SOBHA DEVI Vs. SRI CHAITANYA PRASAD, THE PRINCIPAL SECRETARY, DEPARTMENT OF URBAN AND HOUSING, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AAG-7 for the State.

(2.) The present application has been filed alleging wilful disobedience of the order dated 10.05.2017 passed in C.W.J.C. No. 6870 of 2017, by which the opposite party no. 2 was directed to verify as to whether the Returning Officer had endorsed on the nomination paper of the petitioner with regard to acceptance of his nomination paper and if the same was found to be true, the consequences were to follow and the nomination paper of the petitioner would be held to be duly accepted and she shall be allowed to contest in the election. Such verification had to be done within two working days.

(3.) Learned counsel for the petitioner had alleged that despite the order having been served on the opposite party no. 2 on 13.05.2017, despite two working days having elapsed, the exercise directed had not been completed.