RAMJI LAL SARDA Vs. GOPAL SHARAN NATH SAHDEO

JUDGEMENT

(1.) This Election Petition has been filed under sections 80-A & 81 of the Representation of People's Act, 1951 challenging the election held on 25.11.2009 in which Respondent No. 1-Gopal Sharan Nath Shahdeo (now deceased) was declared returned candidate from 64 Hatia Assembly Constituency in the State of Jharkhand.

(2.) By order dated 14.07.2011, on prima facie satisfaction, this court directed for recounting and for placing the report. On 6.1.2012 the report sent by the Deputy Commissioner in sealed cover was opened in the court in presence of the parties and they were given liberty to inspect and examine the same. Mr. Barnwal, learned senior counsel appearing for the petitioner, was given liberty to file his objection to the said report. The State was given liberty to file it's reply to the same.

(3.) I.A. No. 241 of 2012 has been filed by the petitioner by way of objection. The first objection is that the report is not an authenticated copy and it is not known whether it is true copy of the original or not; and it has not been filed on affidavit.