ROSHAN LAL CHOUDHARY Vs. NIRMALA DEVI & ORS

JUDGEMENT

(1.) I.A. No. 8251 of 2016

(2.) The respondent No. 20 in this case is the Returning Officer of 22 Barkagaon Assembly Constituency, District-Ramgarh. It may be stated that originally the respondent No. 20 was not added as party respondent in this election petition.

(3.) One I.A. 5949 of 2015 was filed on behalf of respondent No. 20 for adding her as party respondent in this case, stating that in the election petition certain allegations have been made in paragraph Nos. 35 to 40 against the Returning Officer of the said Assembly Constituency, and therefore, natural justice demanded that she be impleaded as party respondent in this case. The said I.A. No. 5949 of 2015 was objected by the learned counsel for the election petitioner stating that as per Section 82 of the Representation of the People Act, 1951, the Returning Officer is not a necessary party.