SANGITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard parties and perused the records of the case.

(2.) Through this writ application, the petitioner seeks direction to the respondent no. 2 for not conducting the election of Pramukh and Up-pramukh of Purvi Champaran Panchayat Samiti, 16, Kalyanpur, till the election of members of Panchayat Samiti, Kalyanpur from the Territorial Constituency Nos. 10 and 11, for which the polling was earlier made on 30.05.2016 but the election was countermanded by the State Election Commission.

(3.) At the time of hearing of this writ application, the petitioner has not pressed I.A. No. 6045 of 2016.