Mohan Krishna Shetty Since Deceased vs Dinakar Keshav Shetty on 15 April, 2011

[Cites 1, Cited by 0]

Karnataka High Court

Mohan Krishna Shetty Since Deceased vs Dinakar Keshav Shetty on 15 April, 2011

Equivalent citations: AIR 2012 (NOC) 94 (KAR.), 2011 (3) AIR KAR R 709

Bench: V.G.Sabhahit

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ms THE HIGH COURT 0? KARNATAKA A3" BANGALQRE
QATEE wig THE 13"" may OF APRIL 
BEFQRE %  V' T. .%
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MGHAN KRISHNA SHETTY
AGES ABOUT 55 YEARS!

S/O. KRISHNA SHETF'i2. _ 

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This petiiien ﬁg fired under Sectéem 
Regzrresentatiozz ef the Peczrpie Act, §;*9S?;,_"§'%¢2V§:*eé_%.m4fit'5é'r~f
caited 'the Act') Chaifenging thsﬁéi§§t;i.:;::?e of"reéégs-c>Vnv§fé'k}1; 

No.3 :0 the Kumta Legisiaéwfe A34$'er}ibly CQ':i;.;:.tAEta;éEE{;¥,,,: "

?'8, Uttara Kannada aistg-icf't'*f{'r-..«.c,=:~e;naﬁtésJQigaléé-Ia 'the
Kiumta Constituen<;&<.T'_) : '§o;'  Vfélimaring

re¥Eefs:--

"I.  '~fj.:§3C2 f&3:F§t§Gﬁ made by the
Ez€i£'tL§.,E%Vﬁi:fi'€;.':':'EL;?£fE€'t3%iV".gé "?<:evr:t'é:ined im Annexure
:*,fA'._ *  respondent ag the

r'et,g;?*§2Aed' void an ground af __See:iiim '109-(d§'{iEVi'}' and (iv) sf Representatian ¢__Tf':%jae 9e&o':;:.E.@;....;£\;::;t, 1952..

" far recezmténg of 'gates Qaiéed at % :§;e"eé;::A:i:ée::s heéd an 1é.GS.,2:{}O8,f Z38 -« Kumtg " ziﬁséméfy iiimstétarency 5:? Legégiative ﬁassambiy 5%' Karnataka.

mi, §3*8€E§F€ me getéiianefg" as the ¥'€3;i£.£E"'§'7€{§ ﬁ&§i§:§é€:ga§€f in case ;%:a paéég {ﬁg maximagm é":E£§'i'%§€é" sf 'zﬁﬁéiééﬁ améng Em Carzéegtéag <g,_:;ﬂ s:

_ ggg, _ with Rule ESQ} read with Rule 3% 9f tee RuBes_.___ "§"he eriginai peititiener was; Centesting {he eiectien 0r1..;;i'2e,§ftE::!<Vei: ef the National earty and the first Contesting the eieetien frem e__..pa__r:yg_"£é\J'1*:"1{:§?ifeiV%:!",:§<:;*: national pafty recognized from the 1 f_EeEe~':~*k.':tE--t3n "€Z ef;:r*;i9:'2Vfs;e_E{{§véj, Therefore; the name of i:he_ "e;figin:a"E :es2t'itTi§:v::'9:{~::;f~~eug'¥'1t tc;» eave been ehewe at Ne.:_,...VV:He%;~;'exzer;' :he_AAneEee of {he first respenderré wee s7'r:*:i'\;vn"-3j;t§;9'i;' ¥%3ef.jl_ e-n_e ihe same has pregudieiaiiy affeeged tee"eEégiea.E,°§3etiV€;ieﬁe'?' 5 eéectioe.

4. E? 3;.":~..,f{3"tE;?'x€§fikﬁiwi/€f'f'€A§'*§'{'§~.t.§3€ Eéeetien petitien the: the '_:':'§_ee'i5:T"._e.;§age'4'a:'e-i:iVe"g.VV__Meeeieee (hereénefiier referred te as 'tI*iie EVMS'VV)"~§§;e%e«..§§eee:e--on the date of poéiéng and the weetEegV"'e_;j§*a.ege:eVee€fee': aéi tee eeeerebiy eenstémeeeiee e€§§::'e:%.e !<er:"e.;e_e'a¥' Bééfréct was maee at the eemeue ef Er, A"v.gg"' a.fEe:se.;a erfe "" "end Science {:{}§E€§€§ Kemta, ee ' ---in we eeueiéeg E':e§E ef Kereie eeeeiimency, ~i;:e§_§ee"';%;fer_e'~T;'e?.reeged fer the pureeee ef eeeeiﬁeg ane eie':-..;_:";tE;fg;j~ e'§'..-eeies fer Kureie eeeetémeney eieriee at 8 ee, ee 2£?ﬁf'E,2QQ8. ?§":§ eex eeeéeieieg eeeéteﬁ eeiéei eeazée nee Etzeeeeeee ee *;:é':e Reeureéeg Offéeee me éeei éiee keg: es?" ?:§":e

--, 3' : .

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AA! 9 _ bax cantaénirzg p<::»sst:al ballot, Then the Returning Qfficer msheﬁ fer Counting of votes recerded in vczting .«:i";é{§:h:E':%§§ and arrarsgeci far distributéorg cf centmi urzitgﬁf varieus tames. Tm counting sta§f_w.a3_4t0t;éii$,}"é:$'.sff:%'Lji%53§j:~_a§':ﬁ ' the cauniing agents cf the cané'§.da€és~°vs1é':*e"'nE:>i", Vav5'E~9:?€"1:G make mat as to what was ha§1.;5€.n éng.A"-It 1.1:, _aix érr%§:{a"--»t.%f;:3:t the'- cauntigzg agents were met a§§e:z\z.e§::'jv..te=.i_ns;3éC"c -?T§"_§eH{'."§Ut€i" strip Seaf, the special tag, ;i>"a;§er$'---..ha<i been affixed on the carrying";as§.'3hd:EUiéA..§:0:ét\Eg>i..:":':Eéit of E\/M5,, to satisfy :ha 't.-~%§-he iﬁgaisv '$;a'¢1re.. il":._'L';T"a;.':"§'L'5,! Returning Officer broke VQ_g:;g :f2"'*'£Ej:' "ef "§~.::;v>:__><:_a:.:;ﬁ€:.§§'f:i';;§::py:3.§;ta¥ baliots as the key of the %é:;< c_;c«:rtV;e3'L§rt.§r;q;"'t%E'*;e«vﬁcsvsiai Izsaiiat was 395i by him. The Returzséﬂrsg {:¥ffice.;f dEfc,%. s*ie;::ﬁj'c_ "'»:.:»:;T'L,s;*2t the totai number «:3? veteg mceégzeﬁ b§e~4..§<3:::{»;3;eAri7_ affér waning Eh€ baiiot bax, There wasgne 'gcreganr'"av?.F§?_Ef§_§:3ment in the Cﬁijiﬁing haié. Thaugh V ;§;ér@_%:a§;aut :4 c@:.:nt§;'2§ iames, Eise Reiurnirzg Qffécer a~:_rég.:ég@rne:":i: fa: iwa aaunténg agents. Yiée §:<;g7iha£ 5§é::'f;§V§3'ner ?'E&C§ about :5 ﬁmgnténg agents. Hence; it waﬁ" %gf:15'fQ%¢$'§§§& fgr aéi me werzts is sit and avergee Em " msg;'z:§;r:l'e;:.gf zxstas, Tiéﬁfﬁfﬁre, gemé 9? the agents 9%' aim: "--.£'&:nd%§--'é&ie§ gtazieé ?T'%:Z7v'sZ;§§'E§ in %;%z& gmmiimg éaaié. "'E"%:e '»§i,.:=/ '5 Q 13 nr IQ HVV ceuntéeg ﬁeli was everczoweed and theugh ebjectéoe was raised by ene ef the ceeetiee agent ef t?%ej"V{if'é--.g;'1"F1ef petétécmee regaremg the methed of £eun2:in:3':--£ef§Fi:.°e'%§} the Ruéee am the sitting erreegem»e.ﬁt_$, t§ﬁe"':éa'ef§e'§,g:3_g,.Vne: ersterteiﬁed by the Returning Qffi;£:.er;f_'_Eé:':isZf:_sr*1:E'7{e:* a§}ee.:f§'ed. that the Returning {}ffic;:er""[.:_j5id_net"-make'»_gA.«fg{"*eeg:--erate'~. errengemeet fer ceuregieg e:'VA;_::..eSfA'*L~e_i E*::,a;%2o;t pag'i'3_er§s,,E:*eceived. Ever: ieefere countingv 7o7E.TapQs:'c;f1_%ff-bel'§%3%',':e'ep»efe, the counting ef vetee frem were«..T!ea.e'.:'»'éet:.:rning officer did countafng-..g'f ag§;:Qgﬁ:>§etevi4':_t_:e€lie};s eeeali ':ebEe by himeeif in tebiee arranged for eeuntéeg __x:--3§t}Ve'S'.V$r_e'e";'E§?§'as'Igf- I whéeh greeted ceefeséenx Since the 'tabie._'§'?':.LjV'Eh'e'~ﬁefemine effieer wee very smaéif ceémténg eL€--4g§e'sfe§'vbe't~F,eE'~§'Leeere. wee dene herriediy with 1G ﬁe éeee rue£':"izf2§q__te the tabée of the eemmmg Gfficer at e V'*emee :"§*§ee_'%Reiurniﬁg Qfféeer used ie ereeeed Es eeeeeece {Ede eeiegeteé et each regime Eeevérag ihe eeeeeng ef ;'s<}ei"e§ "b5e'?"Ejet f:="eaeere etzmptéy ée the mieeie. es tee ee§:e%.:én-_§ e-f'<'?t"%**:e eeeeeé eeiieé eeeere wee eeee heehezereégs, iéze z'%;§v~'f:§E'e{§ eeeei eeeere were met eeeeght te the neiiiee 22;? iiﬁe eezjeéémg egeeft ef tee e:*égéne§ eeiéiéenezz it ée eéee ea ;>~_, '\j'/W)';

