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Orissa High Court

Court Today For Calling Of The Record vs Kanungo on 29 January, 2020

Author: Biswanath Rath

Bench: Biswanath Rath

                                 ELPET No.5 of 2019




                                 I.A. No.        of 2020

13   29.01.2020            This Interlocutory Application is filed in
              Court today for calling of the record, which be registered
              and kept on record.
                           Heard Sri B. Mishra, learned Senior counsel
              appearing on behalf of the petitioner and Sri M.
              Kanungo, learned Senior counsel appearing on behalf of
              the respondent no.1.
                           Considering the rival contentions of the
              parties, this Court for no grant of certified copies of the
              following documents observes unless the originals of the
              followings are called for there may not be effective
              adjudication of the disputes involved herein. This Court
              accordingly directs for production of the followings from
              the custody of the officers indicated herein below :-
                           The District Election Officer-cum-Collector &
              District Magistrate, Koraput and the Returning Officer
              of 141-Laxmipur (ST) Assembly Constituency-cum-
              Assistant Sub-Collector, Koraput are directed to submit
              the followings in original with the Registrar (Judicial) of
              this Court by 17.02.2020.
              1.            Notice of Election in Form-1 duly notified by
                   the Returning Officer of 141-Laxmipur (ST) Assembly
                   Constituency under Rule-3 of the Conduct of
                   Elections Rules, 1961 read with Section 31 of the
                   Representation of the People Act, 1951 with respect
                   to last General Assembly Election, 2019.
                      2




     2.       All sets of the original nomination papers in
     Form-2B      along     with   affidavit   in Form-26,
     Oath/Affirmation Form, Form-A and Form-B, Caste
     Certificate, Receipt showing security deposit and
     other accompanying documents of Purna Mandingi
     filed before the Returning Officer of 141-Laxmipur
     (ST) Assembly Constituency in the last General
     Assembly Election, 2019.
3.            Original     checklist    of   documents   in
     connection with filing of nomination with respect to
     the nominated candidate Purna Mandingi in the last
     General Assembly Election, 2019.
4.            All sets of the original nomination papers in
     Form-2B      along     with   affidavit   in Form-26,
     Oath/Affirmation Form, Form-A and Form-B, Caste
     Certificate, Receipt showing security deposit and
     other accompanying documents of Prabhu Jani filed
     before the Returning Officer of 141-Laxmipur (ST)
     Assembly Constituency in the last General Assembly
     Election, 2019.
5.            Original     checklist    of   documents   in
     connection with filing of nomination with respect to
     the nominated candidate Prabhu Jani in the last
     General Assembly Election, 2019.
6.            All sets of the original nomination papers in
     Form-2B      along     with   affidavit   in Form-26,
     Oath/Affirmation Form, Form-A and Form-B, Caste
     Certificate, Receipt showing security deposit and
     other accompanying documents of Kailash Chandra
     Kulesika filed before the Returning Officer of 141-
     Laxmipur (ST) Assembly Constituency in the last
     General Assembly Election, 2019.
7.            Original     checklist    of   documents   in
     connection with filing of nomination with respect to
     the nominated candidate Kailash Chandra Kulesika
     in the last General Assembly Election, 2019.
     8.       All sets of the original nomination papers in
     Form-2B      along     with   affidavit   in Form-26,
     Oath/Affirmation Form, Form-A and Form-B, Caste
                     3




