This appeal filed under Section A of the Representation of People Act the Act for short is directed against judgment dated August rendered by the learned Single Judge of the ... Gauhati High Court in Election Petition No of by which the prayers made by the appellant to declare the election of the respondent No who is returned candidate from Legislative Assembly Constituency of Dibrugarh to be void and to order repoll in Polling Station No Manik Dutta L P School Madhya of Dibrugarh Legislative Assembly Constituency are rejected

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