PHULPARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) The petitioner was the winning candidate in election for Mukhiya. After results were declared, respondent no. 7 challenged his election by way of Election Petition No. 33 of 2006 before the Election Tribunal, Samastipur.

(3.) The present writ petitioner challenges the order passed therein dated 2.4.2007. As many as eight issues were framed by the trial court. All have been answered as against the election petitioner except one which relates to recount. It is that part of the order, that is, under challenge before this court.