GODAWARI DEVI Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) The petitioner was a candidate for the election of the local bodies in District Bageshwar in the year 2014.

(2.) In this case, the last date of nomination was 24.09.2019. The petitioner has been debarred from contesting the elections for a period of six years as she has not submitted her election expenses to the State Election Commission, which was the requirement under the law.

(3.) Learned counsel for the petitioner submits that the petitioner though has been debarred in the year 2015 from contesting the elections for a period of six years but this order has not been communicated to the petitioner.