MOULANA DELWAR HOSSAIN SAYDEE Vs. SUDHANGSHU SHEKHAR HALDER

JUDGEMENT

(1.) The petitioner along with the first respondent and 7 others contested for Membership of the Parliament from constituency No. 129, Pirojpur-1 that was held on 12 June 1996. The petitioner was declared elected after his having secured the highest number of votes. The first respondent who was unsuccessful filed an election petition, being Election Petition Case No.1 of 1996 before the Election Tribunal, Pirojpur, questioning the election of the returned candidate on various grounds.

(2.) All other candidates were impleaded as parties to the election petition, besides several officials.

(3.) The petitioner alone contested the case.