KIRAN DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench of this Court on 05.07.2016 whereby, challenge to the election of respondent no. 7 as Chairman of Zila Parishad, Arwal, remained unsuccessful.

(2.) The appellant is an elected member of the Zila Parishad and was a candidate for the post of Chairman of Zila Parishad. There were 09 voters for election to the post of Chairman.

(3.) In the elections held, 08 votes were found valid whereas 01 vote was declared invalid as it contained the name of the appellant. After counting of remaining 8 votes, both candidates obtained 4 votes each.