YUGESHWAR PRASAD Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sushanta Kumar Das, learned counsel appearing for the petitioner, Mr. Sanjay Kumar Singh, learned Assisting Counsel to Additional Advocate General No. 12 for the State, Mr. Mukesh Kumar for the State Election Authority and Mr. Arun Kumar for the private respondent no. 6.

(2.) The election of the petitioner to the post of Chairman, Primary Agriculture Credit Cooperative Society, Kurwama in the district of Gaya has been cancelled vide order passed on 23.5.2015/27.5.2015 by the Joint Registrar, Cooperative Societies, Magadh Division, Gaya, inter alia, on grounds of illegal voter list. The Joint Registrar does not stop here and after declaring the election of the petitioner as Chairman of the society as void, has further proceeded to declare the voters whose names appear at serial nos.908 to 1089 of the voter list as illegal. It is considering the apparent illegality of the order that notice was issued to the private respondent.

(3.) This matter was considered on 14.8.2015 when Mr. Das framed the following issues for consideration: