Prasanta Parida vs Trilochan Biswal
2023 Latest Caselaw 654 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            WP(C) NO.325 OF 2023

        Prasanta Parida                        ....               Petitioner

                                                       Mr.K.K.Rout, Adv.

                                    -versus-

        Trilochan Biswal                       ....           Opposite Party


                 CORAM:
                 JUSTICE BISWANATH RATH

                                  ORDER

Order                             19.1.2023
No.
  02.   1.      Heard learned counsel for the Petitioner.

2. Learned counsel for the Petitioner drawing the analogy in

second proviso to Section 31 of the Orissa Gram Panchayat Act

submits, once the Civil Judge has power to condone the delay in

entertaining the Election Petition, the same analogy can also be

applied to the case of amendment.

3. Issue notice to the O.P. on the question of admission by

Speed Post with A.D./Registered Post with A.D. fixing a short

returnable date. Requisites be filed by tomorrow, as undertaken.

4. Put up this matter on 22.2.2023.

(Biswanath Rath) Judge

// 2 //

I.A. NO.214 OF 2023

03. 1. Issue notice as above. Accept one set of process fee. As an

interim measure, it is directed that the election dispute may progress

but there may not be final judgment without leave of this Court.

(Biswanath Rath) Judge M.K.Rou