MADAN LAL DHARTIPAKAR Vs. NEELAM SANJEEVA REDDY

JUDGEMENT

(1.) This a petition filed by Shri Madan Lal "Dhartipakar" on August 19, 1977 under the Presidential and Vice-Presidential Election Act, challenging the election of Shri Neelam Sanjeeva Reddy as President of India, at the Presidential Election held on July 19, 1977.

(2.) The petitioner filed a nomination paper on July 5, 1977 but that nomination paper was rejected by the Returning Officer because - as he admits - it was not subscribed by any elector as proposer or as seconder. He had thus admittedly not complied with the requirements of Section 5B (1), of the Act. The petitioner has, however, detailed reasons why he could not find any elector to propose or second his nomination papers.

(3.) When the case came up before us today, the petitioner requested that the hearing of the petition be postponed till after the coming Summer vacation. We explained to him that we did not see any sufficient reason to accede to his request. The adjournment was declined.