g £2 g votes yeceiven througn pegt: by responéent: E\1o.8_,___ the nriginai petitinner would have been deciareti eEe£t.<:.fd.f"<«.. 54 It is f¥._§§"'{h8¥" averreci in the EEec:_t:;E'«:>':-":«.. f7&§€I;i3;i;nr2.

that 8?: Monte Femandesf one ef the 9<3!Ién.g.V_:E§g.§n%.$ Q2' originaé petitioner raiged objection an§f h<_~3: "r'eq'::§Ae§téd'vﬁgﬁéﬁeg taunting sf vetes an 1:§.:'e_4_grn'u.n6'-- i:nat7-%~%flne're ';vésasng discrepancy En the counting nfnnontai bjé~:i{:§;§t;$ap'é§rs as per Annexure 'C tie tm§ "'@iectA§on'VAVL'j;::g§:.Efé~--nf Tné Retuming Qffécer, wit§:0utV giving__a'1n._ the aforesaié agent 01' the"néﬁﬁinaf"-.pe%:Liti'nn'é:*;V'nrncceaéded to reject the s"eq:,:€:§:1:_t 9? ariginaé netitinner 33 per Annex:,:§*e'--L4_;D'v 2:} "'t';EA"V;'e»-'«:é"i'--«':'3'§:4t:V.§o:""s petition. The agent of the 0:'ig:;_§n"a%anet%§Eén.e%Vgaafe anether appi§<:atic>n {Annexure 'S 2::1£§~;e "pé:;.::':.,.g~;; in the Reiurnéng Qffiaer ~ Regpnndent $928 En"kg;nVVt'§n';:.a€%'£§n .sf hes @3§"§§€?' aggééiatien ~ ﬁannexure WC' eaé"§"%es'~._'§e€v-:§%e ine reguitg were éeiéared far feczimnting :3? . znavaieé ané the saté angsiscaiésn was aim rejeated by the 'f2%ét:;:é"néng Qffiﬁﬁi" gtaiing that thaw was na mistake En "'*é::n::§:§éng 32$ pmgeeﬁeé in ééciare the remit :3? the eéegéénn am? ajeaéamd inn $58? F'€3§éC}ﬂ§§§'E'{ $5 having

-- $5 --

original setétéoner is not srztitieé is any reiief as sought for in the setééiera We aiiegatiea isvelied by th»s¢j"w<§}ﬁ--gizw,VaE petétéener in the peétéiézm are vggue am the v_§j'§%-ois::§}é'ti--§:i§:'F1A * faiis ts éisciose any ssecific instan_cew.>_f4vEo_%'ei£t'::':"z7§»%' fuléés by the Returning Officer and wherefb-.rfe,1'_ {t:é ;§e2t§'t§ri':;§'fu QiVVs:V'%_i';a.jE31ié. is be dismissed en the sh0'i*Tt_ g.§Qi;;":id'-a1€;ne§ ..V'I'£§._:'i's~.f:;?the::'=. averred that the mate__ria¥ facVt.s.VV':§:»3ve.._Vriot'seer? gaiserred as required under Se<:tiof2"--f§3. sf ts-if*::'3..fem.d the getritierz is devsid sf necessssafy fz3:'C"t's"--;é's Ceftstemplaféd under Section 83 0f the ,a;\:;:~:';s 4' xe:¢jm=ore&s =21; ss;;;;%;::~:>;e %::{be dismissed. 1: :5 furt§*:e:fV.a__\(esr*'z*"s:f;i" €%:;;_tV_th_é' <.§:Vr'EA;;"in.sVEVVVp%§t§ti0ner has alleged that the 'é'§;§tu._;nEr1§7.'Qff'§~:jéf'~_ «ms -csmmittes Erreguiariiy in wanting' "Eh;E"x{0t:1€s"C§é13»t::§'§:3:;C§ugh psstai baéiot: pagers, but, hasﬁafvied is ﬁ"&s<:E}f.:vse say specific materéaé érrsguiarity is as ',m:.;1:§::an a'is:A.t:{;E*:«:>;»¢ tize belie: paper has been regsstsd and as ':Q"' .__s.s§%%'s§'_~v_§3_ré~§ieéLsre was recguéred is b& "§oEEawed mi the Rei'é;zrnév:f%:§'v§'ff§:e§ and as is hsw am aﬁegeﬁ érrsgzﬂas' V. .s'.::sn€es:hed"'f¢:as affesieé the eusmme 0? the ssuntimg sf votes "'"':'ﬁe aiestéim, E': és fUé""3£§}8?" averraé that the iisi as?'

-"-sfazzsééaies €Q¥3?.§§?;E§"E§ Ere {he e§e{;§§sr% Er: tires sass: gape? ms Essa srssarszj 33:; tbs .§;€§£i.§§"§"%§§"3§ Sffissr in a§:€%E"§§§'%{;;?:

-- 1.6 --

with the grovisiorzss hf Rafe 38(2) emf the Rufes and S.;ecti@r1 38 Q? ihe AC?" The avermeht made in the petiti<3r2j"thfatT"che name 0? the original ggetitianer eught to hav9f53eéA§:7--.v§<§'i*z-h§>§--n' at St. 939,1 in the baiioi gaper £3 _i_n.r:;ic)'_r4rer:%;'éh'§--:%f:Vo:;:'E:hr§"r§z 'é:;<_>u"

