RETURNING OFFICER Vs. BARNABAS NONGBAH

JUDGEMENT

(1.) An application has been filed by respondent No. 6 (Returning Officer, 10 Jirang (ST) Assembly Constituency) for striking-off his name from the Election Petition (SH) No. 2 of 2013.

(2.) The matter came up for hearing.

(3.) Mr. HS Thangkhiew, the learned senior counsel for the applicant submitted that the Returning Officer has no role and he has been made unnecessary party by the petitioner, so his name may be struck-off from the necessary party. In support of his submission, he relied in the case of Michael B Fernandes Vrs CK Jaffer Sharief & Ors, 2002 3 SCC 521.