LALAN CHOUDHARY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader No. 13 for the State.

(2.) This writ petition has been filed by the petitioner for setting aside the order dated 21.02.2015/28.02.2015 as contained in Annexure-7 to the writ petition passed by the Joint Registrar, Cooperative Societies, Magadh Division, whereby and whereunder election of the petitioner to the post of Chairman of Sandh Majhgawan Primary Agricultural Co-operative Credit Society (for short 'PACCS') has been declared invalid in terms of Section 12(1)(d) of the Bihar State Election Authority Act, 2008 and further one Yugal Prasad Yadav was declared elected on the same post in terms of Section 13 of the aforementioned Act on the ground that he was runner up in the election under reference.

(3.) At the outset, it is pointed out that though the aforesaid Yugal Prasad Yadav was originally impleaded, as respondent no.6 in the writ petition, during pendency of the writ petition, he died. Hence, his name has been deleted from the cause title with the permission of the Court and the party position has been rearranged.