RAMA PROSAD ROY CHOWDHURY Vs. BAIDYANATH BANDOPADHYA

JUDGEMENT

(1.) In this petition the election of the Respondent No. 1 to the West Bengal Legislative Assembly from 274 Suri Assembly Constituency has been challenged. The Petitioner is an elector of the constituency. He has made various charges of corrupt practices against the returned candidate or his agents with his consent or by his agents in his interest. There are also allegations of non -compliance with certain provisions of the Representation of the People Act, 1951.

(2.) On May 22, 1967, in the presence of counsel for the Petitioner, the Respondent No. 2, who was one of the contesting candidates, and the Respondent No. 1, the following issues were settled:

(3.) Was any corrupt practice committed by or with the consent of the Respondent No. 1 as alleged in sub -paras. (d), (f), (g), (h), (i), (k), (kk), (l) and (m) of para. 10 of the petition and other sub -paragraphs thereunder?