DARSHAN SINGH Vs. DEPUTY COMMISSIONER-CUM-PRESIDENT OFFICER

JUDGEMENT

(1.) THE petitioner-Darshan Singh has challenged in this petition under Article 227 of the Constitution of India the order dated 18.1.2000, Annexure P-3 to the petition, passed by the Deputy Commissioner-cum-Presiding Officer, Election Tribunal, Bathinda (hereinafter referred to as the Tribunal) ordering recount of the votes.

(2.) LEARNED counsel appearing for the petitioner has impugned the said order mainly on the following grounds :-

(3.) IN order to appreciate the rival contentions, reference to the necessary facts would be appropriate.