   Certificate, Receipt showing security deposit, certified
   copy of the relevant electoral roll and other
   accompanying documents of Anita Sagaria filed
   before the Returning Officer of 141-Laxmipur (ST)
   Assembly Constituency in the last General Assembly
   Election, 2019.
9.          Original     checklist    of   documents     in
   connection with filing of nomination with respect to
   the nominated candidate Anita Sagaria in the last
   General Assembly Election, 2019.
10.         All sets of the original nomination papers in
   Form-2B      along     with   affidavit   in  Form-26,
   Oath/Affirmation Form, Form-A and Form-B, Caste
   Certificate, Receipt showing security deposit and
   other accompanying documents of Kumuda Chandra
   Saunta filed before the Returning Officer of 141-
   Laxmipur (ST) Assembly Constituency in the last
   General Assembly Election, 2019.
11.         Original     checklist    of   documents     in
   connection with filing of nomination with respect to
   the nominated candidate Kumuda Chandra Saunta
   in the last General Assembly Election, 2019.
12.         All sets of the original nomination papers in
   Form-2B      along     with   affidavit   in  Form-26,
   Oath/Affirmation Form, Form-A and Form-B, Caste
   Certificate, Receipt showing security deposit and
   other accompanying documents of Bangaru Majhi
   filed before the Returning Officer of 141-Laxmipur
   (ST) Assembly Constituency in the last General
   Assembly Election, 2019.
13.         Original     checklist    of   documents     in
   connection with filing of nomination with respect to
   the nominated candidate Bangaru Majhi in the last
   General Assembly Election, 2019.
   14.      Notice of Nominations in Form 3A notified by
   the Returning Officer of 141-Laxmipur (ST) Assembly
   Constituency under Rule-7 of the Conduct of
   Elections Rules, 1961 read with Section 35 of the
   Representation      of the     People Act, 1951 from
                    4




  18.03.2019 to 25.03.2019 (both days inclusive) with
  respect to last General Assembly Election, 2019.
15.        List of validly nominated candidates in
  Form-4 notified by the Returning Officer of 141-
  Laxmipur (ST) Assembly Constituency under Rule-8
  of the Conduct of Elections Rules, 1961 read with
  Sub-Section (8) of Section 36 of the Representation of
  the People Act, 1951 with respect to last General
  Assembly Election, 2019.
16.         List of contesting candidates in Form-7A
  notified by the Returning Officer of 141-Laxmipur
  (ST) Assembly Constituency under Sub-Rule (1) of
  Rule-10 of the Conduct of Elections Rules, 1961 read
  with Sub-Section (1) of Section 38 of the
  Representation of the People Act, 1951 with respect
  to last General Assembly Election, 2019.
17.        List of EVMs disclosing Control Units (CU)
  numbers and Balloting Units (BU) numbers and
  VVPATs numbers after second randomization of
  EVMs and VVPATs allocated to respective 223
  numbers of Polling Stations of 141-Laxmipur (ST)
  Assembly Constituency in the last General Assembly
  Election, 2019.
18.        Original Form 17C Part-I i.e. "Accounts of
  Votes Recorded prepared and submitted by the
  respective Presiding Officers of all the respective 223
  numbers of Polling Stations of 141-Laxmipur (ST)
  Assembly Constituency in the last General Assembly
  Election, 2019.
19.        Original "Mock Poll Certificate" prepared and
  submitted by the respective Presiding Officers of all
  the respective 223 numbers of Polling Stations of
  141-Laxmipur (ST) Assembly Constituency in the last
  General Assembly Election, 2019.
20.        Contents of the Electoral Rolls of all the 223
  numbers of Polling Stations of 141-Laxmipur (ST)
  Assembly Constituency on basis of which the last
  General Assembly Election, 2019 was conducted.
                    5




21.         Original Form 17C Part-II i.e. "Result of
   Counting" prepared and submitted by the respective
   Counting Supervisors of 141-Laxmipur (ST) Assembly
   Constituency in the last General Assembly Election,
   2019.
22.         Original Round-wise        Tabulation Sheet
   prepared in course of counting of votes with respect
   to 141-Laxmipur (ST) Assembly Constituency in the
   last General Assembly Election, 2019.
23.         Original Certificate of the Returning Officer
   with respect to verification of paper slips of VVPATs
   of randomly selected Polling Stations in connection
   with counting of votes of 141-Laxmipur (ST)
   Assembly Constituency in the last General Assembly
   Election, 2019.
24.         Original application filed by Kailash Chandra
   Kulesika on 24.05.2019 before the Returning Officer
   of 141-Laxmipur (ST) Assembly Constituency for
   counting of votes.
25.         Written reply dated 24.05.2019 of the
   Returning Officer of 141-Laxmipur (ST) Assembly
   Constituency to Kailash Chandra Kulesika rejecting
   his application for recounting.
26.         Original Form-20 Part-I i.e. "Final Result
   Sheet" notified by the Returning Officer of 141-
   Laxmipur (ST) Assembly Constituency in the last
   General Assembly Election, 2019.
27.          Original Form-20 Part-I i.e. "Final Result
   Sheet" with respect to 141-Laxmipur (ST) Assembly
   Constituency       segment        under     21-Koraput
   Parliamentary Constituency notified by the Returning
   Officer of 21-Koraput Parliamentary Constituency in
   the last General Parliament Election, 2019.
28.         List of Presiding Officers with their names
   and designations who were deployed at all the 223
   numbers of Polling Stations of 141-Laxmipur (ST)
   Assembly Constituency in the last General Assembly
   Election, 2019.
                       6




