DILBAGH RAI Vs. SOHAN SINGH THANDAL

JUDGEMENT

(1.) I have heard the learned Counsel for the parties at length.

(2.) ISSUES No. 2, 3 and 6 were treated as preliminary issues, - - vide order dated 21st May, 2008, which are reproduced as follows:

(3.) ELECTION of Respondent has been challenged on the grounds specified in Section 100(l)(b) of the Representation of People Act, 1951 (hereinafter referred to as "the Act") which reads as under: