AMARJEET KUMAR Vs. BIHAR STATE ELECTION AUTHORITY

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State; State Election Authority and the respondent no. 8.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) In sum and substance, the issue is with regard to the objections being filed relating to the draft publication of the voter list of Barauni Cooperative Cold Storage Limited by the respondent no. Though the last date of filing objection was 31.07.2017, but in view of the respondent no. 6 not entertaining the objection filed by the petitioner, he had sent the same under registered post on 31.07.2017 itself. Copy of the registered receipt is part of Annexure- 1 to the Interlocutory Application No. 5817 of 2017.