- (1.) This revisional application is directed against judgment and order dated 29.04.2010 passed by learned Civil Judge (Junior Division) 3rd Court, Tamluk in Judicial Misc. Case No.13 of 2008 by which an application under Section 79 of the west Bengal Panchayat Election Act, 2003 is dismissed.
(2.) Admittedly, the petitioner was one of the contesting candidates in Radhaballavchak, Panchayat Samiti No.25 and lost to the opposite party No.1 by a margin of one vote.
(3.) It is a specific case of the petitioner that the returning officer have illegally declared the valid ballot paper to be invalid and if those votes are counted the result which is declared could have been reversed.;