SAKHARAM VITHOBA SALUNKHE Vs. SHANKAR BABAJI SAWANT

JUDGEMENT

(1.) WHETHER the 17 persons in question were electors as contemplated in R, 39 of the Conduct of Election Rules, 1981, so as to be entitled to proceed to vote?

(2.) WHETHER this Tribunal has jurisdiction to enquire into the above question in the present petition?

(3.) WHETHER this Tribunal has Jurisdiction to consider whether the Returning Officer has illegally rejected two ballot papers, as stated in para. 17 of the written statement of Opponent No. 1?