LILI BEHERA Vs. PREMALATA MALLICK

JUDGEMENT

(1.) This Review petition has been filed by the petitioner with a prayer to review the judgment dated 23.03.2009 (2009 (Supp.1) OLR 999) passed in Writ Appeal No. 23 of 2009 and to dispose of the Writ Appeal in the light of Rule 47 of Orissa Grama Panchayat Election Rules, 1965.

(2.) Mr. Pitambar Acharya, learned Counsel appearing on behalf of the Review Petitioner submitted that the Election Proceedings under challenge are guided by the Orissa Grama Panchayats Act, 1964 and the Orissa Grama Panchayat Election Rules, 1965. This Court disposed of the Writ Appeal considering some of the provisions of the Orissa Panchayat Samiti (Election) Rules, 1991 instead of Rule 47 of the Orissa Grama Panchayats Election Rules, 1965 on the question of rejection of ballot papers.

(3.) Before going into the submission of Mr. Acharya, it is apt to know the background fact of the case.