JUGAL KISHORE GURU Vs. SAHASRANSU HOTA AND OTHERS

JUDGEMENT

(1.) The petitioner Jugal Kishore Guru in this writ application seeks quashing of the judgment dated 31-8-1995 (Annexure-5) in C.T.E.D.No. 162 of 1993 by which the Member, Co-operative Tribunal, Orissa, Bhubaneswar, has set aside his (petitioners) election to the office of President of Panposh Sub-divisional House Building Cooperative Society Limited, Rourkela.

(2.) Facts:

(3.) The Election Officer rejected the nomination paper of opposite party No. 1 on three grounds which are extracted hereunder: