SMT. KAVITA DEVI, W/O SADAN KUMAR DAS, MUKHIYA, GRAM PANCHAYAT HIMMAT NAGAR, PRAKHAND KOCHADHAMAN, P.S. Vs. THE STATE OF BIHAR THROUGH THE CHIEF SECRETARY, BIHAR, PATNA

JUDGEMENT

(1.) These two appeals have been preferred, under Clause 10 of the Letters Patent of this Court, by the appellants, whereby they seek to challenge an order, dated 02.12.2013, passed by a learned single Judge of this Court in C.W.J.C. No.7593 of 2013.

(2.) Since these appeals arise out of the same order, dated 02.12.2013, passed in C.W.J.C. No.7593 of 2013 (Smt. Kavita Devi & Anr. Vs. The State of Bihar ) , they have been heard, with the consent of the parties, together and are being disposed of by the present common judgment and order.

(3.) The appellants of L.P.A. No.65 of 2014 (Smt. Kavita Devi & Anr. Vs. The State of Bihar ) are the writ-petitioners, who had filed the said C.W.J.C. No.7593 of 2013, under Art. 226 of the Constitution of India, challenging an order, dated 08.03.2013, passed by the State Election Commissioner, Bihar, in Case No.37 of 2011, whereby the said appellants have been held to be disqualified to hold the posts of Mukhiya and Sarpanch of Gram Panchayat Himmat Nagar in Kochadhaman block of Kishanganj district (hereinafter referred to as the Gram Panchayat).