SARAT KUMAR MONDAL Vs. KALI CHARAN PAUL

JUDGEMENT

(1.) THIS Rule is directed against an order made by the Chief Judge, Small Causes Court, Calcutta, deciding a dispute as to validity of an election under the Calcutta Municipal Act and dismissing an election petition. The election in question related to the election of a Councilor from Constituency No. 16 of the Calcutta Corporation, held on March 29, 1957. The petitioners are two in number arid their names are borne in the Final Electoral Roll of the Constituency, as electors.

(2.) THREE candidates contested in the election, namely, Kali Charan Paul (Opposite Party No. 1), Sambhu Nath Barick (Opposite Party No. 2) and Bejoy Krishna Banerjee (Opposite Party No. 3 ). Kali Charan Paul was declared elected by the largest number of votes.

(3.) ACCORDING to the petitioners the election was not a free and fair election and was vitiated by a number of corrupt practices resorted to either by Kali Charan or his agents or by other persons with the connivance either of Kali Charan or of his agents.