LAWS(P&H)-1986-4-6

SITAL SINGH Vs. GURDEV SINGH

Decided On April 02, 1986
SITAL SINGH Appellant
V/S
GURDEV SINGH Respondents

JUDGEMENT

(1.) Election to the Punjab State Legislative Assembly from Dharmkot Constituency was held on 25-9-1985 in accordance with the following dates notified by the Election Commission :-

(2.) After withdrawal, Sital Singh was left in the field as an independent candidate, who has filed the election petition, besides five other candidates out of whom Gurdev Singh Gill belongs to Congress-I, another candidate of C.P.I., one candidate of Shiromani Akali Dal (Longowal Group) and two other independent candidates.

(3.) After the poll, the counting was started on 26-9-1985 at 8.00 a.m. in the Government High School for Boys at Zira by the Returning Officer who was the S.D.M., Zira. After counting, Gurdev Singh Gill, Congress-I candidate was declared elected as he had polled the highest number of votes. The returned candidate had polled 16,573 votes whereas the election petitioner, who secured the next highest votes, had polled 16,296 votes, i.e., there was a difference of 277 votes between them.