M.CHANDREGOUDA Vs. J.SHANTHA

JUDGEMENT

(1.) THIS Court by its Order dated 11.06.2012 had allowed E.P.No.4/2009 in part directing recounting of votes. The election of the 1st respondent to 9 Bellary (ST) Parliamentary Constituency was set aside. The Returning Officer of 9, Bellary (ST) Parliamentary Constituency was directed to re-count the votes of 9, Bellary (ST) Parliamentary Constituency and declare the result.

(2.) THE 1st respondent challenged the order passed by this Court in E.P.No.4/2009 before the Hon'ble Supreme Court in Civil appeal No.4824/2012. The Hon'ble Supreme Court by its Order dated 16.08.2012 has modified the Order passed by this Court and has directed to pass final order based on the declaration of result of recounting by the Returning Officer. The counsel for the Election Commission of India has submitted report of re-counting.

(3.) THE 1st respondent has opposed the application.