SABIR AHMAD QURESHI Vs. SHANKAR CHAUDHARY

JUDGEMENT

(1.) THIS Election petition has been filed by the abovementioned petitioner with application under Section 80, 80A and 81 of the Representation of the People Act calling upon the question of election of the Returned candidate from 267 Ramgarh Assembly Constituency for the election of a Member of the Bihar Legislative Assembly held in the month of March, 1995.

(2.) THE Election result was published/announced on 1.4.1995 declaring the Respondent No. 1 as an elected candidate. The petitioner had contested the said election under the banner of Communist Party of India (Marxist Group) while the Respondent No. 1 was the official candidate of Bhartiya Janta Party. As per Notification of the Election Commission of India, Sub divisional Officer, Ramgarh was made the Returning Officer of that Assembly Constituency. The dates of the Election programme were notified as follows:

(3.) IN paragraph 16 different instances have been given to substantiate the allegation of irregularity and illegality in the counting: