REKHA PATRA Vs. SK. NURUL ISLAM

JUDGEMENT

(1.) The petitioner has filed an Election Petition seeking declaration that the election of the returned candidate being the respondent no.1 from 18- Basirhat Parliamentary Constituency of the District North 24 Parganas in the House of the People is void and set aside, further declaration that the petitioner has been duly elected from the said Parliamentary Constituency.

(2.) In the Election Petition, the petitioner has made the Chief Election Commissioner and the Returning Officer as the respondent nos. 15 and 16 respectively. On receipt of the notice of the instant case, both the authorities have entered appearance in the case through their Learned Advocates.

(3.) The respondent no.16 has also filed written statement to the Election Petition. The petitioner has examined herself as P.W.1. The respondent nos. 15 and 16 have not cross-examined the P.W.1 and have filed their respective applications being G.A. No. 1 of 2025 and G.A. No. 2 of 2025 praying for deletion of their names from the Election Petition as respondents.