ABDUL JABBAR Vs. SYEDA ANOWARA TAIMUR AND OTHERS

JUDGEMENT

(1.) This is an application under Order 7 Rule 11 of the Code of Civil Procedure hereinafter referred as the 'Code' read with Sec. 86 and 87 of the Representation of People Act, 1951 hereinafter referred as the 'Act', by Smt. Sayeda Anowara Taimur, respondent No.1 in the Election petition No. 7 of 1991 for rejection of the Election petition.

(2.) Sri Abdul Jabbar hereinafter referred as the 'petitioner' has on 30.7.1991 filed petition under Section 80, 80-A of the Act challenging the election of the respondent No. 1 to the Assam Legislative Assembly in the General elections held on 8.6.1991 and declared elected on 19.6.3991 from 68 Dalgaon Legislative Assembly constituency. The petitioner lost the election by a margin of 288 votes.

(3.) The general election was held as per programme below:- <FRM>JUDGEMENT_13_LAWS(GAU)5_1992_1.html</FRM>