MUNDRIKA SINGHYADAV Vs. SHIV BACHAN YADAV

JUDGEMENT

(1.) BY this application under Secs. 80, 80 -A and 81 of the Representation of People Act, 1951 (hereinafter referred to as the Act) the election petitioner has called in question the election of a returned candidate named Shri Shiv Bachan Yadav (Respondent No. 1) from 243 Kurtha Assembly Constituency in the State of Bihar the election of which was held in the month of February, 2000.

(2.) THE case of petitioner, in short, is that he was one of the contesting candidates in the election from 243 Kurtha Assembly Constituency in the State of Bihar the election of which was held in the month of February, 2000 (hereinafter referred to as the election in question). The then Additional District Magistrate, Jehanabad, namely, Shri G.L. Das was the Returning Officer in the election in question and he issued an election programme giving relevant dates for the election in question as follows: (i) Last date for filing of nomination papers 24 -1 -2000 (ii) The date of scrutiny of nomination papers 25 -1 -2000 (iii) Last date of withdrawal of candidature 27 -1 -2000 (iv) The date of poll 12 -2 -2000 (v) The date of counting 25 -2 -2000 (vi) The date of declaration of final result 26 -2 -20003.

(3.) CHITRANJAN Pd Verma, respondent No.3C.P.I. Ears of corn and sickle