UMARAM Vs. AADURAM

JUDGEMENT

(1.) S .B. Civil Writ Petition No. 532 of 1983 was filed by the petitioner challenging the orders Ex. 8 dated December 22, 1983 and Ex. 12 dated January 29, 1983. By Order (Ex. 8) dated December 22, 1983, the learned Munsif rejected the application submitted by the respondent for summoning the documents. Thereafter, on January 10, 1983, learned counsel for the petitioner moved an application (Ex. 10) for the amendment of the written statement. It was prayed therein that if the recounting of the votes received by the respondent is allowed, then all the votes received by the petitioner may also be recounted. This application was rejected vide order Ex.12 dated January 29, 1983.

(2.) BEING aggrieved, the petitioner filed S.B. Civil Writ Petition No. 532 of 1983 before this Court on February 19, 1983. The writ petition Was listed for admission before this Court on April 6, 1983. On that date, Mr. D.P. Joshi, learned counsel for the petitioner and Mr. P.L. Choudhary, learned counsel for respondent No. 1 submitted that all the votes should be recounted. In the light of the prayer made by the learned counsel for the parties, it was directed that all the votes polled should be recounted and necessary orders be passed accordingly. With this direction, the writ petition was disposed of.

(3.) I have heard Mr. M.M. Singhvi, learned counsel for the petitioner and Mr. P.L. Choudhary, learned counsel for respondent No. 1.