RASHENDRA MOHAN DUTTA Vs. S.K. NANDA

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India the petitioner has challenged the correctness of the order dated 28th August, 1978, passed by the Sub-Divisional Magistrate, Kailashahar Division, holding that the nomination of the respondent No. 4 for the office of pradhan of Jalai Gaon Sabha has been wrongly rejected and in this view of the matter he set aside the election of the petitioner and directed fresh election.

(2.) TWO points have been urged in support of the petition -

(3.) THE result is that we find no force in this application and reject it summarily. Application dismissed.