LAWS(DLH)-1990-9-12

CAPT SATISH KUMAR SHARMA Vs. DELHI ADMINISTRATION

Decided On September 11, 1990
SATISH KUMAR SHARMA Appellant
V/S
DELHI ADMINISTRATION Respondents

JUDGEMENT

(1.) To be heard today with the consent of both the parties.

(2.) The petitioner Captain Satish Kumar Shanna, a resident of Delhi is a member of the Parliament and owes allegiance to Indian National Congress. He actively campaigned in Amethi Parmentary Constituency for Sh. Rajiv Gandhi, for mer Prime Minister of India, during the Parliamentary Elections held in November, 1989 and Sh. Rajiv Gandhi won this, Parliamentary seat by a margin of more than 2,00,000 votes.

(3.) Shri SanJay Singh, who was earlier a sitting Congress (1) M.L.A., defected from the party and joined the Janta Dal. On the ticket of Jaata Dal he fought from Amethi Assembly Constituency but lost to the Congress candidate, viz., Harcharan Singh Yadav by a big margin, with the result, he became very inimical to the petitioner.