LAWS(PAT)-1997-10-23

RAJENDRA MAHTO Vs. AKLU RAM MAHTO

Decided On October 17, 1997
RAJENDRA MAHTO Appellant
V/S
Aklu Ram Mahto [Alongwith ... Respondents

JUDGEMENT

(1.) Both these Election petitions have been tried together as both the petitions relate to the Election of Respondent No. 1, Shri Aklu Ram Mahto from 279 Bokaro Assembly Constituency in the year 1995 and both these petitions have been filed under Sections 80, 80-A and 81 of the Representation of the People Act, 1951 and the grievance is of illegal rejection of the Nomination papers of the petitioners.

(2.) In the Election petition No. 5 of 1995 (R), the Election petitioner is Rajendra Mahto. He filed his nomination paper to contest the General Election 1995 from the abovementioned Assembly Constituency in the State of Bihar as a nominee of Bhartiya Janta Party, but his Nomination paper was illegally and arbitrarily rejected by the Returning Officer, namely, Sub-divisional Officer, Chas, Bokaro and as such the election of the respondent No. 1 has been called for question on the sole ground of improper and illegal rejection of his Nomination paper.

(3.) The programme regarding the said Election as notified time to time are as follows: