AMAR NATH Vs. RAM CHAND

JUDGEMENT

(1.) THE appeals and the Writ petitions in the present cases involve common points of law, and as they have been heard together, I want to dispose them of by one common judgment, dealing however separately with the appeals and the Writ petitions.

(2.) I would first take up the Election Petition Appeals that have been filed by the appellants Concerned.

(3.) APPEAL No. 1 of 1960, has been filed by Amar Nath who had filed a petition for challenging the election of Ram Chand Mahajan, a member of the assembly. In Appeal No. 2 of 1960 Hans Raj, is the appellant and this arises out of an application filed by Thakur Dass challenging the election ok Hem Raj. The date of presentation of election petitions in both these cases is 10th May, 1957 and the petitions were presented to Sham Sunder Handu. In Appeal No. 3 of I960, Dian Singh is the appellant and he had filed a petition challenging the election, of Sagra Singh. In Appeal No. 4 Rughnath Singh is the appellant who had filed an election petition, challenging the election of Ram Piara Saraf. The petitions of Dian Singh and Rughnath Singh were presented on 11 -5 -57, before Sham Sunder Handu.