SANGAPPA ANDANAPPA Vs. SHIVAMURTHISWAMY SIDDAPPALYASWAMY

JUDGEMENT

(1.) This appeal under the provisions of Section 116-A of the Representation of the People Act, which will hereafter he referred to as the Act, is presented by a returned candidate whose election to the House of the People was declared void by an Election Tribunal.

(2.) The notification of the President under Section 14 of the Act, calling upon the Parliamentary constituencies to elect members to the House or the People was promulgated on January 19, 1957.

(3.) The Parliamentary constituency with which we are concerned in this appeal was known as the Koppal Parliamentary constituency, in the district of Raichur. The area of that constituency was that which consisted of eight Assembly Constituencies. Three of those constituencies were in the district of Bellary and they were Shirguppa, Hospet and Hedagali. The five constituencies which were in the district of Raichur were Kushtagi, Sindhanoor, Gangavati, Koppal and Yelburga.