VIVEK TIWARI Vs. DIVYARAJ SINGH & ORS

JUDGEMENT

(1.) I.A.No.13223/2015

(2.) It has been submitted hereby that in the light of the rule 49S of the Conduct of Election Rules, 1961, (herein after referred to in this order as ''the Rules''): the Polling Officers of some Polling Stations, working under the State Election Commission, furnished required information to the Polling Agents of the election petitioner in Form No.17C of the Rules. The original forms are from Annexures P/9 to P/27 and from P/64 to P/93 as appended to I.A. No. 13223/2015. The Polling Officers of some other Polling Stations provided information as required by Section 49S in handwriting on a plain paper signed and sealed by them, in lieu of information in form No.17C of the Rules, which are annexures from P/28 to P/41, P/43 and from P/47 to P/62. The Polling Officers of some Polling Stations provided Identification Slips of Electronic Voting Machines in printed format (Annexures P/41, P/42, P/43, P/45 and P/46).

(3.) It has been submitted that since the information in form No.17C as required by Section 49S of the Rules, was not furnished to the Polling Agents of the petitioner by Presiding Officers of some Polling Stations, election petitioner addressed an application on 05.12.2013 to the Chief Election Commissioner, Bhopal, M.P., and presented it in the office of the Collector and Returning Officer, District Rewa. The photocopy of the same, bearing acknowledgment of the Returning Officer of District-Rewa, dated 05.12.2013, is annexed as P/7.