RAJENDRA PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. S. B. K. Mangalam, learned counsel for the petitioner; learned AC to GP 10 for the State; Mr. Sanjeev Nikesh, learned counsel for the State Election Commission and Mr. Prashant Sinha, learned counsel for the respondent no. 7, who has suo motu appeared.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The petitioner is the elected Mukhiya of Gram Panchayat Raj Maura Jharkaha under block Shankarpur in the district of Madhepura. The candidate who came second, i.e., the respondent no. 7, being aggrieved by the result declaring the petitioner to have won by 10 votes filed Election Petition No. 2 of 2016 before the Munsif. In the same, by the order impugned, a direction has been issued for recounting of the ballots.