AMAR CHAND Vs. SUKH RAM

JUDGEMENT

(1.) In this election petition by Shri Amar Chand challenging the election of Shri Sukh Ram respondent, he had summoned some documents from various offices to prove the corrupt practices on the part of the respondent. When summons were issued for causing the production of these documents to the official witnesses, they appeared and stated that the Government did not permit them to produce the documents and on a subsequent date affidavits were filed claiming privilege against the production of these documents. Affidavits were filed by Sarvshri P.K. Mattoo, Secretary Forest Department and Ganesh Misra, Secretary to the Government Animal Husbandry Department of the State of Himachal Pradesh.

(2.) The petitioner had summoned the following documents vide list dated 27th October, 1972:

(3.) It has been laid down in the State of Punjab v/s. Sodhi Sukhdev Singh the State of Maharashtra Intervener (A.I.R. 1961 S.G. 493) as follows: