DUTER PADU Vs. GADAM ETE

JUDGEMENT

(1.) THIS miscellaneous application has arisen out of an election petition which has given rise to Election Petition No. 3 of 2009. The respective cases of the parties to the election petition are, in substance, thus :

(2.) BASIC complaint of the election petitioner, as discernible from the election petition, may, in brief, be set out as under :

(3.) FURTHER case of the election petitioner is as under :