MD. ANWAR KHAN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) Despite valid service of notice to the respondent no. 7, he has chosen not to appear before the Court either in person or through counsel.

(3.) The instant writ petition has been filed by the petitioner for quashing the order dated 14.02.2015 passed by the learned Joint Registrar, Co-operative Society Magadh Division, Gaya in Election Dispute Case No. 09 of 2014-15 whereby the election of the petitioner as the Chairman of Dihuri Primary Agriculture Credit Society (for short 'PACS') has been declared invalid on the ground of being defaulter in terms of Rule 23(1)(b) of the Bihar Cooperative Societies Rules, 1959 (for short 'Rules') and the respondent no. 7 has been declared Chairman of the Dihuri PACS.