HARI CHARAN PRASAD Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Learned counsel for the petitioner is permitted to implead the Registrar, Co-operative Societies, Bihar, Patna as respondent no. 6 as well as the State Election Authority as respondent no. 7. Let necessary correction be made in the cause title of the writ petition, by learned counsel for the petitioner, during the course of the day.

(3.) Mr. Mukesh Kumar, accepts notice on behalf of the State Election Authority and has also been heard.