Calcutta High Court (Appellete Side)
Md. Zahir Alam vs The State Of West Bengal & Ors on 5 September, 2023
Author: Amrita Sinha
Bench: Amrita Sinha
SL 52 05.09.2023
AGM In The High Court At Calcutta Constitutional Writ Jurisdiction Appellate Side W.P.A 17790 of 2023 Md. Zahir Alam
-versus The State of West Bengal & Ors.
Mr. K. Chakraborty, Mr. Ranajay Chatterjee ... for the petitioner.
Mr. Tarun Kumar Chatterjee Mr. Sujit Gupta Mr. Sayan Datta Mr. Soumen Chatterjee ...For the Election Commissioner.
The petitioner contested the Panchayat General Elections, 2023.
He prays for re-poll.
It has been submitted that a prayer for re-poll was made via e-mail on 11th July, 2023.
From the documents annexed to the writ petition, there is nothing to suggest that the application seeking re-poll was submitted prior to the declaration of the result.
The same not being done, no relief can be granted to the petitioner in the instant case.
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.)