DALVIR SINGH Vs. GURDEEP SINGH AND ORS.

JUDGEMENT

(1.) Petitioner has filed this petition under Article 227 of Constitution of India challenging the order dated 1.12.2014 whereby recounting of the votes has been allowed by the Election Tribunal. Learned counsel for the petitioner has submitted that the impugned order is a non speaking order. In support of his argument learned counsel has placed reliance on 'Preet Mohinder Singh v/s. Kirpal Singh,, 2001 (2) R.C.R. (Civil) 647' wherein it was held as under: - -

(2.) Learned counsel for the petitioner has next placed reliance on 'Pardaman Singh v/s. State of Punjab,, 1996 (3) R.C.R. (Civil) 35', wherein it was held as under: - -

(3.) Learned counsel for respondent No. 1, on the other hand, has submitted that the impugned order has been passed by the Presiding Officer after considering the facts and circumstances of the case.