JAIKUMAR BALASA JAIN Vs. SUWALAL CHUNNILAL

JUDGEMENT

(1.) This is an application for revision of the order of the Additional District Judge, Washim, passed upon an election petition filed by the non-applicant No. 1 Suwalal, challenging the election of the application Jaikumar to the Janapad Sabha, Washim.

(2.) The learned Judge held that the acts of the applicant in using loud-speakers and in conveying voters to the polling booths constituted corrupt and illegal practices, that the result of the election was adversely affected by reason of these practices and that the election was therefore void.

(3.) The only point which is argued before mo by Shri Deshpande, who appears for the applicant, is that the acts alleged to have been committed by the applicant do not fall within the definition of corrupt and illegal practices contained in the rules framed under Section 182(2)(vi) of the Central Provinces and Berar Local Government Act, 1948. The expression 'corrupt and illegal practices' has been defined thus in Rule 1 of the rules framed under Section 182(2)(vi):