SHANKAR ARAKH Vs. MOTILAL

JUDGEMENT

(1.) SHRI Shanker Arakh, who was an. elector in the electoral roll of Jabalpur Centre Legislative Constituency No. 196, contested the election for Legislative Assembly from Panagar Legislative Assembly No. 193 (Reserved).

(2.) HE could not succeed in the battle of ballots. Shri Motilal, the respondent No.1, was declared duly elected from the said Legislative Assembly Constituency.

(3.) DURING the pendency of the election petition, the petitioner Shanker Arakh died on 4.9.1994 and this Court on the statement being made by Shri Jagdish Tiwari, Advocate regarding the death of the petitioner directed for the publication of the information as required under sub -section (2) of section 112 Representation of People's Act, 1951 (for brevity hereinafter referred to as' the Act'). The order of the Court dated 6.12.94 is as extracted below : -