Calcutta High Court (Appellete Side)
Sk. Rabiul Hossain vs The State Of West Bengal & Ors on 19 January, 2024
Author: Amrita Sinha
Bench: Amrita Sinha
ML 1722 18.01.2024
GB W.P.A 18710 of 2023 Sk. Rabiul Hossain
-versus The State of West Bengal & Ors.
Mr. Anindya Sundar Das, Mr. Shaunak Ghosh, Mr. Ratul Deb Banerjee ...For the Petitioner.
Ms. Sonal Sinha, Mr. Avishek Prasad.
...For the State Election Commission.
Affidavit-of-service filed in Court today, be kept with the record.
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 9th 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.)