KARTAR SINGH BAJA SINGH Vs. RANDHIR MAI RAM

JUDGEMENT

(1.) ONE of the points arising in this election petition relates to the validity of certain ballot papers which have been rejected as invalid by the Returning Officer on the ground of there being no mark or proper mark on them The point being of some importance this matter has been referred for decision to a Larger Bench, and that is how this matter is before this Full Bench.

(2.) CLAUSE (b) of Sub-rule (2) of Rule 56 of the Conduct of Election Rules, 1961. (hereinafter referred to as the rules) runs as follows:

(3.) RULE 39 prescribes the voting procedure. Clauses (a) and (b) of Sub-rule (1) are to the following effect: