ELECTION COMMISSION OF INDIA AND ORS. Vs. KEISHAM ROJEN KUMAR SINGH AND ORS.

JUDGEMENT

(1.) HEARD Shri N. Mahendra, learned counsel appearing for the petitioner/respondent and Shri N. Ibotombi, learned Sr. Advocate assisted by Shri S. Samarjit, learned Advocate appearing for the applicants/respondents.

(2.) BOTH the Misc. Cases being M.C. (E.P.) No. 2 of 2012 and M.C (E.P)) No. 3 of 2012 arises out of the same set of facts and hence, the same are being disposed of by this common judgment and order.

(3.) THIS application has been filed by the Election Commission of India for deleting its name from the array of parties in the said Election Petition on the ground that the applicant is neither a necessary party nor is a proper party relying upon the decisions rendered by the Hon'ble Supreme Court in the case of Jyoti Basu & ors. Vs. Debi Ghosal & ors. reported in : (1982) 1 SCC 691; B. Sundra Rami Reddy Vs. Election Commission of India reported in 1991 Supp (2) SCC 624 and Michael Fernandes Vs. C.K. Jaffar Sharif & ors. reported in : AIR 2002 SC 1041.