GIRIRAJ SINGH MAJHI Vs. LAXMAN BAG

JUDGEMENT

(1.) This Interlocutory Application has been filed by the Election Petitioner in Election Petition No.12 of 2024 praying for calling for the documents indicated in the schedule of the I.A. from the custody of the District Election Officer-cum-Collector, Bolangir stating in the I.A. that, the documents mentioned in the schedule of I.A. are very much essential to decide the relief(s) sought for by him (Election Petitioner) and the said required documents are in the custody of the District Election Officer-cum-Collector, Bolangir. If the same are not called for, an effective adjudication of the Election Petition cannot be made. For which, the said documents are required to be called for.

(2.) Heard from the learned Senior Counsel for the Election Petitioner and the learned Counsel for the respondent.

(3.) During the course of hearing, learned counsel for the respondent objected to the I.A. of the Election Petitioner contending that, in case the I.A. filed by the Election Petitioner is allowed, the same will unnecessarily cause delay in disposing of the Election Petition, by which, the respondent/Opp. Party shall be prejudiced and the same will cause an unnecessary burden on the District Election Officer-cum-Collector Balangir. Therefore, the I.A. filed by the petitioner has no merit, the same is liable to be dismissed.