paper of respondent no. 8.

(3.) Learned counsel for the petitioner submits that the petitioner has also prayed to take appropriate action against the Block Development Officer cum Election Officer, Taraiya for not performing his duty as malafidely favouring the respondent no. 8 in accepting the nomination paper improperly.