IBRAHIM ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) A judgment and order dtd. 23/3/2022 passed by the learned President, District Panchayat Election Tribunal, Barpeta in Election Petition No. 38/2019 is the subject matter of challenge.

(2.) It is the case of the petitioner that nine persons including the petitioner had contested for the post of President of the 46 No. Nichuka Gaon Panchayat under 9 No. Chakchaka Anchalik Panchayat under the Meda Nichuka Zilla Parishad in the district of Barpeta in the Panchayat Election of 2018 in which the respondent no. 6 was declared the winner. However, the allegation of the petitioner is that there were certain forged documents submitted by the respondent no. 6 permitting to his educational qualification for which a police complaint was also lodged. It is the case of the petitioner that in the investigation, materials were found and accordingly, Charge Sheet submitted whereafter the aforesaid Election Petition was filed. It is the specific case of the petitioner that though all the documents were submitted and proved in the Tribunal including certified copies, the learned Tribunal had committed factual error in terming certain documents to be photo copies instead of certified copies. There are other anomalies also which have been pointed out by the petitioner.

(3.) I have heard Shri M. Ahmed, learned counsel for the petitioner. I have also heard Shri R. Dubey, learned counsel appearing for the respondent nos. 1 to 4, Ms. M. Barman, learned State Counsel appearing for the respondent no. 5 and Shri A. Goyal, learned counsel appearing for the respondent no. 6. The LCR which are called for have also been perused.