Subrata Talukdar, J. - (1.) Party/parties are represented in the order of their name/names as printed above in the cause-title.
(2.) From the extremely vocal submissions of all the parties, this matter is keenly fought.
(3.) On behalf of the petitioner, Mr. Bhattacharya, learned Senior Counsel places reliance on an order passed by the Hon'ble Single Bench dated 22nd June, 2017 in WP 16049(W) of 2017. The Hon'ble Single Bench, inter alia, was pleased to hold as follows:- "Considering the above discussion and considering the sections as quoted above in my considered view the impugned order dated 6th June, 2017 passed by the Election Commission cannot be sustained in the eye of law. Accordingly, the impugned order dated 6th June, 2017 is hereby quashed and set aside. I direct the Election Commission to reschedule the election programme from the stage of publication of the list of valid voters on the basis of the final voters' list and complete the election process within two months from date. To assist the Election Commission Mr. Pantu Deb Roy and Ms. Iti Dutta, learned advocates of this Hon'ble Court are appointed as Special Officer. The remuneration of the learned Special Officer is fixed at 2000 G.Ms each (per month), that shall be borne by the petitioner. Needless to mention that if the Special Officers require police help during the election then the Officer-in-Charge of local Police Station on demand shall render all assistance and cooperation to the Special Officers. The petitioner and the learned Special Officer are directed to communicate this order to the Officer-in-Charge of the local Police Station. The writ petition is, thus disposed of. There will be no order as to costs. Let a xerox plain copy of this order, duly counter signed by the Assistant Registrar (Court), be made available to the learned advocates appearing for the parties and the Special Officers on usual undertaking.";