SURESH PRASAD Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the respondent no. 7.

(2.) The petitioner has filed the present writ petition for the following reliefs:-

(3.) It is submitted by the learned counsel for the petitioner that the petitioner filed an application on 20.03.2017 before the Bihar State Election Authority for inclusion of names of 1650 members of the Society in the voter list as per direction and observation dated 18.02.2016 passed in C.W.J.C. No. 2840 of 2016 whereby this Court had observed that the petitioner would be at liberty to take recourse to the remedy available under the Act and the Rules, which shall be considered and disposed of in accordance with law by the appropriate statutory authority. Thereafter, the State Election Authority vide its letter dated 21.03.2017 directed the Block Development Officer-cum-Election Officer to consider the application submitted by the petitioner on 20.03.2017 in accordance with law. The request made by the petitioner for inclusion of names of 1650 members was finally rejected by the Chief Election Officer, Bihar State Election Authority, vide order dated 24.08.2017 and, thereafter, final voter list was published by the respondent no. 5 without including the names of 1650 members, who were earlier included and deleted by the then Block Development Officer in 2012.