HARBHAJAN SINGH Vs. MAJOR SINGH

JUDGEMENT

(1.) This appeal is directed against the order of Election Tribunal-Additional Deputy Commissioner, Sangrur dated 22.12.2008 whereby an election petition filed by the appellant to set aside election of respondent No. 1 has been dismissed.

(2.) The core issue involved in this appeal is as to whether respondent No. 1, who was in unauthorised possession over the panchayat/shamlat land was entitled to contest election.

(3.) The learned Tribunal rejected the contention of the appellant by observing as under: