RAMAN CHANDRA MAHATO Vs. SMT. ANJANA MAHATO

JUDGEMENT

(1.) Initially the challenge was restricted to an order No. 47 dated 22nd July 2015 passed by learned Civil Judge (Junior Division), Purulia in Misc. Election Case No. 59 of 2013 whereby and where under the opposite party no. 3, Panchayat Returning Officer, Jhalda-II Panchayat Samity cum Block Development Officer, Jhalda-II Development Block was directed to produce the ballot box and other relevant papers which were kept in safe custody for the purpose of recounting of the ballot papers.

(2.) The said order was consequential and/or dependant upon the order No. 44 dated 22nd June 2015 and having realised so, the petitioner further challenged the said order by filing the supplementary affidavit. Both the supplementary affidavits as well as the revisional application were directed to be served upon the opposite parties.

(3.) Despite the service having effected upon the opposite parties, there is no representation on their behalf. The matter was thereafter directed to be proceeded ex parte.