KHWAIRAKPAM LOKEN SINGH Vs. RAJKUMAR IMO SINGH

JUDGEMENT

(1.) This application has been filed by the Applicant who is the Election Petitioner of the Election Petition No. 5 of 2017 to call for the documents viz., Serial Nos. 15 to 20 of Schedule II (annexed with M.C. (EP) No. 16 of 2018), from the respective authorities and on receipt of the same, allow the Petitioner to inspect the documents and take certified copies thereof.

(2.) After hearing both parties, this Court had already disposed of on 15/01/2021 and thereafter, being aggrieved by the Order dtd. 15/01/2021 of this Court, the Respondent No. 1 preferred a Civil Appeal No. 804 of 2021 arising out of SLP (C) No. 2743 of 2021 and the Hon'ble Apex Court was pleased to remand back the present matter for consideration afresh with following observation on 03/03/2021:

(3.) Mr. Gunedhor the learned counsel for the petitioner submitted that by an order dtd. 05/03/2020, the Hon'ble Supreme Court was pleased to dispose of SLP being No. 10804/2019 preferred by the Applicant/Election Petitioner. In the said order dtd. 05/03/2020, the Hon'ble Apex Court was pleased to direct as 'the petitioner to approach the High Court in respect of document(s) at serial Nos. 15 to 20 of Schedule II, which application be decided on its own merits afresh by the High Court document-wise, about the relevancy and necessity to produce the same 2 subject to just exceptions.' Accordingly, the Applicant/Election Petitioner filed the present Misc. Case being MC (El. Petn.) No. 19 of 2020 (Ref: Election Petition No. 5 of 2017) praying to call for the documents at Serial Nos. 15 to 20 of Schedule II from the respective authorities and on receipt of the documents allows the Applicant/Election Petitioner to inspect the documents and take certified copies. The documents at Serial Nos. 15 to 20 of Schedule II are as follows: