PRASANTA NAYAK Vs. B.D.O. AND ORS.

JUDGEMENT

(1.) THE order dated 12th February, 2008 passed by the learned Civil Judge (JD), Jajpur rejecting the petition of the petitioner for recounting the ballot papers in E.P. No. 1 of 2007 is assailed in this Writ Petition.

(2.) SHORN of unnecessary details the facts relevant for appreciation of the inter se dispute are as follows:

(3.) THE Court below after hearing the learned Counsel for the parties and relying upon a decision of the Supreme Court in the case of Sadhu Singh v. Darshan Singh reported in, 2006 (II) OLR 569, held that the following factors were to be kept in mind while dealing with a petition for recounting of votes: