SITA RAM SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner, learned Counsel for the State and learned Counsel appearing on behalf of respondent no. 5.

(2.) THE petitioner is aggrieved by the order dated 5.5.2007 in Election Case No. 26 of 2006 passed by the court of Munsif, East Muzaffarpur by which his application to decide the maintainability of the election case on the grounds of absence of pleadings in the suit with regard to compliance of Rule 79 of the Bihar Panchayat Raj Election Rules has been dismissed.

(3.) THIS application is disposed off with the aforesaid observations.