RUBY KUMARI Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner seeks quashing of the order dated 13.9.2007 passed by the Munsif, Nawadah in Misc. (Election) Case No. 10 of 2006, by which he has allegedly directed for correction of the original Form- 20 of Booth No. 181 of Gram Panchayat Raj, Erurri, as per photo copy, which was marked as Exhibit, filed on behalf of the State of Bihar in the case and further directed that it should be treated as amended.

(3.) The finding of the Court below was that in favour of the petitioner in the said Form the 03 vote has been changed to 23 by interpolation and that of another contestant Ranju Devi was changed from 26 to 06 and in the attested copy of the same ink had been spread.