SRI RAGHUNATH SAHU Vs. SRI BHIBHUTIBHUSAN HARICHANDAN

JUDGEMENT

(1.) Misc. Case No. 87 of 2014 This is an application under Order 6 Rule 16 and Order 7 Rule 11 of the C.P.C. read with Sections 83 and 86 of the Representation of People Act, 1951 (for short, the Act) arising out Election Petition No. 7 of 2014.

(2.) The present petitioner is respondent No. 1 in the election petition. He is declared to be the returned candidate in respect of 118-Chilika Assembly Constituency. The opposite party No. 1 is the election petitioner.

(3.) Challenging the validity of the election result going in favour of respondent No. 1 the election petition has been filed on the ground that irregularities have been committed in respect of specific booths inasmuch as votes have been improperly counted to the advantage of the returned candidate adopting corrupt practice by government officials entrusted with the conduct of the election in connivance with the returned candidate which has materially affected the result of the election.