NAMRI NCHANG Vs. NAMDUADI RANGKAU ZELIANG

JUDGEMENT

(1.) By this combined judgment, the two I.As i.e I.A. (C) No. 117 (K) of 2018 and I.A (C) No. 128 (K) of 2018 which were heard together are being disposed of.

(2.) The facts leading to the filing of this I.A may be briefly stated as follows;

(3.) Being aware of the development, the respondent No.1 sent a letter to the Chief Election Commissioner, Election Commission of India through the Chief Electoral Officer, Nagaland dated 03-03-2018. In the letter it was submitted that no recount or repol should be directed as he has been already declared elected and the Hon'ble Supreme Court of India in a number of cases had ruled against such. The contents of the letter are as follows:-