SOMNATH Vs. ATANASIO

JUDGEMENT

(1.) Heard.

(2.) The Petitioner is a defeated candidate at the election held on 2-6-2007, and had filed an election petition under Section 100(1)(d)(i) of the Representation of the People Act, 1951 on the ground that the nomination of the Respondent, the returned candidate, could not have been accepted as he was not a Member of UGDP (United Goans Democratic Party), and that had materially affected, the result of the election.

(3.) The trial of the petition went almost at snail's pace, thanks to both parties. The trial of the petition was over, in that both the parties had completed their evidence. Thereafter, the Petitioner changed his advocate and filed an application for amendment and the same came to be rejected by this Court, by Order dated 13-8-2009. The Petitioner having preferred a Special Leave Petition against the said Order, the same was not entertained by the Hon'ble Supreme Court.