VYAS SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. S.B.K. Mangalam, learned counsel for the petitioner; Mr. Rajiv Roy, learned G.P.-1 for the State and Mr. Amit Shrivastava along with Mr. Girish Pandey, learned counsel for the State Election Commission.

(2.) In terms of the order dated 11.07.2017, the officers namely, Mr. Sanjay Kumar Agrawal, the District Election Officer (Municipality)-cum- District Magistrate, Patna; Mr. Kunj Bihari Singh, BDO, Sampatchak; Mr. Amarendra Kumar, D.D.C. Patna; Mr. Awdhesh Ram, Director, DRDA Patna and Mr. Birendra Kumar Paswan, Additional Collector (Spl. Prog.), Patna are present.

(3.) Finally, the factual aspect stands settled and an admitted position has been brought on record, by way of a report of the District Election Officer (Municipality)-cum-District Magistrate, Patna, contained in Memo No. 2051 dated 12.07.2017. The same is based on a report submitted by a fresh team constituted by the District Election Officer (Municipality)-cum-District Magistrate, Patna comprising of the Deputy Development Commissioner, Patna; the Director, District Rural Development Agency, Patna the Block Development Officer, Sampatchak. The gist of the report is that there is some error with regard to allocation of population, which had to be in terms of the direction of the State Election Commission, where the population band fixed, had to be taken care of in the exercise of delimitation of wards.