REGENT COMPUTRONICS PVT. LTD.

RAMDAYAL PRABHAKAR Appellant

V/S

MAHENDRA BAUDH, TWELVE Respondents

Referred Judgements :-

SHIVLAL V. RETURNING OFFICER [REFERRED TO]
CHATURBHUJ VIDHALDAS [REFERRED TO]
BARKATULLAH [REFERRED TO]
PUNJABRAO VS. D P MESHRAM [REFERRED TO]
BABURAO PATEL VS. ZAKIR HUSSAIN [REFERRED TO]
OM PRABHA JAIN VS. ABNASH CHAND [REFERRED TO]
S RAJAGOPAL VS. C M ARMUGAM [REFERRED TO]
PAOKAI HAOKIP VS. RISHANG [REFERRED TO]
BELIRAM BHALAIK VS. JAI BEHARILAL KHACHI [REFERRED TO]
GANPAT VS. RETURNING OFFICER [REFERRED TO]
CHANDA SINGH VS. CHOUDHARY SHIV RAM VERMA [REFERRED TO]
BHABHI VS. SHEO GOVIND [REFERRED TO]
SUKHAD RAJ SINGH VS. RAM HARSH MISRA [REFERRED TO]
R NARAYANAN VS. S SEMMALAI [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
LAKSHMI CHARAN SEN ELECTION COMMISSION A K M HASSAN UZZAMAN VS. A K M HASSAN UZZAMAN:A K M HASSAN UZZAMAN:UNION OF INDIA [REFERRED TO]
D P SHARMA VS. COMMISSIONER AND RETURNING OFFICER [REFERRED TO]
KAILASH SONKA\ VS. MAYA DEVI [REFERRED TO]
KRISHNA BALLABH PRASAD SINGH VS. SUB DIVISIONAL OFFICER HILSA CUM RETURNING OFFICER [REFERRED TO]
J R RAGHUPATHY K MALLIAH M PAMPAPATHAIAH VS. STATE OF ANDHRA PRADESH:S BAL REDDY:STATE OF ANDHRA PRADESH [REFERRED TO]
P K K SHAMSUDEEN VS. K A M MAPPILLAI MOHTNDEEN [REFERRED TO]

JUDGEMENT

(1.) As many as thirteen respondents are arrayed in this Election Petition of whom the returned candidate is respondent No. 1, Mahendra Baudh. The other unsuccessful candidates besides the Election Petitioner, are impleaded as respondents 2 to 12. Respondent No. 13 is the Returning Officer.

(2.) First respondent's election from 22, Seondha Vidhan Sabha constituency is challenged in this petition. It is the constituency reserved for scheduled caste candidates. The polling had taken place on 27-2-1990 and counting of votes was done on 28-2-1990. The first respondent had secured 21577 votes as against Election Petitioner 21197 and, therefore, was declared elected on 1-3-1990 by Returning Officer on his having secured the highest number of votes.

(3.) Although the petition was lodged on 16-4-1990, service on all respondents could not be effected until 9-11-1990 though the two contesting respondents, Nos. 1 and 13, entered appearance as early as on 3-8-1990. Returns were flied on 19-11-1990 by respondent No. 13 and on 22-11-1990 by respondent No. 1 However, before that, on 9-11-1990, I. A. No. I, preferred by respondent No. 1 was heard and disposed of.

Click here to view full judgment.

RAMDAYAL PRABHAKAR Vs. MAHENDRA BAUDH AND TWELVE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address