AKBAR Vs. ASHOK SAHU AND ORS.

JUDGEMENT

(1.) Leave granted.

(2.) The General Election to Chhattisgarh Legislative Assembly took place in 2013. The appellant herein is one of the contesting candidates for 72- Kawardha Legislative Assembly Constituency.

(3.) Polling took place on 19.11.2013. The result was declared on 8.12.2013. First respondent was declared elected. The appellant secured the second highest number of votes in the said election. On 20.1.2014, the appellant filed Election Petition No. 4 of 2014 challenging the election of the first respondent on various grounds including the commission of certain corrupt practices. On 29.1.2014, the High Court issued summons to the respondents.