SYED ABU DOJANA Vs. DILIP RAY

JUDGEMENT

(1.) Heard the parties.

(2.) The present Election Petition has been filed under Ss. 80, 80-A, 81 and 100 of the Representation of the People's Act, 1951 (hereinafter referred to as 'the R.P. Act) questioning the election of the respondent No. 1 as the Member of Bihar Legislative Assembly from 26, Sursand Assembly Constituency in the District of Sitamarhi in the election held on 7/11/2020.

(3.) The pleadings on record shows that the following schedule was fixed for conducting the said election. <FRM>JUDGEMENT_6_LAWS(PAT)7_2024_1.html</FRM>