RITA DEVI, WIFE OF SANTOSH REWANI Vs. STATE OF JHARKHAND
LAWS(JHAR)-2017-12-29
HIGH COURT OF JHARKHAND
Decided on December 04,2017

Rita Devi, Wife Of Santosh Rewani Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Rajesh Shankar, J. - (1.) No one appears on behalf of the petitioner to press the present writ petition despite repeated calls. Earlier also on 30.10.2017, no one had appeared on behalf of the petitioner.
(2.) Heard the learned counsel for the State.
(3.) The present writ petition has been filed for issuance of direction upon the respondent authorities to cancel the election of respondent no. 6 as Mukhiya of Sialjori Panchayat and further for a direction for holding fresh election or recounting of ballot papers.;


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