MOHD AKBAR Vs. KHAN LASSA WANI

JUDGEMENT

(1.) AT the last General Election of 1967,.13 candidates had filed nomination papers from Doda, Assembly constituency to the Legislative Assembly, of the Jammu and Kashmir State.

(2.) ON the date of scrutiny, which was held on 23 -1 -67 the nomination papers of only one candidate, Ghulam Hussau, out of the 13 candidates, were rejected, and those of others were declared valid after the objections filed by the respondent against the petitioner, and by the petitioner against the respondent had been withdrawn on the next day. The petitioner, the respondent and Abdul Rehman only went to poll on 21 -2 -1967. The others having dropped. The counting of votes was done on 27 -2 -67. The respondent was declared elected. He had secured 5497 votes, the petitioner secured 3235 votes, and Abdul Rehman for feited his security.

(3.) THE petitioner filed this Election Petition before the Election Commission, New Delhi, on 31st May, 1967 challenging the validity of the election of the respondent on various grounds.