ALO RANI SARKAR Vs. SWAPAN MAJUMDAR

JUDGEMENT

(1.) The Court: The appellant filed an election petition before the learned Single Judge, being EP/2/2021, challenging the General Election to the Legislative Assembly for the State of West Bengal, 2021, pertaining to Assembly Constituency 96-Bangaon Dakshin (SC), held on April 22, 2021.

(2.) An application was filed by the respondent under Order VII Rule 11(d) of the Code of Civil Procedure for rejection of the election petition.

(3.) By the judgment and order impugned, dated May 20, 2022, the learned Judge dismissed the election petition on the basis of certain statements which, according to the learned Judge, amounted to admission on the part of the petitioner that she is a citizen of Bangladesh and hence could not maintain the election petition. Having dismissed the election petition, the learned Judge went on to observe as follows: