CourtKutchehry.com
High CourtsSingle Bench(2019) 12 PAT CK 0075

Sanjay Kumar vs State Of Bihar Through The Principal Secretary And Ors

Patna High Court · Decided on 10 December 2019

HON’BLE JUDGES
Ahsanuddin Amanullah, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Jurisdiction Case No. 24553 Of 2019

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

7 paragraphs · 332 words
1.

Heard learned counsel for the petitioner and learned AC to GA-13 for the State.

2.

The petitioner has moved the Court for the following reliefs:

"That this is an application for issuance of appropriate writ/writs, order/orders, direction/ directions commanding the respondent authorities especially respondent no.6 the Block Development Officer-cum- Returning Officer to declare the petitioner to include the name of petitioner to in the voter list by taking into consideration the fact that he applied for the membership of Jahangirpur PACS and also deposited the required fee/share money along with application form however since Managing Committee has not communicated any decision either accepting or rejecting the application form submitted by the petitioner and in term of Rule 7(i)(d) of Bihar Cooperative Society Rule herein referred as 'Rule' 1959 deemed to be acceptance of the application form and as such being a member petitioner and other similarly situated persons are entitled to be included in the voter list.

Petitioner further seeks any other relief/reliefs for which he is found entitled in the eye of law and in the facts and circumstances of the present case."

3.

Learned counsel for the State submitted that the election has been notified on 31st October, 2019. It was submitted that a Division Bench of this Court in the case of Gajendra Singh Vs. The State of Bihar (CWJC No.22149 of 2019) by order dated 18.11.2019, in which, the relief sought was also with regard to acceptance of membership relating to a PACS, has been disposed off without interference with liberty to the petitioner to raise all issues before the concerned authorities in accordance with law.

4.

Learned counsel for the petitioner submitted that the present application be also disposed off in terms of the order passed in Gajendra Singh (supra).

5.

In view thereof, the application stands disposed of in terms of the aforesaid order in Gajendra Singh (supra) with liberty to the petitioner to raise all issues before the concerned authorities, in accordance with law.