THE BLOCK DEVELOPMENT OFFICER Vs. SURAJIT PRAMANIK

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated August 3, 2023, passed on a writ petition filed by the respondent nos. 1 and 2 herein being WPA 15705 of 2023. The writ petition is still pending before the learned Single Judge.

(2.) The respondent no. 1 herein aspired to contest the Panchayat General Elections, 2023, in the State of West Bengal. He filed his nomination papers. His nomination was rejected on the alleged ground of mis-match of the electoral data of his proposer as mentioned in the nomination papers.

(3.) Being aggrieved, the respondent no. 1 (herein after referred to as 'Surajit') approached a learned Judge of this Court by filing the present writ petition. Surajit alleged that his nomination papers had been tampered with by the Panchayat Returning Officer (in short 'PRO').