29.        List of Counting Supervisors with their
  names and designations who were deployed for
  counting of votes polled in       141-Laxmipur (ST)
  Assembly Constituency in the last General Assembly
  Election, 2019.
30.        "Hand Book of Returning Officers" published
  by the Election Commission of India in February,
  2019 vide Document 23 Edition-1 and issued to the
  Returning Officer of 141-Laxmipur (ST) Assembly
  Constituency by the Election Commission of India or
  by the Chief Electoral Officer, Odisha for purpose of
  conducting the last General Assembly Election, 2019.

             Similarly the District Election Officer-cum-
Collector    &   District   Magistrate,    Koraput     and    the
Returning Officer of 143-Jeypore (General) Assembly
Constituency-cum-Assistant Sub-Collector, Jeypore are
directed to submit the following documents in original
with   the    Registrar     (Judicial)    of   this   Court   by
17.02.2020.
             "All sets of the original nomination papers in
  Form-2B        along      with   affidavit     in    Form-26,
  Oath/Affirmation Form, Form-A and Form-B, Caste
  Certificate, Receipt showing security deposit and
  other accompanying documents of Krushna Chandra
  Sagaria filed before the Returning Officer of 143-
  Jeypore (General) Assembly Constituency in the last
  General Assembly Election, 2019."
             Similarly the Tahasildar, Nabarangpur is
directed to submit the following documents in original
                        7




with   the    Registrar      (Judicial)    of    this    Court   by
17.02.2020.
             "Office   copy     of   the   letter   No.43    dated
  28.12.2015 of the Public Information Officer, O/o.
  the Tahasildar, Nabarangpur in connection with
  submission of re-enquiry report dated 31.10.2014 by
  the Tahasildar, Nabarangpur about birth caste and
  religion    of   Mandakini         Bhatra      along    with   all
  enclosures."
             The Superintendent of Police, Nabarangpur
and the Sub-Divisional Police Officer, Nabarangpur are
directed to submit the following documents in original
with   the    Registrar      (Judicial)    of    this    Court   by
17.02.2020.
             "Enquiry report dated 02.04.2013 of the
  Sub-Divisional           Police     Officer,      Nabarangpur
  pertaining to obtaining fake caste certificate by
  Mandakini Bhatra submitted to the Superintendent
  of Police, Nabarangpur."
             Learned State Counsel be served copy of this
order to ensure the production of above before the
Registrar (Judicial) of this Court by 17.02.2020.
             Upon production of the documents by the
respective authorities, the Registrar (Judicial) shall keep
the same in sealed condition and shall produce before
the Court as and when directed.
                           8




                  List of documents and list of witnesses shall
      also be filed by both the parties by 17.02.2020.
                  List this matter on 24.02.2020. In the
      meantime both the parties are directed to apply for
      certified copy of documents they desire. The Registrar
      (Judicial) shall see the grant of certified copy of such
      document.
                  Free copy of this order be handed over to Sri
      Sahu, learned Addl. Standing Counsel who shall ensure
      for production of all the documents.
                  So far as EVMs and VVPATs of the 141-
      Laxmipur (ST) Assembly Constituency is concerned, the
      custodian of such items/instruments is directed to keep
      the EVMs and VVPATs used for the purpose of election
      for the 141-Laxmipur (ST) Assembly Constituency in
      sealed condition until further orders. .



                                          ..............................
                                          Biswanath Rath, J.

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