THAKUR PRASAD Vs. BLOCK DEVELOPMENT OFFICER, LANJI

JUDGEMENT

(1.) By this petition under Articles 226 and 227 of the Constitution, the petitioner seeks to quash the order of the Returning Officer, Gram Panchayat Elections, Block Lanji, dated 21 -11 -1964, rejecting his nomination paper for the elections to Gram Panchayat, Paldongri, from Ward No. 5.

(2.) THE reason for rejecting his nomination paper is that, in the opinion of the Returning Officer, as his proposer Kashinath had subscribed two nomination papers, which he was not authorized to do under the Rules, both the nomination papers subscribed by him became invalid on that account.

(3.) IT is also not disputed that the nomination paper of the petitioner subscribed by Kashinath as a proposer was filed before the Returning Officer at 12.55 noon; while that in favour of respondent No. 3 which was also sub scribed by the same proposer Kashinath, was filed at 2.11 p.m.