RINA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has challenged the order dated 3.9.2007 of the election tribunal (Sub -Judge, Bhojpur, Arrah) in Election Case No. 12 of 2006 by which she has sought to condone the delay in filing the election petition and entertain the election petition. The petitioner was elected as a member of Zila Parishad and her election was sought to be challenged by respondent no. 6 by the election petition. There is no dispute that the election was filed beyond 30 days from the date of declaration of result. Respondent No. 6 pursuant to notice has appeared. State and the Election Commission are represented.

(3.) THE only question is whether the election tribunal (Sub -Judge) had jurisdiction in terms of Section