BIHAR ASAINIK SEVA SAHKARI GRIH NIRMAN SAMITI LIMITED, PATNA AND ANOTHER Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioners, the State and proposed interveners.

(2.) The challenge in the present writ application is to the order contained in letter No. 385 dated 24.05.2016 passed by the Chief Election Officer, with regard to preparation of voters list and also Memo No. 499 dated 21.07.2016 notifying the program of election for constituting the ad-hoc Board of the Bihar Asainik Seva Swablambi Sahkari Grih Nirman Samiti Limited (hereinafter referred to as the "Society").

(3.) The brief undisputed facts are as under: