DEVANAND CHANDRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners would call in question the election process for conducting election of the primary society namely, Seva Sahkari Samiti Maryadit, Kedar, Sarangarh, District Raigarh.

(2.) From the facts projected in the writ petitions, grounds of challenge appear to be that out of 85 candidates, who have submitted their nomination form, 4 nominations were rejected and out of remaining 81, 70 candidates withdrew their nominations.

(3.) According to learned counsel for the petitioners, the petitioners and some other candidates have not withdrawn their candidature, yet by committing fraud, their candidature was shown to be withdrawn, therefore, present is a case where not only interference should be made in the writ jurisdiction but an enquiry should also be directed.