SASADHAR Vs. PRAMOD DAS

JUDGEMENT

(1.) Heard Sri Mishra, learned counsel for the petitioner and Sri Rout, learned counsel appearing for the contesting opposite party no.1.

(2.) Hearing the rival contentions of the parties, this Court finds the writ petition involves an order dated 7.5.2018 involving a petition at the instance of the election petitioner appearing at Annexure-3 herein calling for unused ballot papers from several booths involving an election dispute.

(3.) Assailing the impugned order, Sri Mishra, learned counsel for the petitioner submitted that looking to the pleading and prayer involved in the petition involving Annexure-3, there was absolutely no prayer for recounting and unfortunately, it is alleged that the Civil Judge (Junior Division), Bhadrak in improper appreciation of the fact has directed for recounting.