KUSUM DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Counsel for the State.

(2.) NO one appears for respondent No. 8 although notices were duly served upon her and power has also been filed on her behalf.

(3.) THE petitioner, being the defeated candidate in the election for the post of Mukhiya, has filed the election petition. At a later stage it was noticed that there were certain typographical errors in the election petition which needed to be rectified so as to not defeat the case of the petitioner and, accordingly, amendment petition was filed. The same was rejected by the impugned order on the grounds that the same was filed belatedly and without any valid reason.