PARMANAND PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State and State Election Commission.

(2.) Despite valid service of notice on respondent no. 4, there is no representation on his behalf. Even on 24.07.2017, nobody had appeared on his behalf.

(3.) In view of the aforesaid, the Court has proceeded with hearing the matter for its final disposal.