RAHUE MATSYAJIVI SAHYOG SAMITI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Counsel appearing on behalf of Bihar State Election Authority.

(2.) The petitioner seeks quashing of voters' list, dated 27.04.2017, of Rahue Matsyajivi Sahyog Samiti, published under the signature of the Block Development Officer-cum-Returning Officer, Rahue, for election.

(3.) It is the case of the petitioner that the Returning Officer has, without applying his judicial mind and without considering objection submitted by the petitioner, has published the said list.