MOUSUMI ROY Vs. WEST BENGAL STATE ELECTION COMMISSION

JUDGEMENT

(1.) In both these writ petitions, the issue raised is about holding the elections of the municipal corporations/municipal council and other local bodies in the State of West Bengal.

(2.) CAN 2 of 2022 has been filed in WPA(P) 271 of 2021 challenging the order/notification of the State Election Commission dtd. 15/1/2022 and 7/2/2022 and seeking a direction to ensure free and fair elections and also to hold simultaneous counting of votes of all remaining Municipal Corporations/Municipalities.

(3.) CAN 4 of 2022 has been filed in WPA(P) No. 299 of 2021 by the writ petitioner questioning the order dtd. 25/1/2022 issued by the State Election Commission and seeking modification of the notification dtd. 22/12/2021 whereby second phase of elections are scheduled to be held on 27/2/2022. The decision of the respondent Nos. 3 and 4 in respect of the election agents has also been challenged in this CAN.