LAWS(KER)-2010-5-26

P POOKUNHI KOYA Vs. MUHAMMED HAMDULLAH SAYED

Decided On May 17, 2010
P.POOKUNHI KOYA Appellant
V/S
MUHAMMED HAMDULLAH SAYED Respondents

JUDGEMENT

(1.) In this petition filed under Secs. 80, 100, 101, 123 and 127 A of the Representation of the People Act, 1951 (hereinafter referred to as "the R.P. Act" for short), the petitioner (Dr. Pookkunhi Koya) challenges the election of the 1 st respondent herein (Muhammed Hamdullah Sayeed) from the U 06 Lakshadweep Parliamentary Constituency (reserved for Scheduled Tribe) in the Parliamentary election held on 16-4-2009 and the result of which was declared on 16-5-2009. The petitioner was a candidate and nominee of the political party called National Congress Party. The first respondent returned candidate contested the election as a candidate of the Indian National Congress. The other two contestants were respondents 2 and 3 (Lukmanual Hakeem and Dr. K.P. Muthu Koya). The 2nd respondent was the candidate and nominee of the Communist Party of India (Marxist Party) ["the C.P.I.(M)" for short] and the 3rd respondent was the nominee of the Bharathiya Janatha Party ("the B.J.P." for short).

(2.) The dates which are relevant for the purpose of this election petition are the following: <FRM>NP(1)_680_ILR(KER)2_2010.htm</FRM>

(3.) The number of votes secured by the petitioner and respondents 1 to 3 are as follows: <FRM>NP(2)_680_ILR(KER)2_2010.htm</FRM>