the provisions 02' Rate 30(2) 0f the Rgsjihsafs, 4;sms'cé{;' that the names of the canditI_§7:L<::{s shaivéi he the-L' bailet paper En the same 0fd€_K._§%';'v.W§3§_§h the-*;.,a:§p£§ar in the list of the aontestihg c3"hV{}§da'*:eS~;.{' ; '4 V 9 §. it is furthVeV_r ' a;vv<':i_r'r{;=ad--'""é.h"'%§f1é*' statement ef crbjectisns 1:?'-7':'3§':"'::l:_~1'"V.»"§§V£3? .i¥.'etaiz1r§€:ih§' §f§&'ce.r..:had cempiied with the @f*f«:>vé_$i:3V:9:'é"'w.:vr;ej%"s"*::a%';'1.é§-~-._inWthe Rates reiaténg t0 the greparatieh*Q?"béEVl'ot':"*;:éher and the pubiicatiors gf <:9r3i'._§fés§:Ehmg §a%*ié;e_1s7; Evﬁén atherwése, rm Qrejuciéce is said to §*:ajQxe bj é:é;;:.4{ias;seé ':0 the oréginaé patétioner in the resuit hf :"%_hé.__é§3e*z::§f';*§>.§é'V~?§:é.é Ea the Saéé Qreparaécien Sf the §E$i Gf cah"d§<§:;é*§ésv"iéntegiéng the aﬁectém 3% hréated in the baiiei V. ;3a;};er§;'" 'E5: E3 further averrad that the COE£§"§?ZEF3§ 9? miss far "'i~<§.;2';:"::%& C@¥"%S§'ZEiZi.§€E""E{';i gtarieé at 8 am, gm 25>§§,2G§8. "rm "émzéra gmaagsg air? aazgsztéhg wgs CGE*'§{;§;.ECi"_€d En §€:€Qr§§;r2a;"€ mzéth ihsé 5&2 gmsééasre am iii? :}b_§§£§i§r: gr csmgéaémd azssag §»=:'%~ _;7_ made by any of the candidates or by their agentg Quring the caurae of coamting. There was neither any §r:je§Vg:{:%a'r'-ivty her iiéegaiity in the wanting of mates 3% a¥4Eé§:.é'%--iAeiz;%h'v made in ﬁara N0} of the E|€CiiQ.'"»':~v§}€{i'C§£i5E;i"f;€$'é.§?;»I"§§'f'E§j'{i'i§'AV' irregularity ara imaginary and She skéhié $0.375; Eéafijiéct. facituai Situatiah. It is zzot"i<:_drt.§e<:t Ate Vsta_téi..V£h«§§t"--wt.hej bmx'-L' containigeg {he pasta} igaiiot p 2:a,r.»SVfé:':*.$_ ::~::i;£d..i1i<1'i:igeﬁpeneé as the Returning Gfficervhﬁi--!o§t_i'h¢. said box and immediateiyf for counting cf voteg the case of the gyetitioherV:'h*a1;"ah:{:'_ after the cczuntirag haﬁ éV§ 3E'fIfé.<'i§f:iA;AVVV;i?'ii'I:?:'§,~§.{i:hEiif¥.§g.C}?'~>.%CE..§Eitiﬁﬁji §'he whoie process 0? €c:;untihﬁ E'i_4ad_' 5eé'#.EVA'. at;"<:>:i*i.»:gi4iJ;teé in a fair and peacefui rrza;,r3§j;'t'c¢rhA.E:': acéeeréiarzcev with the graaedure Cmtained in the Ziﬁcsiﬁfanvucih VA.:%"z;e3§*--§12,:,:ie5 and {here was abgoéuteiy gm Confusien :»%:h:3:$é1é:¥.?';s.:"__ e-:~ii;%§§er E5: the mmdg sf cmmténg Staff' 3:" in tha mihcfs a35Ef.s:':;3":'§:":i§:*e§ agerziﬁ Q?' the candéﬁates, "_';§} it E5 fzsrthey gated in: the ahgfectiang aiaigmehi i'$§§3QE%§EE"'E{ 5233,: ihai aié the ar,:*ange::za:";ts haé ésfeah {awe $32 E'§S§$§"i§*$i'"EZ 359,8 fess §ui"2%:%eh: mgmher Q'?

-- .18 --

Coasting agents and even as per the statement the getiizicanerg abgazt 14 counting tables were a;*r*ang:;%£:§--::if:"1. t%T:A;e muntirzg ha%E $516 the §€TZ§7ZEOFE€3F"$ ma abaut_. i-6 agents. Tbgerefare, it cannot b€,$ai.fi tt'1:"aHt:"'v"4tf2r::£%»$§é:;;:}j~§;i::-.53 agents of the Qriginal peti*:ic}nera'14'ha%i:T'*;'éo ebserve any defect er infir;'£;Ti.i;};~..y§.:hi1e3'the V:ioi§.rjt3éijg-~pra§cess'- was an, Nona of tztjee £§LgVn.i;§V§§'g._ aggnthé iériginai petitioner had raisedveﬁ"':«g.::_}.of$j§§.t§}3ﬁ"'§:é§igﬁzuy 01° the tatsies ﬂaring counting' an§i"'""ti"{é; 'sregarding the %:*rega.zfarit:.z:_ pagers #3 without any sI4VbstVa1A:*1'<;'£¢E '.' in gate 8 cf the a§@ct:E0f*j 'aw are mt speaéﬁc and the averme:;ft""::§%j:asr§ eV"ir:1Eée that the Returning Officer 3&6, make Vi3r:y fVarralr1gamer:i fer cezmting :3? pegtat batést p9a;>;er3_V's"e;c:«;i=~:%VA%;s**t--M'1#§,. ég not serrecig The axserment maﬁa in the 'p.e1°ﬁ.§.'€;i®%é' §€fvC}§'$ Cumming Q? assgtai baiéet gages"; i?:e:'.""::0g§;r1.EE':'z'§ at' vows fram EV§*~'%§,, had gtarteé is ma': . cAoV:éf@£E[""§'§'3e avérmant made Er": the petition with regaré ta 'it~%j5e5 ééfegeﬁ cmfuségre mg 519 basis 33 Sufféaéent §"§if§'°5'?§€§'" :2? i» ""{75$Ee3 2;-gem ﬁE'§'a§3;§€@ far C{.}{3£"§"§§§"E§ Emiéé métaé :.3a§E$'?;§ ag was? as 995% rgaarégd $3-J§'v%§i E: ég 22$: m;~*:°e::€: is ﬁiﬁié *2 "2 "xfa:1»§,%/ 23' E ,. 19 24 that the Returning Gfficer used te preceed ti) anmunqge the votes Counteé at each raund Eeaxzérrg the €<3:_::'*:t§::g.«fz:&f'ﬁ[:r€§:¢5t;§E baliots aw-uptiy in the miédier We averme:2t.A4";'na§f§5§§ﬁ----r%:fi&' * pétiticm is the effect tizat the rej&Cted_4postéi "1:§arE'j§».:rtf'"'p,épersg ' were met brcrarght ta the netice 0:§'t¥i:éT<:'rJ:;réti;i'g_."»agVVe:%§'i:s::AQ:-f. the arigérzal petitioner is irz<:é.r_f're.;t. 7:: :5; _fr;rf:h:<gr"'va.».rérred'-' that it Eg ﬁerzéed that fthe R§t:..rr:"%'i:n§"-~§ff§.ﬁe'r'--:??radA,.r§inf{3rrrred the Ctmnting agents art'-orAE~g_§f§.éj:f. §"e3 t'§_t.:é t§r:eVr that 39 aestai baiiot papers wzfsre; rej§:.iiif1e.d::V:;:=t§.:'i=Ej::r_rrrf;3é:..AV'<§'rLcounting. It is net in d§$'g:>2:%§:.a:-52 fi«r';Vai§é'vv'ri%:§E'éVrati<>n, 22? postaf hatiet was rue discrepancy betweéifi received area the votes cszmtedg that abceuij SQ baiiet papsgfrﬁv *::c>r2i:aéé'2'§:1r§V tire veteg in faveur 0% the oréginai :Ar3'r~:«%f,i'i::%orVre~r.Mrrrvém mt ceurrtad by l'8SQ§ﬂﬁ€E'tt N03 and that :~5_":égr__«ra2é:ré'v_v..§_§*2':;§{sﬁe:§ in the rejegteé mstaé méiar ﬁagmrs, vrét'§9§':r::§..', a%:%";': raagozé is nothing mt irrragénary aifegatésré ' .,::ad>V2a:nCre"1d by me Qetitéener with an éntantiarz :23 have raving '%e:.r;?q;:;:érrg {£2 fégrr mi €i\¥"£{:ﬁ€£'§{:€t Trrara E3 rm ﬁaﬁég far mg "'$ a§§ aéiagarésrz 52$ mgtaé baéiai pagferg m zrvhrars azazeg

-;,3g_ "{1} Whether the ﬁetitioner praves that the__ z:

Returning Officer hag viaiatecf the ruies wanting a5; camtained in Ruies; 52, 66 particuiar Ruie $4-~A of the Canduct sf Rules; 1961, by not taking_;in%:Q_ ac§,'du'r':t.::i'x;;§i'i'd '_ Qegtai belie: papers and rkafjecitﬁg. 'V banal: papers from count wit§€au{'._as5igr:1a_'§"tg:'any V' reasan? V» 1 Z (2) Whether the §:)£i'Eiii_i_§f3§_F -.§rov e'e;~ t_::i*2.at '3:he conduct at' ttné- '~V~.Ret.::iEq_;§gi.__.:§m;;er V1}: ' not counting the vot'é%s 'E%éL-g§<:Co_r:§;iTé:rﬁ;;:é ~__wif:h the Ruﬁes has;_ m_ate:ji'a"'ii'jk'ééiiiaiﬁatéiixiii-e~Jé9é'éuIt 0? the electéggﬁas ;3s*éffem'::.d in' the' -i."-;.¥e§::*:2i::'>":*';"' gaetition"?

u ' :3T._ '{;"m" b_eE*:,'a'if"'e.f""ti§@ aﬁectéan Qetiiianer: Mamie Leuég-..Fxerné:'2.d;e'sg' ah .ieEer:t§en agent of we angina . "A§":ei'E'%§ 9r3éIAr '£5.-'35 e><a V§9i9é'E's;1ed as W\i.1; 'sfaganih L Naék, the sf {he Qréginai getétéerzer has were &:{a:§f%:Env5e3>;f:v3ai'5 VWv.2; ﬁhandrahgga Hegabu Nayak, the ""4.__ "»;a;:r:tE::.g':' agent 5?' the ersgéaaé petiiisﬁer hag been 'V'.Ae',s<:.;i_s:§93§§2**;€§ '§:?« ?%:':;,3 am ﬁméﬁhagada Mafian Sheizy, the :' ..

