M CHANDREGOUDA Vs. J SHANTHA

JUDGEMENT

(1.) E.P.No.4/2009, E.P.No.11/2009 and Recrimination Petition have been clubbed together and common evidence has been recorded and they are disposed of by a common order.

(2.) THESE two election petitions have been filed by the petitioners praying to declare that the election of the first respondent to 9 - Bellary (ST) Parliamentary Constituency is void as the first respondent was not qualified to contest the election from the reserved constituency reserved for Scheduled Tribes; to declare that the acceptance of the nomination of the first respondent is improper and illegal; to declare that the election of the first respondent is void on the ground of corrupt practice; to order for recounting of votes and to declare the second respondent as duly elected.

(3.) THAT the petitioner is an elector of 9-Bellary (ST) Parliamentary Constituency. His identity card number is HHS.1228097. The petitioner was an election agent of the second respondent.