LAWS(HPH)-1994-6-15

RAM NATH SHARMA Vs. RAM DASS MALANG

Decided On June 21, 1994
RAM NATH SHARMA Appellant
V/S
RAM DASS MALANG Respondents

JUDGEMENT

(1.) The petitioner contested for the seat of Member of Himachal Pradesh Legislative Assembly from 33, Kutlehar Constituency alongwith other candidates. A Notification relating to 68 Assembly seats in Himachal Pradesh Vidhan Sabha for holding the general elections was issued in the month of October/November 1993,

(2.) The material facts, necessary for the decision of the preliminary issues, vis -a -vis the election of the aforesaid assembly constituency, may be stated as under:

(3.) Election programme with respect to this constituency was as under: