SURINDER KUMAR Vs. RANJIT SINGH

JUDGEMENT

(1.) THIS election petition has been filed by the petitioner seeking a declaration that election of respondent No. 1 is null and void, thereby setting aside the election result dated 8th December, 2013 to the Assembly Constituency 68, Gokulpur Delhi (NCT Delhi) (hereinafter referred to as the "Gokulpur Constituency"), constituency reserved for schedule caste whereby respondent No. 1 was elected and a declaration that the petitioner is the elected member from Gokulpur Constituency, who contested the said election dated 4th December, 2013 as an independent candidate.

(2.) BRIEF facts of the present petition are that pursuant to the Election Notification dated 4th October, 2013, general elections to the Legislative Assembly, Delhi were held on 4th December, 2013, the results whereof were declared on 8th December, 2013 whereby respondent No. 1 was declared as the elected candidate.

(3.) IT has been averred by the petitioner that respondent No. 1, earlier named as Rambhool, as per the records of the school register is son of Mr. Pritam Singh, a labourer by occupation, resident of village Kharad, Shamli tehsil, Muzaffarnagar and belongs to Kahar Vedic caste. It is further averred that as per an application dated 31st December, 2001, submitted to tehsildar, Shamli tehsil Distt Muzaffarnagar for issue of caste certificate, respondent No. 1 sworn in that he belongs to Kahar caste (Malhar).