Patima Devi @ Pratima Devi vs The State of Bihar and Others <BR> Nilu Devi Vs State Election Commission and Others

Shiva Kirti Singh, J.—There is no dispute between the parties that these writ petitions are covered by the recent judgment of this court in the case of Babita Devi Vs. The State of Bihar and Others, . Hence these writ petitions are also disposed of in terms of that Judgment and it is reiterated that if without interfering with the election process or postponing it unnecessarily the Commission can redress the grievance required to be redressed then the same should be done by the Commission without delay, preferably within one week. Let a copy of this order be given to learned counsel appearing for State Election Commission.