G S IQBAL Vs. E KARUNANIDHI

JUDGEMENT

(1.) THIS election petition has been brought forth by the petitioner seeking a declaration that the election of the returned candidate namely the second respondent herein, from No. 7 Vellore Parliamentary Constituency (Tamil nadu) in the election held on 10. 5. 2004 and declared on 13. 5. 2004, is void and invalid.

(2.) THE averments in the petition are as follows:

(3.) THE second respondent filed a counter statement with the following allegations: