RAM NAGINA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present Letters Patent Appeal has been preferred for setting aside the judgment dtd. 2/5/2018 passed by learned Single Judge of this Court in Civil Writ Jurisdiction Case No. 8198 of 2017.

(2.) By the impugned order the learned Single Judge has been pleased to set aside the order dtd. 29/9/2016 passed by learned Munsif, Hilsa, Nalanda in Election Case No. 3 of 2016 by which he had permitted the Election Petitioner (respondent no. 7 in the writ petition and appellant in the present appeal) to amend the election petition by adding necessary parties.

(3.) The petitioner before the learned Single Judge had also prayed for quashing of the order dtd. 4/4/2017 passed in the said Election Case by which the learned Munsif had rejected the petition dtd. 25/1/2017 filed by the writ petitioner raising objection by the petitioner against the maintainability of the election petition.