SHANTILAL HASTMAL Vs. RAGHURAJ SINGH DASHRATHSING

JUDGEMENT

(1.) PETITIONER Shantilal Chaudhary, an Advocate of Rajgarh and opponents Nos. 1 to 6 were nominated as candidates in the last general elections for the general seat prescribed for constituency No. 49 for Madhya Bharat Legislative Assembly. Out of these 7 candidates opponents Nos. 4, 5 and 6 withdrew their candidature and opponent No. 1 Raghurajsing Dashrathsingh was declared elected after contest.

(2.) ON 22 -4 -1952 Petitioner submitted an election petition under Section 80, Representation of the People Act calling in question opponent No. 1's election on the ground that the same had been procured by the commission of 'major corrupt practices etc. This was received in the office of Election Commissioner on 25 -4 -1952. The petition was accompanied by Schedules A to G containing the particulars of these corrupt and illegal practices.

(3.) THE Petitioner thereupon submitted verification to all the aforesaid Schedules by getting them typed on a single sheet of paper. The Election Commission then admitted the petition and forwarded the same to the Election Tribunal for trial on merits.