HARDEO NARAIN SINGH Vs. SURAJDEO SINGH

JUDGEMENT

(1.) This is an appeal under section 116-A of the Representation of the People Act, 1951 against the Judgment and Order, dated 5/03/1970 of the High court of Patna declaring the election of the appellant void.

(2.) The appellant and respondents Nos. 1 to 10 were candidates at the election of a member to the Bihar Legislative Assembly from Gaya Mufassil Assembly Constituency No. 251.

(3.) The date of poll was 9/02/1969. The counting of votes took place on 12/02/1969. The appellant obtained 15,799 votes and was declared elected.