KHITISH CHANDRA PATRA Vs. SARITA SA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ petition has been filed challenging the order dated 31.08.2012, passed by the learned Civil Judge (Senior Division), Kalahandi at Bhawanipatna, in Election Petition No.16 of 2012, allowing the application of opposite party no.1 for recounting of votes.

(3.) THE case of the petitioner is that he and opposite party no.1 contested for the election for the post of Member of Narla Panchayat Samiti of Chantamal Gram Panchayat, which was held on 15.02.2012. In the result announced, the present petitioner was declared elected as the Member of Narla Panchayat Samiti, having secured majority of the votes. Being aggrieved by the result of the election, opposite party no.1 filed Election Petition No.16 of 2012, before the learned Civil Judge (Senior Division), Kalahandi at Bhawanipatna, praying for recounting of votes and to declare the present petitioner disqualified.