ARUN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for quashing the Letter No. 2824, dtd. 10/10/2025, issued by the Joint Secretary, Bihar State Election Authority, whereby the process of preparation of voters' list for election to the post of Chairman of Motihari District Central Co-operative Bank Ltd. was initiated and further prayed for restraining the respondents from proceeding with the election process.

(2.) I. A. No. 01 of 2025 has been filed by the petitioner seeking amendment in the relief portion of the main writ petition, which are as follow:

(3.) Considering the nature of prayer made in the interlocutory application, the same is allowed and the prayer will form part of the main writ petition.