Rokiya Khatun vs The Secretary Of West Bengal on 31 July, 2023

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Calcutta High Court (Appellete Side)

Rokiya Khatun vs The Secretary Of West Bengal on 31 July, 2023

Bench: Amrita Sinha

   84
31.07.2023
   d.p.


                          In The High Court At Calcutta
                         Constitutional Writ Jurisdiction
                                 Appellate Side


                                 W.P.A 17329 of 2023

                                 Rokiya Khatun
                                     -versus
                          The Secretary of West Bengal
                          Election Commission & Ors.


                       Mr. Sabyasachi Chatterjee,
                       Mr. Sandipan Das,
                       Mr. Sayan Banerjee,
                       Mr. Badrul Karim,
                       Mr. Kiron Sk.,
                       Mr. Suman Sarkar.
                                   ...For the Petitioner.

                       Mr. Tarun Kumar Chatterjee
                       Mr. Sujit Gupta
                       Mr. Sayan Datta
                       Mr. Soumen Chatterjee
                             ...For the State Election Commission.


                       Mr. Amal Kumar Sen,
                       Mr. Lalit Mohan Mahata,
                       Mr. Jagabandhu Roy.
                              ...For the State.

                       Mr. Manabendranath Bandyopadhyay,
                             ...For UOI.

                       Mr. Anuran Samanta.
                             ...For the Respondent No.3.

The petitioner contested the Panchayat General Elections, 2023. She alleges booth capturing, rigging, false voting, violence and several other illegalities at the time of election.

Complaint was lodged on behalf of the petitioner on the day of the poll and even thereafter.

None has been considered till date.

Without going into the merits of the allegation made in the complaint filed by the petitioner, the instant writ petition is disposed of by directing the State Election Commission to consider and dispose the complaint filed by the petitioner at the earliest, but positively within a period of ten days from the date of communication of a copy of this order.

A reasoned order shall be passed and communicated to the petitioners immediately thereafter.

The learned advocate for the petitioner is directed to forward a copy of the complaint dated 8th July, 2023 along with all supporting documents and evidences to the State Election Commission at the time of communicating the order of the Court.

The Panchayat Returning Officer is directed to properly preserve the CCTV/Video footages and the ballot papers and produce the same as and when called for.

The writ petition stands disposed of.

Urgent certified photocopy of this order, if applied for, be supplied to the parties expeditiously on compliance of usual legal formalities.

( Amrita Sinha, J.)

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Calcutta High Court (Appellete Side)