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Judgment
7 paragraphs · 186 wordsBiswanath Rath, J
Heard learned counsel for the Parties.
It appears, the Petitioner has a serious allegation in the matter of capturing of Booth Nos.7, 8 & 9 (Zone-7) under Binida Gram Panchayat under Ghatagaon Panchayat Samiti in the district of Keonjhar.
Referring to Annexure-3 & 6, learned counsel for the Petitioners claims that on the selfsame issue, there are already complains pending before the State Election Commission for its consideration.
Be that as it may, looking to the serious allegation involved herein and recording the statement that counting in such Constituency is likely to be taken place tomorrow, this Court in disposal of the Writ Petition directs that in the event the State Election Commission is in receipt of such complains and there has been no decision on the same as of now, decision on the same will be taken at least before counting of votes is taken place and decision of the same will also be communicated to the Petitioners on their address provided therein.
A free copy of this order be supplied to Mr.B.Routray, learned senior counsel.
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