ARUN KUMAR Vs. HARSH VARDHAN

JUDGEMENT

(1.) This petition arises out of the election for Chandni Chowk Parliamentary Constituency, which took place in May, 2019 for the 17th Lok Sabha, wherein the respondent was declared as the successful candidate from the said constituency.

(2.) The petitioner, who claims to be a registered voter from the Chandni Chowk constituency, has challenged the election of the respondent alleging "Corrupt Practice" under Section 123(2) of The Representation of the People Act, 1951(hereinafter referred to as the Act), on the following grounds:

(3.) It is the case of the petitioner that the respondent, who was also the returned candidate in the 2014 Lok Sabha elections, revealed the Purchase Price of the above stated property as Rs. 62,50,000/- in the affidavit filed in that election year, while the Purchase Price of the same property in the affidavit of 2019 Lok Sabha elections is shown as Rs. 70,73,673/-. The said property being in the name of the respondent"s wife.