BHANU KU MAR SHASTRI Vs. MOHAN LAL SUKHADIA

JUDGEMENT

(1.) This appeal is against the judgment of the Rajasthan High Court dated 10 May, 1968, dismissing the Election Petition filed by the appellant against the Respondent Mohan Lal Sukhadia.

(2.) The election of Respondent Mohan Lal Sukhadia to the Rajasthan Legislative Assembly from the Udaipur City Assembly Constituency was challenged. The appellant contested the election on Jana Sangh ticket. The respondent contested on Congress ticket. The respondent was the Chief Minister of Rajasthan at the time of the election. Respondent No. 2 Mohan Lal also contested the election but obtained only 1262 votes. Respondents Narendra Singh Lakheri and Girdhari Lal Sharma Nos. 3 and 4 respectively submitted their nomination papers but withdrew them. For the purpose of this appeal we are concerned only with the respondent Mohan Lal Sukhadia.

(3.) The polling took place on 15 February,1967. The result was declared on 21 February, 1967. The respondent polled 24272 votes. The petitioner obtained 20841 votes. The respondent won by a margin of 3431 votes.