GOPALJI SAHANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is aggrieved by the decision of the authorities connected with the Panchayat Election to shift the polling booth of the voters of Ward No. 5, Gram Panchayat Raj, Bhawanipur South from its earlier established placed at Middle School, Matwa Ram to Navsrijit Primary School, Mahuawa Tola.

(3.) Mr. S.B.K. Mangalam learned counsel appearing on behalf of the petitioner with reference to the draft voter list present at Annexure -2 as well as the final voter list present at Annexure -11 to the supplementary affidavit submits that there was a conscious decision of the District Magistrate -cum -District Election Officer to establish the polling booth at Middle School Matwa Ram but for the reasons best known it is being shifted to a Navsrijit Primary school, Mahuawa Tola which falls in Ward No.3. According to Mr. Mangalam apart from the fact that a finality is to be attached on the booth list, it also should not be interfered with lightly since even the Election Officer cum Sub Divisional Officer had made recommendation for allowing the polling booth to remain at its previous place.