ANANDA RAM BARUAH Vs. GUNESWAR DAS

JUDGEMENT

(1.) BY this election petition filed under Section 80 read with Section 81 of the Representation of the Peoples Act, 1951, the petitioner has challenged the legality and validity of the election of the respondent No. 1, the returned candidate, from No. 82 Raha (SC) Legislative Constituency in the last general election, held on 10. 4. 2006.

(2.) APART from the returned candidate, the respondent No. 1, the election petitioner has also impleaded another candidate who contested from the aforesaid constituency as respondent No. 2, challenging the acceptance of his nomination paper as illegal and improper.

(3.) AS per the programme of the general election to the Assam Legislative Assembly declared by the Election Commission of India, so far it relates to No. 82 Raha (SC) Legislative Assembly Constituency were as follows :