Calcutta High Court (Appellete Side)
Dinabandhu Mondal vs West Bengal State Election Commission & ... on 19 January, 2024
Author: Amrita Sinha
Bench: Amrita Sinha
ML 1674
18.01.2024
GB
W.P.A 18347 of 2023
Dinabandhu Mondal
-versus
West Bengal State Election Commission & Ors.
Mr. Atarup Banerjee,
Mr. Rajdeep Pramanik,
Ms. Anuska Bose
...For the Petitioner.
Ms. Sonal Sinha,
Mr. Avishek Prasad.
...For the State
Election Commission.
Mr. Sirsanya Bandopadhayay,
Mr. Arka Kr. Nag.
... For the State.
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 13th 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.
2
Report filed by the respondent no.6, be retained with
the record.
The writ petition fails and is hereby dismissed.
Urgent certified photocopy of this order, if applied for, be supplied to the parties expeditiously on compliance of usual legal formalities.
( Amrita Sinha, J.)