SATVINDER KAUR Vs. DIRECTOR OF GURUDWARA ELECTION

JUDGEMENT

(1.) The petitioner is a candidate from Ward No.3 in respect of the elections to be held to the Delhi Sikh Gurdwara Management Committee. Respondent No.5 is also a candidate. The petitioner filed objections to the nomination of respondent no.5, which have been rejected in terms of the impugned order dated 21.12.2006. The said order reads as under:

(2.) In terms of the Delhi Sikh Gurdawaras Act, 1971 (hereinafter referred to as the 'DSG Act'), section 31 forming part of Part V provides for the mode and manner of settlement of election disputes, electoral offences etc and reads as under:

(3.) A reading of the aforesaid provision thus shows that it is the relevant provisions of the Delhi Municipal Corporation Act, 1957 ('DMC Act' for short) which apply mutatis mutandis. The grounds for declaration of an election to be void are provided in Section 17 of the DMC Act and the relevant portion is as under: