ROLAND SEMA Vs. STATE OF NAGALAND AND ORS.

JUDGEMENT

(1.) BY this application the writ petitioner prays for a direction to hear and dispose of the Revision Petition filed by him under Sub -rule (6) of R.27 of the Nagaland Municipal Election Rule, 2003. The said Revision Petition was filed by the writ -petitioner against the order dated 23.11.2004 passed by the Returning Officer, Dimapur accepting the nomination of one Shri Vikheho Awomi in respect of Ward No. 7, election for which is going to be held on 8th December, 2004.

(2.) HEARD Mr. B.N. Sarma, learned Counsel for the petitioner and also Mr. L.S. Jamir, learned Govt. Advocate on behalf of Respondents Nos. 1 and 3.

(3.) SECTION 43 of the Nagaland Municipal Act, 2001 provides that an election can be challenged by any unsuccessful candidate, on the grounds available, within 15 days from the date of publication of the result.