BHANU DUTTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) IN this application the petitioners asked for appropriate writs directing the respondents to cancel, withdraw, rescind or set aside the finally published electoral rolls for the election of the Corporation of Howrah held on may 21, 1967 and also for a writ of Prohibition prohibiting the respondents from holding the said election on May 21, 1967.

(2.) THE petitioners are citizens of what previously was known as Bally municipality. The areas within the bally Municipality were included in the area of Howrah Municipality and the (two areas together have been incorporated in the Municipal Corporation of howrah, by the Howrah Municipal Act, 1965.

(3.) THE petitioners took various points in this application. Mr. Nani coomar Chakraborty learned Advocate appearing for the petitioners, however, pressed only one point to 'which I shall presently refer, although he did not give up the other contentions raised by him in this matter.