- (1.) Leave granted.
(2.) The two paragraphs - 7(A) and 7(D) - of the election petition occupied significant time of this Court on 3 days - February 7, 2012, February 9, 2012 and February 14, 2012 - to determine the correctness of the order dated June 21, 2011 passed by the Orissa High Court whereby the High Court directed that the election petition shall proceed in respect of the pleadings contained in these two paragraphs.
(3.) On the announcement of the 14 th Assembly Election to the Orissa State Legislative Assembly, insofar as it related to 25- Champua Assembly Constituency, the following schedule of election was notified: JUDGEMENT_116_TLPRE0_2012_1.html;