LAWS(BOM)-1963-7-5

NAMDEO CHIMNAJI TAPRE Vs. GOVINDDAS RATANLAL BHATIA

Decided On July 11, 1963
NAMDEO CHIMNAJI TAPRE Appellant
V/S
GOVINDDAS RATANLAL BHATIA Respondents

JUDGEMENT

(1.) THIS is another election appeal. It relates to the election to the Maharashtra Legislative Assembly from constituency No. 164 of Khamgaon, including Khamgaon town.

(2.) THE following dates out of the programme announced for the election are material for our purposes:

(3.) THE respondents Nos. 1 to 6 to this appeal were candidates for election and the respondents 7, 8 and 9 had filed nomination papers for election but their nominations came to be rejected and several of the grounds taken in the election petition pertain to the rejection of these nominations. As to the candidates who stood for election the number of votes obtained by each were as under:--As a result of the poll, the respondent No. 1 Govinddas Ratanlal Bhatia was declared elected, and the petition out of which the present appeal arises challenged his election.