SIDDARAMAIAH Vs. ANWARI BASAVARAJ PATIL

JUDGEMENT

(1.) this petition is presented challenging the legality and validity of the election held at the general elections to lok sabha, 1991 (tenth lok sabha) from no. 4 koppal parliamentary constituency, koppal. The polling was held on 15-6-1991. Counting of the votes was taken up on 16-6-1991 and the declaration of the result was made on 17-6-1991, declaring respondent 1 as the successful candidate from the said constituency.

(2.) material allegations necessary for the purpose of deciding this petition may be stated as follows: the petitioner contested the election as a candidate from janatha dal. Respondent 1 to respondent 13 also contested the said election. Respondent 1 was nominated by the indian national congress, while respondent 2 was nominated by the bharathiya janatha party. Respondent 5 contested as a candidate set up by the Karnataka rajya raitha sangha. The other candidates contested the election as independent candidates. Respondent 14 was the returning officer. The petitioner had appointed one virupakshappa agadi, former m.l.a., koppal, as his election agent.

(3.) no. 4 koppal constituency consists of eight assembly segments viz., sindhanoor, kushtagi, yelaburga, kanakagiri, gangavathi, koppal, hospet and mundargi. Along with this election, a by-election to fill up a vacancy from hospet assembly constituency was also held. The counting of votes at the said election was conducted in Sri gavisiddeshwara high school, koppal. The counting commenced at 12.00 noon on 16-6-1991. The details of the counting tables used in each room are set out as follows: <frm>jeet31.htm</frm>