PANDHARINATH GYANOBA RAO Vs. MANIKRAO SHAMRAO

JUDGEMENT

(1.) The common issues raised in all the three petitions, namely E. P. 17, E. P. 19, and E. P. 23 of 1967 and which were tried together are issued IV(a), (b) and (c) in E. P. 17 of 1967 and issues Nos. II(a), (b) and (c) in E. P. 19 and 23 of 1967 respectively, Issue No. IV(a), (b) and (c) read as follows:

(2.) This issue was raised on the following allegations. "The Election Commission of India enjoined that the Electoral rolls for the Aurad Assembly Constituency should be both in the Kannada and the Marathi languages. The Electoral Registration Officer, Aurad Constituency, has published in the electoral rolls in the two languages in such a way that the serial numbers of the electors in either list differed from the other and that some names of electors in the Marathi Roll were altogether dropped. The result was that thousands of the Marathi voters who had been supplied with the aid slips with their serial numbers as printed in the Marathi Roll were not given ballot papers. The number of electors to whom ballot papers were not issued on this ground is at least 10,000." This, it is stated has materially affected the result of the election of the respondent.

(3.) Issues Nos. II(a), (b), (c) in E. P. Nos. 19 and 23 of 1967 are similar and therefore, it is not necessary to state them. Nor is it necessary to state the allegations in E. P. Nos. 19 and 23 of 1967 since the are also similar.