CH. LIAQAT ALI Vs. PURAN SINGH

JUDGEMENT

(1.) THROUGH the medium of this Election Petition the petitioner seeks to challenge the election of respondent No. 1 to the Jammu and Kashmir Legislative Assembly from 82 Darhal constituency.

(2.) ELECTION Commission of India issued a Notification on 22nd August 2002 calling upon the electorates of the respective constituencies to elect 26 members to the Legislative Assemblies which includes 82 Assembly constituency of District Rajouri. The schedule for holding election was as under: Last date for making nominations = 29th August 2002 Date for scrutiny of nomination papers = 31st August 2002Last date for withdrawal of candidatures = 2nd Sept. 2002Date of polling, if necessary = 16.9.2002Date for completion of election process = 12.10.2002.

(3.) THE said candidate had not subscribed 10 electors as proposers in part -II of form 2 while filing his nomination papers and has failed to fulfill the requirements laid down under rules, his nomination papers on this ground cannot be accepted.