APARNA MUKHERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) F.M.A.T. No. 3382 of 1995, F.M.A.T. No. 163 of 1995, F.M.A.T. No. 164 of 1995, F.M.A.T. No. 2409 of 1993, F.M.A.T. No. 2410 of 1993, CO. No. 24 of 1994 and CO. No. 25 of 1994 are being disposed of although F.M.A.T. No. 164 of 1995, F.M.A.T. No. 2409 of 1993 and F.M.A.T. No. 2410 of 1993 were not listed, they being inter -related with other appeals and the Civil Revision cases, with the consent of the parties are treated to be on day's list for hearing and are being disposed of together with the other matters.

(2.) The fact of the matter is as follows:

(3.) Allegedly the votes were counted on May 31, 1993 on which date certificates were issued in Form No. 24 in favour of Smt. Laxmi Mukherjee and Smt. Sundari Kalindi. However, according to Smt. Laxmi Mukherjee and Smt. Sundari Kalindi although no application for recounting of votes was made by any of the candidates in terms of Rule 64 of the West Bengal Panchayat (Election) Rules 1974, recounting was allegedly done at the reception centre of the office of the Block Development Officer on June 1, 1993. Smt. Sundari Kalindi and Smt. Laxmi Mukherjee came to know the said fact on June 2, 1993.