UMANG SINGHAR Vs. CHHATTAR SINGH

JUDGEMENT

(1.) PETITIONER , one of the defeated candidates, is questioning the election of respondent No.1 to House of People in the 14th General Elections. 2004 from Dhar Reserved Constituency No. 25 in the State of Madhya Pradesh.

(2.) RELEVANT facts are undisputed. Shorn of unnecessary details, they are as under:

(3.) AFTER notice, none of respondents, except respondent No.1, has put' in appearance to contest this petition. Respondent No.1 filed written statement and denied allegations made against him in the petition.