TH SAHDEV SINGH Vs. ELECTION TRIBUNAL

JUDGEMENT

(1.) THIS is an application for issue of a writ of certiorari in order to quash an order dated 15 -3 -58 passed by the Election Tribunal by which he has allowed respondent No. 2 to be substituted in the place of the deceased Ram Lal who was the original petitioner in the case before the Tribunal.

(2.) THE facts giving rise to the present application are as follows: The petitioner was duly elected candidate from Akhnoor -Chhamb Constituency to the Jammu and Kashmir Legislative Assembly and was elected in the month of April, 1957 when the elections were conducted.

(3.) ONE Ram Lal who was also a contesting candidate during the said elections filed a petition before "the Election Commissioner for setting aside the election of the petitioner and he further prayed that he may be declared to be duly elected. With these two prayers Ram Lal had filed the petition before the Election Commissioner.