MUBARAK AHMAD SHAH Vs. STATE AND ORS.

JUDGEMENT

(1.) IN terms of SRO 326 dated 15th July, 2013, Election Notification was issued for electing the members for constituting the 3rd LAHDC Kargil. The petitioner as also the private respondent responded to the aforesaid notification for Constituency Ranbir -pora Drass. The petitioner sought election to the said constituency as a candidate of Jammu and Kashmir National Conference. In the elections, the private respondent, who belongs to Indian National Congress, was declared elected.

(2.) THE petitioner filed an application before the Deputy Commissioner (Election Authority), Kargil, wherein he prayed that the results of constituency Ranbir -Pora, Drass be kept under abeyance and necessary instructions be issued to defer the oath taking ceremony till the matter is sorted out. The application was filed on the ground that about 70 polled votes were wrongly rejected.

(3.) THE elections to Ladakh Autonomous Hill Development Council, Kargil are being conducted in accordance with the Ladakh Autonomous Hill Development Council Act, 1997 (for short 'Act of 1997') and Ladakh Autonomous Hill Development Councils (Election) Rules, 1995 (for short 'Rules of 1995').