NANDAN SINGH Vs. HEMA GAIRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is a returned candidate against whom election petition has been filed by respondent no. 1. In that election petition, the Election Tribunal (learned District Judge, Almora) has passed an order for re-count of ballot papers on 6/5/2022.

(3.) Petitioner has challenged the said order passed on 6/5/2022. The ground taken in the election petition is that ballet papers were not counted properly and due to irregularities at the time of counting, respondent no. 1 lost election by a thin margin of 3 (three) votes.