SMT. SULOCHANA PRADHAN W/O. GANESWAR PRADHAN Vs. SMT. JASODA NAIK W/O. BASUDEV NAIK AND THE ELECTION OFFICER-CUM-BLOCK DEVELOPMENT OFFICER

JUDGEMENT

(1.) HEARD .

(2.) THE Order Dated 23.7.2007 passed by the Learned Civil Judge (Junior Division), Dhenkanal, in Election Petition No. 36 of 2007 is assailed by the Petitioner who was Opposite Party in the election petition. During pendency of the aforesaid election petition a petition was filed by the present Petitioner to frame the following issue:

(3.) LEARNED Counsel for the Petitioner forcefully submitted that the Court below acted illegally and with material irregularity dealing with the merit of the matter at the time of framing issues, hence the order should be set aside.