BADAN SINGH RAGHUVANSHI Vs. B RAJGOPAL NAIDU

JUDGEMENT

(1.) The petitioner claims that he was the authorised candidate of the Bharatiya Janata Party to contest the election of the Legislative Assembly of the State of Madhya Pradesh from Constituency No. 249, Shamshabad and had been allotted "Kamal" as the election symbol.

(2.) The result of the election was declared on 28-11-1998 whereunder the petitioner was shown to have lost the election by 544 votes.

(3.) By means of the present election petition; the election petitioner has prayed for staying the declaration of the result by the respondent No. 1 with a direction for recounting of the votes.