LAWS(CAL)-1993-7-56

PANKAJ BANERJEE Vs. PRASANTA KUMAR SUR

Decided On July 20, 1993
Pankaj Banerjee Appellant
V/S
Prasanta Kumar Sur Respondents

JUDGEMENT

(1.) This is an election petition filed by Mr. Pankaj Banerjee, who was the Congress(I) candidate in the 11th Assembly Elections in the State of West Bengal for 150 -Tallygunge Assembly Constituency.

(2.) The returned candidate in the said Assembly Election was Mr. Prasanta Kr. Sur, the present Health Minister, who is the first Respondent in the instant application.

(3.) The total number of votes cast was above 95,000. The number of votes by which the first Respondent won over the Petitioner, according to the declared result, is 322. By all standards this is a slender lead by which to win an election where the number of votes cast is as large as mentioned above.