REGENT COMPUTRONICS PVT. LTD.

NUNEY TAYANG Appellant

V/S

Karikho Kri Respondents

Referred Judgements :-

:AZHAR HUSSAIN VS. RAJIV GANDHI [REFERRED TO]
DHARTIKAPAR MADAN LAL VS. RAJIV GANDHI [REFERRED TO]
N T VELUSWAMI THEVAR VS. G RAJA NAINAR [REFERRED TO]
HARDWARI LAL VS. KANWAL SINGH [REFERRED TO]
D VENKATA REDDY VS. R SULTAN [REFERRED TO]
M KARUNANIDHI R RANGASAMI A CHINNADURAI R PERIASAMY A CHINDRASEKHARAN VS. H V HANDE AND OTHRS:C R RAJAPPA:V PERUMAL NAINAR:T P K JAYARAJ:P S MANIAN [REFERRED TO]
SHIV CHARAN SINGH S O ANGAD SINGH VS. CHANDRA BHAN SINGH S O MAHAVIR SINGH [REFERRED TO]
UNION OF INDIA VS. ASSOCIATION FOR DEMOCRATIC REFORMS [REFERRED TO]
PEOPLES UNION FOR CIVIL LIBERTIES VS. UNION OF INDIA [REFERRED TO]
M CHINNASAMY VS. K C PALANISAMY [REFERRED TO]
PRADIP BURAGOHAIN VS. PRANATI PHUKAN [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
KISAN SHANKAR KATHORE VS. ARUN DATTATRAY SAWANT [REFERRED TO]
SRI MAIREMBAM PRITHVIRAJ @ PRITHVIRAJ SINGH VS. SHRI PUKHREM SHARATCHANDRA SINGH [REFERRED TO]
NAVEEN KUMAR VS. VIJAY KUMAR AND ORS [REFERRED TO]
LOK PRAHARI,THROUGH ITS GENERAL SECRETARY S.N.SHUKLA VS. UNION OF INDIA [REFERRED TO]
SATISH UKEY VS. DEVENDRA GANGADHARRAO FADNAVIS [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Dilip Mazumdar, learned senior counsel, assisted by Mr. Sandi K. Deori, learned counsel, appearing on behalf of the election petitioner. Also heard Mr. K. P. Pathak, learned senior counsel, assisted by Mr. Khoda Tama, learned counsel, appearing on behalf of respondent No. 1.

(2.) By filing this election petition under Sec. 80, 80-A, and 81 of the Representation of the People Act, 1951; the petitioner has sought for a declaration that the election to the Member of Legislative Assembly from 44-Tezu (ST) Assembly Constituency, held pur-suant to the Notification No. 464/ ARUN-LA/2019, dtd. 18/3/2019, in respect of respondents No. 1 and 2, be declared void under Sec. 90(a)(c) of the Representation of the People Act, 1951, on the grounds stipulated under Sec. 100(1)(b), 100(1)(d)(i) and 100 (i) (d)(iv) of the Representation of the People Act, 1951, and to declare the petitioner to be duly elected from the 44-Tezu (ST) Assembly Constituency under Sec. 101 (b) of the Representation of the People Act, 1951.

(3.) The facts relevant for adjudication of the election petition, briefly, stated, are as follows:

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NUNEY TAYANG Vs. KARIKHO KRI

Referred Judgements :-

JUDGEMENT

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