Calcutta High Court (Appellete Side)
Josnara Khatun vs West Bengal State Election Commission & ... on 4 January, 2024
Author: Amrita Sinha
Bench: Amrita Sinha
ML 1730 04.01.2024
d.p.
In The High Court At Calcutta Constitutional Writ Jurisdiction Appellate Side W.P.A 18089 of 2023 Josnara Khatun
-versus West Bengal State Election Commission & Ors.
Mr. Sabyasachi Chatterjee, Mr. Sandipan Das, Mr. Mainak Biswas.
...For the Petitioner.
Ms. Sonal Sinha, Mr. Avishek Prasad.
...For the State Election Commission.
The petitioner seeks an order of re-poll.
The petitioner contested the Panchayat General Elections, 2023. She complains of massive rigging and violence on the day of the poll.
An application was made before the Panchayat Returning Officer on 8th July, 2023 praying for re-poll.
Fact remains that the election was conducted on 8th 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.
2The writ petition fails and is hereby dismissed.
It will, however, be open for the petitioner to take appropriate steps before the competent forum for redressal of her grievances, if permissible in law.
Urgent certified photocopy of this order, if applied for, be supplied to the parties expeditiously on compliance of usual legal formalities.
( Amrita Sinha, J.)