KRISHNA BALLABH PRASAD SINGH Vs. SUB-DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ application, which arises out of an election matter, has been placed before me on account of a difference between the learned Judges of the Division Bench before whom it was originally placed for hearing.

(2.) The main question that falls for consideration is the stage at which the process of election of a candidate contesting an Assembly seat can be said to be complete within the meaning of Article 329(b) of the Constitution of India.

(3.) The facts which I shall briefly state just hereinafter, are not in controversy except a few.