V WEAPON ZIMIK Vs. M HORAM

JUDGEMENT

(1.) By this petition under Section 80A of the Representation of People Act, 1951, petitioner has challenged the election of the respondent No. 1 as Returned candidate from 45- Chingai(ST), Assembly Constituency in the general Assembly election held on 16.2.95, on the ground of alleged corrupt practices and for improper reception of void and or invalid votes in favour of the returned candidate.

(2.) In the aforesaid election, petitioner and 6(six) other respondents contested the election representing different political parties. It may be mentioned that the candidature of the petitioner was sponsored by the Manipur Hills People Convention (MHPC). The respondent No. 1(Returned candidate) was sponsored by Indian National Congress, Respondent No. 2 was a candidate of Samata party, Respondents No. 3 and 4 were independent candidates, respondent No. 5 was a candidate of Janata Dal, and the respondent No. 6 was a candidate of Janata Party.

(3.) Counting of votes started on 21.2.95, and the result was declared on 23.2.95. The result sheet issued by the Returning officer on 23.2.95 shows the following valid voltes were polled by the petitioner and respondents; <FRM>JUDGEMENT_506_GAULT2_1999Html1.htm</FRM>