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Judgment
Arindam Sinha, J
Mr. Nayak, learned advocate appears on behalf of opposite party no.5 and submits, the writ petition is not maintainable on ground in addition to that taken on behalf of opposite party nos.3 and 4. He submits, the election was notified on 1st February, 2022. The process of conducting election commenced by the notification, after which the High Court could not have intervened on petition made under article 226 in the Constitution of India. He relies on judgment of the Supreme Court in Shaji K. Joseph v. V. Viswanath, reported in 2016 (I) CLR (SC)-688, paragraph 14.
Mr. Rout, learned advocate appears on behalf of petitioner. Adjournment is granted for Mr. Rout to consider the judgment and make submissions.
List on 17th May, 2022.
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