RAM DAYAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel appearing for the State Election Commission.

(2.) PETITIONERS have raised grievances that for the purpose of holding election to various wards for the respective Gram Panchayats booths have not been properly selected/located and while fixing the booths the concerned authority has not cared for the earlier convention or has not cared to see that the required building has already been constructed but the booth has not been located therein.

(3.) EVEN otherwise, while looking into grievances raised through several writ petitions regarding illegal rejection or acceptance of nomination papers, by judgment and order dated 20th April, 2006 passed in C.W.J.C. No. 4108/2006* (Babita Devi V/s. The State of Bihar) and other analogous cases, this court has accepted the preliminary objection raised on behalf of Commis - sion that no writ be issued at present because the elections have already been notified through notification dated 25.2.06 and have not come to an end as the results have not been declared so far.