:«~.. ~-"ix ,' w_iée:*§<'.::9: <3;

~21'.-E~ wife eff the originai petitioner, who was permitted ta ::&r;i:im_ie {big petition hag meg": examinmé as EDWE4 and dacuments Exgﬁi is P? iwave beer: gait marked. $nVib;§%§ai§ cf the respargéents, Dinakar E<e$E"*:av regpanéefai: $133 bees? examined 8?'RVV3,"diﬂi'Qéi.:::'¥$:'i%§'i'ﬁ§3§:7tAkSEi'lE Sadashév Chcmgala, whe was';wa~rk§?::qa a.S"'-ﬁ;s'3%§i:a:f2*;& Commigsigner, Kasmta S:.:b--~V::i'éx.+.i__5ieriﬁuéing E«i'¢a"=,L:f?.,_{§§G8_:§ as9n:1_:°. we Returning Officer fer Kuzﬁtéa' r:Qz2sii;it'u_je}i;é¢y iiias been examined a5 RW,2.

ap§aa7':_En§_ fmf':--'%:;Vs5>.__fg§etit'i«<::ﬁ'a;f and the ieamed senior geurtsei appearirsgfor re's:;3§':iA:ieﬁtF§3<§.: and gcrutirrizeé the maizeréai :}n_;}ré':«@.r"é af'::i.__V"a¥§pré2cia*:ea' iiiée mat ané daaumﬁntary %'Tt'¥'T_€€G§"$. E answer we above igmeg as f0Ei@ws:~ E':gg,:§1:~: in ma negativé E§§_;,§é ii": the negative Eﬁgiaze' ?§i_%'%~,3 : 33 gar tﬁﬁ ﬁnaé §rée¥'§@€"':"?1€f5§E§wErig :

M 2% ,24_ !i...E...A.§...*'-.3...;|'!.l...$.

:5, Issue No.2 Kg taker: up for z:m1sEéerat:E:':§*j:"'f§;§t girzce the Same gertains ts me breacés sf thﬁ §',Z~<:::*1Q:;.*:I_';';"':.j' Eiaction Ruies periaming ta r1o:':--preparatEz::_;3__'§'?...t§*:§'~§iL§t Zaféj candidates in the baiiot papers Er; 1é£:Cc§):}rA'€j&Vri':ﬁ e no:3--Ce23r°::i{'2g of the tendered voié:;Q*;{t §s_<'::§.L:;~*a§* °Fr0'i1\~..ﬁ '~¢ pemsai of the averments mad'é"L*L€,:;:i"::h:e EEécﬁiﬁnjhv-péEijcVi;$V%1'that an the grounds raisea. t%é1'Ei:§ c:éivv$e to set aside the eiectiorz of as eéecteé candiéate to §f;'",'OF'Ti3§3£fé'€i.,§Q'i'%%$*;':.x'3.¥'%$:V.i'EJéS€{j upon the gr«:mr2d$ 'bf the Regregenézatien cf gyrexsisizms af Section 10{3(1)€c:;%}{"E «'.{:§§}}VVEzj'éf_:j£1,é' »::f'e~ad:$ as fz;>§EQws:~ ""1Gi},__ * V '§:'€z;:;§3§g$ far ﬁeaﬁaréng eiectian fie_hé¥mi'd;><[{fE}' Sﬁbjecé: t0 the pmvégéazzg 32;' ' :. SE3§.§"$€§t§@§"3 {2'}"?rf':he High Cam": is sf e§%ném- % % m&€m s«.-r~ e -

435%

(d) that the resuit of the eiectien, in so far_ 55 it concerns a returned canaidata %f2gaé:.._ ;_V been materiaﬂy affected ~ (E) by the %m;3r_ca;VQ»éE§ ' acceptance or.' ' arj§y_ V. naminatiezz, 07'.-" A (H) by am? .,.:é(}.f.;"i§§3tA:.v. s:,7_rar;f:§'<':$ com E"1"IiiTt€§_2i_: E':-*2. tE~.e ézrztér G'fi _'C'h.e r.1éta,g%{é:'e%<3%_ §andidateAA by gnf%agen%; mgr Ei.j.:$r;_w__his " ei-§§c'::i'o':é::ag'e«r§§'t-I..'or? ~ (E e E) by tifzé 'é':*:~ap.:{{::per7' 9-;;éce}:;t;'§n, '"

refaséai er r@_1§Véft:'%jE-c>::?:J ;

vote oAr'-ﬁfae r'1e:~cé";:A{%:i:*aéri"---.LVV:<3éf. any agate \.§%.fi:E_§:§3' \t(5 1-ﬁ, :Or {§v';%':_V ' ::r*;__ agimé '«. ﬁur_°§»cG;'*:*:g§§a:':€e ._\;»*é*'_%_f€§'.1T 't§€"ie'...,»V;3 :'§§V;r~é'%§E0as C2? the {.Z%:j:_n$§':V_éi£::%::Ev7<:§.;i'": e:~" sf this Ass: 0? o~~§' 'a';m! méeg ﬁf arderg A' :'z":--a §e Véﬁade? Ems Aiii, S§"§3E§ éaaiare izha e§e£:é§n 3? $36 z'&5§ia:V:f%:'§%§§éi,*"a{z§§§§t@ ig bé amidh "

ea';

. '53» , r- .

5 ' X Kg-'"'% -25- it is dear fram the giroixisians. of the abmze saidvi$e..§t'i.;e;:3 that when the petitioner is Ch3H€¥"ii§il"I§ the 8Ef'--.3'i"gt.i'{'Cf)'i"i"V..§:fé':'{7§..:sCif€??_: .. first i"E3$§30f}(3€3iit to the KafnataiﬁﬁvbL€giEi§'3ti$"é:'_"f5i§'S€?Y73b§._§§i from Kumia Constituency under'».;;fai:;'sie-3d'vfiiii. é'nd° :i"v__} Section 108 of the Mt; thei';f;€:«i:iVi:ior:ér..,iViapar'i: f'r€ijz*r:.._§re::i3~.;ia;*§g the aiiegatioii regarding the cs.f_vthé"'p«-sigfiiisiieﬁns ef the Act and the Rates, shjo'i;i.i.i?§a'l$ﬁc:i ;::§rii\}e.'L':i1;'§t_»»the resuit of the eiectioa ii: so far. ag candidate hag beers mateii_a3.iiiéi§i:f{;ciéi:i_ of the provissiens of the ifie burden is upon the $e'€f§EZE{}:'i--:'fiei'__?:§A AV g'ii"-L:;s;i.§VA:'*i:ii»ei'«V.§ii:2_ach." Q!' the pravigions of the Act ar the '§<':.:.::'i5eis V that the said breach has rria§<;§%i'aii.iy aifféec;-§§3d9 the iesziit of the eiectieii, it is dear Tig<:»._adiii§s in the €§@C':Z§Qii gaetiiiaii 33 aireaéy "'?i_@*i'"-é;_§iri¥s:~*{;§4Tfazsiai§i_;w;f@ that accerdéng is the peiziticiier, the iigi :3? "i:-aii§i_'i'd&ii§s in the baiizii pagers was no: greparad in };:2<::i:§:'da':"ii:e wiih Seatimi 38 at' the Act read with R838 18 Q?

-Riiiesi Aciardiiig m the avermenizss maﬁa in the ""§.}§§§%:EQ§"§; 7:$§§"§i:€ me eiigiriai §€iiii§Fi€i"' igiaiaiiga ta igiciiaii iiiatimai i:Qi'i§§""@S§, i?25§"2E{',§'"i i3 5 ziaiisiiai paiigsg iiis iiame A_l 27 A shauid have bean shown at SI, No.1 in the bailed: papgar. Oh the other hand; the name <:>f regpcmdeht F\§r:>.1! _w.hjt;._ w.as representing a recggmzed state party has beef; 'éc;h*{$$;jy'.t3§ Sig No.1 in the bang: gaper ahjdﬂﬁhis ms=--é:e:E%u§;c%:Vam} 'V affecteﬁ the result 91' the ariginat V§;:4etE§§'t3:§éré'hh:.h' ihé 'eE{:%§¥::.f;&ici:i:_,A ﬁxccording E9 the avefmerzts hharje ih"ch5é writE é'ri..i$t.e31;"emeht-. ' as referreeﬁ :0 abcwe, the fist: Jéohtesteﬁ the efectioh has been Vp"r:e :p;e'rE'&=V;; accardahce with the provisiahs (}f'.3€Cti{:}f'i':3"E}.';8" 18(1) Gf the Rules and fz;1l4E4§'*:*j&€v1 h:;§:'§'t":.<)'s;e that the list Qf carzdidahtesy V acc:0rdam':e with the g3:"@asEsir;:>ns_ Qfﬁ;-'&:VA_<fiha§x«(i_'"::hQRuies as mferreé E9 abeve' 15;. ._PW'.& '«5h'.f'vR3r;3t'e.' wuis Ferhandegf the eiactéah E3geF':V'i: Q? €%1e '{:§;"§--g§§é:§a3V"'°§€Ei§§%(}n$:" hag dammed in his ""«.§Ae><;%%g}é;é~£:':;§i{;i<;»r2géh-§§*:':'e--f--~that m the baits: gaper gubiisheég ?:.;2f_ i:h'e_ c'5§hé§date cmiestihg from Eanaia Daé wag §h::f§.%9§': a;:'§i:g:if\Eo.§ La, the name at' Bmaiaaf Shatty was 'r__§Emwh v$Ai;:.S§§ Nani. The fiﬁffiﬁ $5 E'-f§€"}ha;f3 §§":&i::y* wag ghawh 33.3. "§%:& Qahciidaiea b§§é}§§§§€'E§ is faéaiéehaé §§E"§'y' ' §%;E§§§§ ﬁg ésaw 5393:: E§§"":SE:'*=iE"°3 first beégrg S§'§§if=f§§'§§ {ha heme If 30 _ Shetty wa$ at 3!. No.1 and name cf Mahan Shetty was thereaften The witness has vefurateered that the_4rza:T:'%j_:'e~.Vof Mehan Shetty wag shown and tixereaftetﬁ, voiunteered that the name of Mohaf; §h€t§'f"e"¢éS..§ §'iiTW'ﬁ afcu "~ 'V Si. No.1. It is not true is sugge$t:that_-AtT?3ér;é--.§§'.:#é- %u1'@..:h'a*;AA candidate beiongéng ta Natioha.E__parEy*.V_$'¥:0gJ!c£ §<.é%&: v£;"».ET1H{)Wij'i ét SL §\§<:1.1 in the bailot Q3{fJx':3E§"Vw"«Z':3,V¥:"2{Z']-.vV'vthéﬁf..;{;Ejéf'€Vv §WaS ac confusion among the' :shg'£wL§?fJ'i~n__g %:hHeHname of Qinakar Shem: at Si. _r'.i.§'rr*r eé~...'<j«:§V'--'Mihan Shetty at $1 N035 ._ Hosabu Nayak has stated in his e§2:%::i @;r1r::e' of Dinakar Shetty was siwoggvgé si. F\§';:;e..j:,V"EV§r"': {fie baiiat pager am name of Mohar:

jSi*:.:a=.,;t?I:y {¥§L.é:§ §:.§:wn at 8?; 533.3 ané the xraterg got canfugeé §?f1_E::":4'is« i%rTécj:"4i::'?"2_»:%V: %é§:'%ée Q? Mahart Shetty wag shmwr: at Si, M0,:

as t'?*:-&y.--._:%g'a~;*£éé ts gag? their vete far Mehan Shaina. but, Jumcigr tfétesgaéﬁ mistaken netienf they has cast their 'gate in 3? i:£"u% aandidate aé: ﬁé. 5%.: iﬁénaka? Shettgri. :'3 'T2Ei {;

-- 31 W 18.1 it is eliciteé in the crosslmaménatiem cf PW.3 ~» Chandrahaga Hegabu Nayak that he was :20: the Cegmténg agent fer Counting of votes in 2804 election. it §s_;r:Q'::.._4l§;<.lle to Suggest that during 2804 election also! Dénakar Shetty shown at Si. NG_.Jl.,.a_md _:':'fa"r'1."':é:'_§:*3l"'wE~'li;;.l'l23Vrl Shetty was shown thereafter. It ié":>':'§'"i{3:li.:':"jl|L¥?FEVie':'i§'f:}' ;€§:'§:;'2'eéV';§ftll--..t;i'*l*»:'~.=TL:

there is no law that the aafhe-.33? ﬁa'z.ﬁsc¥ateV i§£:%l:34r1.glr:3g ﬁiatleraai party should Vibe %n..th:ell3aaHlvl7Gt paper and that there was V§2'g~lf'::g;nél?ll$.l>c>:;?:1""a§ffl§:*:{;;' the voters for having S§"lClW§"°§ 'Lat: 8%. No.1 and Mahan 'ﬁled deposed falsely that ti*é-.§:'el_wééV';:::;Ar1_§'l;s§§é«:§fa:>;3ai>mfg the waters, ::'9, "?W;»§r_ ~'~:_ §l;l&33j§:Z§%" Mshan Sheitty E3 the wife 0% the g-:.r_;gma§'"elé<:t.é.%;~n A§,eeliE'l::E$rler - Mehan Shettya SE13 has '' V"-..§e§§§é&4:E~.§n"l~Eger éV\k§§'é'§2Vce that she 51% cast my vote En the 16eQS'2QG8 and counting sf 220233 wag l:'e'E._:_;fi}' <3;':V.."3§'l:};:S:..2G08$ ﬁinakara S%§el:iy's name wag slmwn 3% SEl"S§§'1;: m we mile: gagers and _%v'§@%§ar: Shelity' 3 name V.'r"§'l;l\§£%A..,,//§§A§§}§f§§§ at E£,§~§§,3¢ ivéeézan Séeityls mama :;:::;§i":t ta hliave ﬁaw §%"*:{>:;s;:'2 at $1 §xE§,§..= Tézerees wag ::m*sf:,;$§sn §;Y%"'i£Z?E"E§ :.}

- 3g _ veterg Law the veterg thinking that they were casténgtheér mates far Mahan Shetty, had cast their vmtes Er: f+3w:es,;:§'~..j0f Sinakara Shetty; whese name was géaced the haiiot paper.

33,1 It Eg eiiaited in t¥*3~.---':' C'f§}SS='é3X_é§¥?iﬁaiivﬁri;&f_V?§Fx§%3.4V? Sharada Mehan Shettjg thatV_::é_*§fi:%§r -.it__%*ze" fviohan Shetts', sshe has co:*r:'eA"4--..ié';1_Ar';§:§:c%'.F"d\."~-;f_;; ;2~£}_Q4» election, the name cf Mohan .E~?ff2ett3{.~%=...=.§:_€;i:'V SE. Na.1 and an the said iﬁhéeztty sought is have been paper. It is net true ta suggest Diﬁaieara Shety was shown at 3%. ¥'*~J0,1'ting:mg'2'G§%§.VAe§:§féi;:iyér; aim; It is nat true :3 suggest tha:i_§:fE'%er.e wa§~r§V0}V'cm§€uséan among the vaters regardémg §ia;<g:irs§_v."'@3fiégntse Q?' ﬁmakara Shem; at SE. Na} in the baiist 1";3aﬁe;V;i éfsé eiéaéteﬁ 313% whéie canvasséag far vetem, baiéﬁet av3:§e:'§ were Shown is the wigs gnawing the name V. :€;§,.=:§*;e"®n'€estEr;g ggarties am the SE.§\§03 She was mi §;':_%4é:$émt in 33% ﬁaeuraténg Eéaéi arm gha is éewsmg an tfze

-~%::s%$%3 ﬁf ma éyzfarmatiam §'€t:§§'siE§ by hag" i§'E?§i..§§§'"§ étherg. _33_ 28' RW.1 W Dinakar" Keshav Shetty irespapdeni $30.1) has met smken {ZS about the aétegation sf §i§éafgv3:§_'é«t?§i"-gr v'iQ¥af2E€)¥': ef the Am: and Ruieg by Showing h§$.A4"s;3a?'§%'§'fé'.:5}3§"Ef No.1 in the baitai: S896!' and he.f1§S_4SE3§éd ﬂ§i;é.5§§" §?€?4_ ¥fva-5' informeﬁ that wanting ha$ beer; ;'dQnié E~:§ a:C<: e"r*<§ ;:3r:§':é "--*.z\;j§At»%1:t iaw.

the Returning Officer .i§'1'~.:'&_esp_éd: '0f j<;§'rn§::a c0'f1ét§fuency far the eiection, which is umdvéf C h'a§'§l:én_g.é;vAA.EE}'a§_'..c£eposed §n his exam§nat§o:zmirr~:7§;VE:Véef Ehatg He "«hééé:1i_"-pL;__tﬁf§'ished the Eist of Co;'rt:e§"i:,_§ng_ ::aV§*§C§:.rja§fe:'~;T ':"nﬁ'§'--w:3r';'2"é Nc:s,?'&* The said fist was §:*ep.ared'*-Q;n* Vt§"{é::_"'§33sE§:-.04? three Categaries, The first categjofxg. E2; §'n»._ r:'és§e::t of candidates gontestmg from r&a;:,EL'§3t:=»_;:e~L<"i. -séaeggzized Na's§Qz'saE miitécaf partéeg and State 1";3;0f§'[§.:i_eé:a"E" :§7_a::§:§s"".in the State cerzctemed. The sewndary £aiégar«; 'vﬁ@m§r§se§ sf canééégteg sf regigtefeé V. '.L,.::.;r:.r$ce§§§§zed ;3<}£§':§«:aE parties and the third Category '%;;c§%*:'1§--r§se§ Q? Enéegméani: Canéééaéieg, 3:'; re$§ec:i: 9%' each "'£'aieg@r;g the ﬁg: wag megareé in aépﬁéaﬁeticaé aréer zzemawﬁar §E§%"'%§é§%Q§ ~ E<&maéa ag 92%? Seaiégm 38 £3'? %:§*:£:§

21. Rm/.2 --~ Virupaksh'i""LS:Vé'da$i1iv'"{ﬁ§f1'€>u:?gaEV;',M§o was P' 34 _ Act. The bailat gaper was Qrinteé an the basis afgeriai number in the Hat of contesting cand§date$ ag pre.;}'a.£f'eé;T"=by him and he has Foliaweﬁ the greszcribeﬁ printing the baiiet: paper. .

21,}. It is eiicéted in the croi;s-e:><.é3hi.zi§*;.a€é'Q'r:-- éf--..Ry§3§Vf2i. Virupamhi Sadashiv Chougaithat éj'c"'§§"m::t tt;s"é;%i:§A_ Tsu gj';g éfs%: = that he had mt prepared th€V~%..i_ﬂSt; Q? (ga':".#(.."'3_VV§A((IIKé'E€':".$7V¥§if'1 Form No.7A in accordance la'_{:v, .:I'L'«..§:::._ih<>At trué suggest that he wag requiredﬂwwﬁ t;"i*eV."i»éV.;3;vn§'es Gf persons sponsored ::;.}'<3ai€¥:_<:'y?' af' as am' Ruie 38 of the RL:i'§. €$;. 50:" fitirég ebjectian regayding the mistakg "£3 rV'f';r;::ii:§'<>;*2VE:';'§'_;;; 'the name of the candidates in the 9%' aonéetgiéfig gémdédates, it is fame to guggem: that .Ai§e.,§-§;a§»'A :4eVa',;:_§'§z"@d E0 S§'§QW the name gf fviobarz Shem! at Si. E'*,é§'T=.--1_« V a§%'I€§v».__té§,."§évour Qinakar Sheity; he has Shawn Eris na%%§':% 953,1 ﬁr: we baiést gagar ané in 2698, when

-_eE€:~:':EEoré'§ wage heié; janata D35 (8) was a recagnézed "';;.g;a'§*ti;@ is is net true is gzgggagt ma: Em haﬁ ssmmiiieﬁ 3 ""gr:4s'%§Eai«;e SQ ;:::"a§a:*%r:§ {ﬁg ﬁg: sf vaééé aeménatiang aw ma:

3% gamé migéakg 55$ wags: in, in mg miéai gage; 3: $3 mi:

,35_ true £0 Suggest that he hag mt Shown the iésst C3? Candidateg in Form N0."?A in the eréer cf aiphabets in vernaauia? language {Ka:maéa). Qmakar Shetf:y's Qama was shevm at SE. Nﬁal in the list af candidates §re4p"a.:a§§:.:j'~~é;j Farm No.?A. The name Q? G, Nathkumar_.'4':?ié--c>x}\§f{i'é§f"';%}ﬁs-. ~ S§'30WE'E at 3%. N02 in Form No.7!1L~»~ The fI"'i.:E3"l*VT ;}?€é: §}? M,<§§733i*1_V Krishna Shetty was shomm gt $1. N%;«,3 i'§ee"sai'd.j!'::;f§

22. The above.' saidVAV..:,a;§'§:.i.er;:;Le a 'a"c§:m:.C€Ci § by the parties has to be appré'i:i:§ted"-- to whether the petitioner has prayed t?é'atfE}ér'*e._'é$_ csf Sectien 38 Q?' "€he _ACt 1a%;'éV'%'v:2~:;§éV% ;'e%.1§-§..%%:;2e Ruieg, Section 38 $2' the Re;:>re$er§€:~:~:_t'a%<:}:3 df i?*€:a§£'ei Act, 1950, reads a3 faiicws:--~ 38' 3Pu'i:3'ication of list of centesting T§afﬁd'§sé1:$tt;es:- {1} Immeéiateéy after the expiry 5'?" g'§§.¢§*'%'.ed "within which candﬁdatures may be v§_vi':i:r§%éwn under subwsectisn {:1} <3? Seaman 3?, "if',§'":§1:; !"€tLEE"%'E§§"é§ efficer shaik greﬁare and pubéissh AA inf' gash form and manner 3% may be grescrébed : a {Est <32' msﬁeﬁténg candéﬁaiesf 'max: ﬁg 'cg gay, ganéiéateg as-gha were érzciasdeé Er; €335 ﬁg: 3?

vaiiéég; r:z:::";*:§s':§t$§ zaniéiéaéeg am? vasiéﬁ Eaavg not witiidrawn their candidature within the ssaié peﬁod.

(2) Fear the purpose of iésting the name3 E_Ef1d€I' -'-___ sub--sec:ti<m (1), the canéédates shat?

ciassified as feilaws, ﬁameiy:

{£3 candidates Of\..F5§3G9'wé'd*-i7 'V pmiticai parties; V " ~ (:3) candidates 0? ¥__re'g_éstere:.iv, iaolitical "g:)_a'r.t;ies other man those me:*:'t".§Vt§'a*2ed in"-:;¥_a'u$:E:

{i);_ ' '-

(am ether" c:a§;_dEci}fc:vtéi;~:, ' A _ (3) The categof?r3sv..rtjwef3tE.pvs}e£§»_i%§"'*.;?;U§~wsection _Vbé':?'fV'VaV':'rTa:a'r'za;<:;'£:ﬁ é'.;i§"t§9§e Qrder specified tE:*':_e;r5ei z*t £3? Candidates in each Cat€'<3Qur'y_ é'¥°ga"E"§ bé:""_.»L.éiEranged in alphabetical '(;:'3"€;i.8E" 'Vang"t'i?*:e 'ad'dresses 9f the Ctimtestmg A 5:_ "Ca::ds::iaE:es a'S'"gEven in the nemination QGDEFS

-v.j:egVet%:«é§'2a;%Eh such atthar particuéars as may be « ;s':>e,é;:.r_;be:é§ [email protected]§f the Carzéuct cf Section Rmeg}, 1%: @335 as _ % f;3'§%»:s:;é§:

'' 16; ?re§arai§$a**s 3? ﬁg? Q2?

aiggtagténg gaméigiatagy {1} The ES? sf 2, :3.

\ > g. , .,w_:x,~E, u» 3-; »» Contesting caeéieaizee referreﬁ 1:0 in see- eectiorz (1) of Sectier: 38 ehail be in Form ?A or Ferm ?'B as may be apprepréatey-." 'V and sshaii contain the earticuiare Set thereizs and shat: be ere;3a:<e»d._jm .4 "

iangeage er Iangeages as:=,the_-~EE3eet§e'r1.' ' Cemmiseioe may diree; _ A " '.

2[x><><><] (3) If the"'!és%; is_.";j'%e'pé§:e;'dfe'-%,.%'* wee iaeguages t?:an'4"ef:'e,"e..et:i§§e of car:d%dates~':w- vthere'§'n* -é'Ijai'E aF§§"1ab€:_§3i:C'$:§;§e§e'e"'VEi§C{)r%"§§ﬁ'Q ;t'o.:Vt"E;s'e'----$:.:rip1E ef $i.¥'CE":' €53?"-tEi'ee'e' §';:~:h'g~:s23'§;;e$ es the $3_E¢e ct; er'! {;L'e{':-'s.r:7*ie:s;>é ay? dé red; "

when ihej'ever'me'e't3,.' 'ef;e$e in the peézitéesn and the eeeegzéen is 4 £3 eeprecéated eiong with the jxéeede En the staiemeet ef ebjeeeene ene the fxhe-1" Reteeeéeg Qffieer, whe hag erepaeed the E§§':'ef c_er:e§E:ietes in eerm F'sEeJ?£A, it 33 céear that ecceedéeg '" '=. "i:;>_Seeiéee 38, three eategeeee ef eereene, wheee :?f:'ez":%.%.u?:a=:§e:': bee been vaéidéy aeeeeied hag ﬁe be ereeeeee {5} eendédeiee eeéeegéng ﬁe reeegeéeeeé eeiiiéeei » 39 --

the balm: paper an the ground that hat' hus¥9and's___r1ame had been SHQWT3 at sat. N01 in the batlot pager §ur§r2e3{'f:i {';~Q4 eiectim. P\21Is§1 am! 2,, the eiectéozz agent ar:§_.'--%',§:te' ~ ageni Q? the ariginal eéectégn 53$-3ti_§_"i.(}.%'%,€4F reé9 é'<;%:§':g'eV£'grV; _'hav-s§; ' not spoken ag to how there is vEo}"a'ti{;=f_'r¥ {if t'f1e"F?;:iicé2:§ 15;.-.A.i:i"::eg Act. PW5,: ta 4, apart ';'* r_o*.--n3 sta't&:§g-.tiiévt'?ga--e.s,e-V5was-C csrgfusion amang the i3.{0tersAV_é:%;%§§:__a::._»L'a ggﬂegg' have casted their vetes in Vi?é'\,;.c,.AiLI..r' Not: -- Dinakar Siwetty, wéwosefsarjwe wia§g gﬁri}r>'%{x,~;~:;.':»L';;;% ;:3EVwiib':1 En the baflot D3953? ??"*Wf<§-5'i§'*~.;:? vote in favour of the have mat pmved the séﬁ the Qﬁiiiiﬁﬁﬁf £333 faéﬁed 53 move ti'éa-%::_ ti~:;: nemmateé candidates was Qre1,§"::_§ia:r"é:;*.31 in xzE"<;'§aV:'€:§§:}n {ff ﬁectierz 38 cf the ﬁat and Ruie 3.8 sf€? that Em same was mi in the §§'@SCE"§b€G AA 23,. "Pm athar aaatentim Q? Em gmiétéoner ag }:%r9§':;éé $33 the iearrzegj aérzési" sagagzzgai ggggearérzg fer ihe ""§€E%%é{m&r' ég 3&3: tééerg 'ﬁiﬁfﬁ ié; ienéereé vaieg azé $29 gaméz have me: beer: :{;m€&d SF'! me ﬂaw a? mzmtémg La,' , ..

{L3 @§+s:=:ci'::r}§"§'.

W407 25.05.2968 and 3 iarge number of persons paged themseives ag rear xroterg and exercised the vo'£:_e3:;_ 'a{*:é therehy, meventeé the reai waters exercising t§%_:ji_é'i"r*'*a«g??..e':_)f--';:$§-3;. _ the eiectien. ébcut :4 reai voterg Came agpiff for bafiot papers, after other persicéans :ha«gjfivai'1~r§25:a .:i§:-

szsch voters. After satisfying .I~§E}Qi%'{ the;E€Eent%%:y' <§f.§$ch:;efie 3? them, the Election Qffi<:er éiV«i.iQ:we;i§ Enark the baiiot paper <1tenée:e:;i _._§j:a11:3,}; Ea-*2a a§A:ed $e:2i<>r cozmsei further Gfficer did not take inig ,t::§'--1e €f1%?E;:eei_{:§:%§,;df':'V§;:"o:t*<:e§ in the manner in which it 0tj€g.,Ef§t'::.ﬁi£f;$'VJ:' 3éilﬁ §§'keﬁ:; iiéto account 35*: View of the r'§alﬁ_;rr§3s§<'AAV{~§é;%r-<;;;é}*;~' .v.Q€.g§5 between the rsrégénai petit§on;e%=._L:'ané' Na: and nen~<:oun?:ing af iersdgéreﬁg x;Q:V:e':__%'é'a':s rﬁatériaiiy affeated the resuii 3%' the frhe whey ham; tize Eearngé semis?" cgagnsai a:5;;g}?e'$r§::.§gi'V'V i'j§f%§é* reamndent E':£c,1 submitteé that the _f§§:de;:e §g_v:Q:e:§ aarm-:13? be ammtad aiang 2:-wi:E'2 am aim:

A £33: an E'J§'=r'§3,; am {he mam; §a§Eei:§ arm in véew $2" ' 65$ gmzségécgng <2?' %§'E€ act 32% the Qéﬁﬁﬁi $5.: is rzieé: §3€C§$§E¥'"§:' 1 \_;.ﬁ~. / w \w y iv"

-4}-

is eager: the tendereﬁ vates. It E3 dear that Ram 55 (§) of the Rules prmziées that every baﬂet gapeiy, which :':~5.._ 'h~::t rejected uﬂder" the gaiﬁ Ruiﬁ shaii be caamteé _ vete pmvideé that me cave? c:3r".2_§a§rf:§ng _-'tie'ﬁ:f--:e:i_ﬁe§d "'Vi:}'aV!i<;,zt:

papers sheaf: be Qpeneé am ms}, §:_j'<:T§*t25' §:}"d [)€~¥'"f'1'-»'€§'f§:§"§=..&E373 counted. Yherefore, the ter':ﬁ'e_ri:s§ mtes; '<;;mrzz:%:'t"E§'2ig~4r::3V;.:ri'£:eé --. "

and there E3 me breach; of a:1y___4_§§"§-zﬁfigégpn er' the Ruies: In gugpert ef"'--.i;%eA é',~L~_E:3i{i§ %5ﬂV§(%ﬁT;§.Q'ﬁ, ﬁche ieamed genmr mange? h'as_:*eiiga.::f £7? the Han' ble Sugreme C1Q.:¢};t" $5""gm: vgfi::j%R;§:.£j'j:'.V:§:§C3'£§zA vs. FRANCES

396).

2.5; ggvbégve-.4V'$'aEv§ _e:;3n%:entEon$ G1' the ieameé mamseé a;;§§earé'nwg"f<§r'- i§"":e ';;«3"rt§@5 hag ':19 be censéﬁemd in we {ﬁg-$1: $%*:%§"eF é3vé$i'er§.:<r;& adduaeé by '$23 parties by ' "agp':*'eé?.:§é€E:"2§'~__t§"2e V§é:"%'2e in the iégizt 9? the reievaat I~;}§"§.%;:éS§'e_";.a*§§.,.6?V"iE"}é:: Rzséass, which am aéiaged :9 have been bréa.<:%:e;:§~,~ Ruée 42 @f the Cendamt ﬁf Eiectisns ' "-__ "'§:Li§rtE§? z3;v9:3;,~3L reads a§ f:}§EQw$:-

'$22. ?@ﬁ§m=@ﬁ %;§%@§=~ {ti} "E? g §?§¥"3?$§'3 :*s§:*"e:";e:n*§é;2g %z§r::§%%%" is §s§ § paatéaazéar §%§:';"{i}§' ;

Kw 2-/::};:

1, appiées fer a baiiat {Eager after anether person __ has aiready voteé as sum eﬁecmr, he shail, Saf'§SfE3CiQFi¥3f answeréng ssasch questions re£a§f_é_'{"gg@' ~;. is his identity as ihe presicimg officer iaa entitleé, subject to the f<§JIiA;o,w§ng _;3'tii3éi.»"-§.;éi'Qr§'sw» Qf this me, ':9 mark a baflotlpapira-:§fAA(.hé_:féi;jaf§é:'~.. .,_ ' in these miss referred to as $57?'f€:--m.de:'e§i_"_;béivict VV paper") in the sarne'mém._ner 'as;_ a.r3%;'-.:d':h'é'r"' H312"

etecter.

