RAM SINGH Vs. RAJENDRA PRATAP SINGH @ MOTI SINGH

JUDGEMENT

(1.) This civil appeal arises out of impugned order dtd. 9/8/2016 passed by the High Court of Allahabad at Lucknow Bench in Election Petition No.2 of 2012.

(2.) Briefly stated, the facts of the case are that the appellant was declared elected as a Member of the State Legislative Assembly of Uttar Pradesh from the 249 Patti Assembly Constituency, District Pratapgarh in 2012. However, this was challenged by respondent No.1 herein through Election Petition No.2 of 2012 before the High Court of Allahabad at Lucknow, on the ground that there was an improper refusal/rejection of 955 postal ballot papers.

(3.) By impugned order dtd. 9/8/2016, the High Court allowed the Election Petition, thereby declaring the election of the appellant herein as void. In paragraphs 53 to 56 of the impugned order, the High Court observed as follows: