PHATIK CHANDRA GANGULY Vs. RAGHUBAR DAS

JUDGEMENT

(1.) BOTH these election petitions arise out of the same Assembly election of 291 Jamshedpur East Assembly Constituency held in the year 1995.

(2.) MR . Phatik Chandra Ganguly, who is the petitioner in Election Petition No. 1/95 (R) is a voter of that constituency having Serial No. 907, Part No. 147. He has challenged the election on the ground that the Returning Officer illegally rejected the nomination paper of Sri Vijay Kumar Dev and Sri Haldhar Soren.

(3.) REGARDING the Election Petition No. 1, although the same has been heard analogously with the Election Petition No. 2, neither the election petitioner Phatik Chandra Ganguly appeared to depose in favour of his election petition nor he has adduced any evidence in support of his contention regarding illegal rejection of the nomination paper of Sri Vijay Kumar Dev and Sri Haldhar Soren. So, the Election Petition No. 1 becomes a redundant one having no evidence being adduced in support of that election petition.