MD. SUBHAN SON OF SRI ASHIQUE RAI RESIDENT OF VILLAGE- SALEMPUR Vs. THE STATE OF BIHAR THROUGH REGISTRAR, CO-OPERATIVE SOCIETY, VIKASH BHAWAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner, State and the respondent no. 8.

(2.) Despite valid service of notice on respondents no. 5, 6 and 7, nobody is present on their behalf when the matter is taken up.

(3.) The petitioner has moved the Court against the order dated 03.01.2015/14.01.2015 passed by the Joint Registrar, Co- operative Societies, Magadh Division, Gaya in Election Case No. 10(Ka) of 2014-15, by which his election as Chairman of Dugal PACS has been set aside and respondent no. 8 has been declared to be the elected Chairman in his place.