ARVIND KUMAR LALL Vs. RAM TAHAL CHOUDHARY

JUDGEMENT

(1.) By means of this petitions 8O and 81 of the Representation of People Act, 1951, the petitioner who is a practicing Advocate of this Court, has questioned the election of respondent No. 1, Sri Ram Tahal Choudhary from 49, Ranchi Lok Sabha General Parliamentary Constituency held in the month of May, 1991. The petitioner has also prayed that he be declared to be duly elected from the aforesaid Constituency.

(2.) The petitioner along with respondent Nos. 1 to 45 filed nomination for contesting the election. Respondent No. 1 was declared elected on 17-6-1991 as he secured highest number of votes.

(3.) The facts of the case are not in dispute and hence the petition is being disposed of without taking any evidence.