UMED Vs. RAJ SINGH

JUDGEMENT

(1.) This is an appeal filed by one Umed Singh who was unseated by an order passed by Narula, J. of the Punjab and Haryana High Court in Election Petition No. 9 of 1972. The election was to the Haryana Legislative Assembly from the Meham Assembly Constituency in Rohtak District in the State of Haryana. Four candidates contested the election. One Raj Singh was set up by the Ruling Congress Party and he polled 19,042 votes. Chatru was set up by the Kisan Mazdoor Party and he polled 4,546 votes. The present appellant Umed Singh stood as an Independent candidate and polled 19,654 votes. Another candidate Tale Ram who also stood as an Independent candidate polled 423 votes. Since the appellant Umed Singh who was respondent No. 1 in the Election Petition polled the highest number of votes he was declared elected. He was declared elected on 12-3-72 and the Election Petition was filed by Raj Singh, the Congress candidate on 26-4-72.

(2.) The last date for filing nominations was 11-2-1972 and the last date for withdrawal was 14-2-1972. The poll was held on 11-3-1972 and as already stated the result was declared on 12-3,1972.

(3.) The Election Petition was filed on the ground that the appellant Umed Singh was guilty of several corrupt practices. The Learned Judge held that all the alleged corrupt practices had not been proved but some were. Accordingly, the appellant's election was set aside.