REGENT COMPUTRONICS PVT. LTD.

Chanambam Sharat Singh Appellant

V/S

STATE OF MANIPUR Respondents

Referred Judgements :-

MAYOR OF ROCHESTER V. REGINA [REFERRED TO]
THE KING V. REVISING BARRISTER FOR THE BOROUGH OF HANLEY [REFERRED TO]
PADFIELD V. MINISTER OF AGRICULTURE,FISHERIES AND FOOD [REFERRED TO]
N P PONNUSWAMI THE UNION OF INDIA AND STATE OF MADHYA BHARAT VS. RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST :RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST [REFERRED TO]
ELECTION COMMISSION INDIA VS. UNION OF INDIA [REFERRED TO]
DWARKA NATH VS. INCOME TAX OFFICER SPECIAL CIRCLE D WARD KANPUR [REFERRED TO]
KALYAN SINGH 1 SARDAR SINGH IN PETN NO 180 OF 61 2 LAL SINGH IN PETN NO 181 OF 61 AND 3 BHARAT RAJ SINGH IN PETN NO 205 OF 61 PETITIONERS VS. STATE OF UTTAR PRADESHS :STATE OF UTTAR PRADESH [REFERRED TO]
RAI SHIVENDRA BAHADUR VS. GOVERNING BODY OF THE NALANDA COLLEGE BIHAR SHARIF [REFERRED TO]
LEKHRAJ S LALVANI VS. N M SHAH DEPUTY CUSTODIAN CUM MANAGING OFFICER BOMBAY [REFERRED TO]
UMAKANT SARAN VS. STATE OF BIHAR [REFERRED TO]
HOCHTIEF GAMMON VS. STATE OF ORISSA [REFERRED TO]
NANHOO MAL VS. HIRA MAL [REFERRED TO]
BIHAR EASTERN GANGETIC FISHERMEN CO OPERATIVE SOCIETY LIMITED VS. SIPAHI SINGH [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ESCORTS LIMITED [REFERRED TO]
COMPTROLLER AND AUDITOR GENERAL OF INDIA GIAN PRAKASH NEW DELHI VS. K S JAGANNATHAN [REFERRED TO]
FOOD CORPORATION OF INDIA VS. JAGANNATH DUTTA:L C BHAKAT [REFERRED TO]
ASSISTANT EXCISE COMMISSIONER VS. ISSAC PETER [REFERRED TO]
STATE OF GUJARAT VS. MEGHJI PETHRAJ SHAH CHARITABLE TRUST [REFERRED TO]
MANSUKHLAL VITHALDAS CHAUHAN VS. STATE OF GUJARAT [REFERRED TO]
K VENKATACHALAM VS. A SWAMICKAN [REFERRED TO]
DIRECTOR OF SETTLEMENTS A P VS. M R APPARAO [REFERRED TO]
NATIONAL HIGHWAY AUTHORITY OF INDIA VS. GANGA ENTERPRISES [REFERRED TO]
UNION OF INDIA VS. S B VOHRA [REFERRED TO]
ORIENTAL BANK OF COMMERCE VS. SUNDER LAL JAIN [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. I. Denning, learned counsel for the petitioner. Heard also Mr.Nepolean, learned GA for the State, Mr.Tolpishak and Mr. Ch. Momon, learned counsel for the private respondents.

(2.) The present petitioner has been filed seeking for a direction to the official respondents to recount the votes in respect of 5/11/3 and 5/11/5 Wards of 5-Waikhong Zila Parishad Constituency as per the rules contending that there was improper counting of votes. The petitioner is an election agent of one of the candidates, namely, E.Hemanta Singh, for election to the office of Zilla Parishad under 5-Waikhong Zilla Parishad constituency. The election for the members of Kakching Zilla Parishads as well as Pradhans and Members in respect of 5- Waikhong Zilla Parishad Constituency was held on 7.10.2017. Thereafter, the Returning Officer/SDO Waikhong issued an order on 9.10.2017 informing the candidates that the counting of votes in respect of Gram Panchayat/Zila Parishads shall be as per the sequence mentioned in the said order.

(3.) Accordingly, in terms of the aforesaid order, the counting of votes to the 5-Waikhong Zila Parishad Constituency Members was held on 11.10.2017. The petitioner, who was the election agent of the candidate Shri. E. Hemanta Singh, was appointed as a counting agent and as such, he participated in the process of counting of votes. The counting of votes started at around 10:30 pm of 11.10.2017 and it was completed after mid night.

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CHANAMBAM SHARAT SINGH Vs. STATE OF MANIPUR

Referred Judgements :-

JUDGEMENT

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