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Judgment
7 paragraphs · 187 wordsBiswanath Rath, J
Heard learned counsel for the Parties.
It appears, the Petitioner has a serious allegation in the matter of early closure of Polling Station before the cut off time involving Ward No.11 of Oupada Grama Panchayat in the district of Kendrapara.
Referring to Annexure-4 series, learned counsel for the Petitioner claims that on the selfsame issue, there is already a complain 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 complain 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 Petitioner on his address provided therein.
A free copy of this order be supplied to Mr.B.Routray, learned senior counsel.
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