SATYA NARAYAN SINGH Vs. OM PRAKASH SINGH

JUDGEMENT

(1.) HEARD learned counsel for the petitioner so also learned counsel for the respondent no. 1.

(2.) THE petitioner being aggrieved by the order dated 29.8.2002 passed in Election Petition Case No. 8/70 of 2001 (2001) by 4th Munsif, Chapra granting the application for making certain amendments, submitted by the respondent no. 1 has come to this Court making a complaint that contrary to the settled principles of law and the authoritative pronouncements of the Supreme Court and this Court, the learned Munsif has allowed the amendment.

(3.) THE application was opposed tooth and nail by the present petitioner but was allowed by the order impugned, therefore, the petitioner has come to this Court.