RATTAN LAL Vs. RAM CHANDER BAINDA

JUDGEMENT

(1.) RATTAN Lal has filed this petition under the Representation of the People Act, 1951 (hereinafter referred to as "the Act") for declaring the election of Ram Chander Bainda from the Faridabad Parliamentary Constituency as void.

(2.) ELECTIONS to the 13th Lok Sabha were held in 1999. The last date for filing of nomination forms was 18.8.1999. Scrutiny thereof was scheduled for 19.8.1999. The date for withdrawal of nominations and for allotment of symbols to the contestants was 21.8.1999. Polling was scheduled for 4.9.1999.

(3.) THE petitioner claims that he being a voter in 52 Mewla Maharajpur Assembly Segment of 6 Faridabad Parliamentary Constituency at Serial No. 357 in the voters' list, has the right to challenge the election of the respondent under the provisions of the Representation of the People Act, 1951. He has filed the instant election petition under Section 81 of the 1951 Act within the period of limitation.