Calcutta High Court (Appellete Side)
Pulokesh Mondal vs The Secretary Of West Bengal on 19 January, 2024
Author: Amrita Sinha
Bench: Amrita Sinha
ML 1694
18.01.2024
GB
W.P.A 18549 of 2023
Pulokesh Mondal
-versus
The Secretary of West Bengal
Election Commission & Ors.
Mr. Sandipan Das
...For the Petitioner.
Ms. Sonal Sinha,
Mr. Avishek Prasad.
...For the State
Election Commission.
Mr. L.M. Mahata,
Mr. Z. Haque
... For the State.
Mr. Anuran Samanta
... For the Respondent No.3.
The petitioner seeks an order of re-poll.
The petitioner contested the Panchayat General Elections, 2023. He complains of massive rigging and violence on the day of the poll.
An application was made before the Panchayat Returning Officer on 8th July, 2023 praying for re-poll.
Fact remains that the election was conducted on 8 th July, 2023 and the result of the election was declared on 11th July, 2023. At such a distant date, it will not be fair to allow the prayer of the petitioner for conducting re-poll.
In view of the above, no relief can be granted to the petitioner in the instant case.
The writ petition fails and is hereby dismissed.
2Urgent certified photocopy of this order, if applied for, be supplied to the parties expeditiously on compliance of usual legal formalities.
( Amrita Sinha, J.)