(2) $.L§}:€'§é.__.§'e':.r$or*: s§'V§vaI§, befere being :;L'sp',r:iViv$é<::' \¢\z.%_i:i--"i '.~V;:"'ftendereé fjaiéqti' ;3_a;:3e;:',W s7ég~:§ §ff:';§:jzz§a:*:ée;.%-:§Qa§r:s'£: the e.r1§t;*y' 5:'{'é§.§té.n"g tfc::_§":ir_rz i;<':,i'%giV'i%i"F0rm 13.

.. baimi: paper shat! : be ,the ether baiiat gapers VVV'Le}$%2-yd ééE._%Vhe "g:%Q:_"':.'iE;":g except that -~ xfa} 'isascfz Eeraéered baitot paws' jfsmié beHH§é"Ea§%y the iagt in we bundie of

-3a%.§_cf;§;: gaprers éssued far us@ at tha gaiééng A '-"§g_€"éT'£§0n; and (E2 such ianéered baiéai Qager 3:253 éizg caumierfeéi shaéé be Efééﬁfﬁﬁﬁ an the bag: with the vszarés 'wmaigreﬁ baééai gages" 3,53,: me gxegéééng s::;ﬁ*':<::e§' Er: %:§§ mgr:

§':&E"'%§ mg Qgneé $3;

F 3"": '*> \'33:m<_f'"

w 43 --

{4} The afectmg aftey marking a tendered batiat pager campartmemt aw foiding it, énetaad of putting E': into the balicfsu{::----b@;§: ;.' 'V'. give it {Q ma gr'es3iﬁing gffiajer, _*.rv'§";o ::~:.ﬁ3'§.§: «- giace it in a cover Sp€§.Ciai§}f"E«:g@';3_t purgose.

[Prevideé t%1§3'€"e»§m'»§"2ere Vsa:;:"ﬁ[ :é§Ee§iz:jo:'m is a member of 'a""';::--o"§it§{:a§' parfb;/"*-§A:':~."én eiecztien to""fi%&iT.a".s<-Ligaiéf G--hj'séatg in the Conmcil of §?S.ff..a *t_e--fsg.thé 1;5'rx:«si"dij;--"ag effirzzer sha{i;'««j:§%--:f9 pgfa-9% mfg» Ai::"!'ié' -- i:;e__r}:.i}ered baﬁot ::§..}'lVaf':5T:Z"f.¥V'E""";'.;:;l: ":':~:a_i6I_ '§:<;>a,=%-.:~:r°, anew the ;>f_~E:hai: politicai party ms 'xxekify: 'a§'*s;<.:i>v«. @~:.§;C.t.~2 Candidate the eéectcu' W'-".:_a s~,<:as§: h%.$"v.;jie.

V E'><;,:;E'ahat§an.w Fer the purposes of mks Essie, 'authsriged agent', in mggect <3?

1 'g:.§z:2"§"Et§ca% garty, méans an autharéseé ~ 3frgén§ a§j)§3§§§E¥i@€_'f, zméer 3&5-mire {2} cf Ruée 39»~A.é a3 maﬁa agpéicabie, $3?

€.'§3EiS€ cjéé} sf Rafe 7%, ':3 eiacticm, Er: a £Qur:§§E C§{'2$E§ii,i€f"EC'*y' 5535, $3: aswmbiy baééei amégr {:§a:,§$e {a} a? E:€i'L£§§ $8; by ihé F'§"§€§"§""§§3rEE"S ether man 'gig segiai $§§%§ZE{§§ §a;"?:g:,§ 4' A 5 5 '2 =. 233» "<°~3'"

51}:

in the vctEn§: '»j iii 44 _ Rule 56 £6) sf tiwe Candact af Eiections Ruies; H61, reaés, ag foéiawg:-m "'56(5} Every battat wager which is rejected under this ruie shaif he c0;;~;z.t"e :§.'__'._L' .j' as we vaiid vete: ' "

grovicied that ms .mv.e;'* .:.é'fii:aA§.r'};n'§' ienéered baliczt paperisé gttfafl.3bée.GAg:§é'ne'<:E f- .,__V and ram such paper gghaii'L2¢'£:r;«un'se.«:§'.;*i' "

in an Wiifreﬁ 0% sou:-ags cas"e--{§%::é§.>r_;§) 1"S<:g_.3:95), the Hc«rz'%3§e Supreme C01,???;_§*:a'S-..j§:é'ns:§Aﬁ';éV%_»eLd'-we nature at' tendered vote .s«*§a:Vra:<i tﬁé g:éi':{:;::un.f;ét»:i_;a_{;e:'$":uV%:der which they can bé; CQ:'r$Ev:ié;i@§"aréd_ "E§1§--nature and extent sf prcaaf rteces3ar§»..::o~%prove"the. §"=;?-=,_:'*14':zf.Ene§*:ess 9f the tendered votes undggjf 'izize §r:G:;»:s_EV_V:*:§r*2's Q? Ruies 42 and 56(6) Q? the Canéuci 'af'«'E'§&~:C§i ;j:{;:";Rzgvies, 1%}, aﬁﬁ hag mid :33 foéiawgz» ' Szgch tenéereé asaieg :::a§": be taker: mm T i.av::';_ﬁ50:;:*'*:t in pmceedéngs to chaéienge the x;a§Eé%ty '~_.c:>f 'aha eiecticn G? the raturrtaé earséééaﬁe ;;>:"€:v§d@§ certain ﬁenéétiaag are fuiﬁééaﬁ. They' are ihgz 3*-aéeéenm wauié have to %e% Eééii gr': aha faiéazmréag iwég geaénig:

,»< 5'?

'E 1 V x = : 1' - 'tag, 3"

_45# {1} The pergsn who Cast the initiaé mte as vats: an a particuiar seriat szumbar izjw:_'i~.e "'--§"~j. eiecterai raii was scmeone Gthﬁi" Eh-ah genuine vater mentéoneqat tha.§;"ﬁL1rtj§g=3. f';V. (2) it was such gemirxe \§}:;.'ge»:t"-.V_{}v%1r3 :f;}ét'ke*:iV' "

the tenctereﬁ ba%k§t, §}aV_per.A""

SQ far as the p.I§Vin:E:§VAvL'i:§_V$véng:ernéVﬂ, Hvtfze evidence cf the géEn;:'i'néL'v~~QVé{et_.f}%é3_':.ﬁg haé not Cast: sucf:_ i'r:.i.t_:Eai:"i;?::§Ee' }w<§'u«%.§i-,_V_nVGr:f5é:"!§y and in the a%}sé2Vnc:§"0__f aﬁy s::.if{:unfé3ta':éte"*<iast:§'sg doubt r'e«*;1ar*::-::¥_VVir":j_"'é;.*';.?*.,V $35 éﬁffitéent. Once the «f3¢§tﬁ'iken. ti§A§o "::§§g€§Er1:f's.«VV."are §r=5\}Aeé, the feifowmg {ion seq 2:é;°*;§:é'~;§ Vw§£§§T§;_ "fa: Eiaiw :

g§a;L) €325: Cﬁtift E-Ix:oL3id exaiudg the vsize inétiaiiy ' ' V {'£aS§"'.E',}__3_§___ '7C§1€ garsan ather than the "zgfenuine vats? frsm the aumber of votes;

'v:3f*i:hé cazzéidaia iﬁ W§'EOS€ favaur ii: wag 'V " Cégagt}; a nﬁ {:3} 'V 'the cam: wsasérﬁ fL§%'§§E§E' iaka mm asaaunt " tine tendered baimfs page-er in faveur G? we gandiéate in whese faassur %t is auiy markedx "

2% P'~;'«J,§ - EVEGEEEE i§%_§§S Fernazmﬁegg whé was: {he €§§iE€?§'I§€}%"% wan: af {ha arégmaé eéectiarg miéiégnes" hag

-- :36 ~ depmed is": his evidence that in E>:.P6 at ﬁi N061 the number of tendered vsteg is S.§"'1€)Wﬁ as 2 am the Returning Qfficer has ms: fmioweﬁ the grape? pmcsdure in c0u gf1i:ing the vetes.

25.1 It is eiicited ii": the Cms5a.ex__a4mit:2j't'i'o:§:'_{;f §'\i'\[_'..j1T '"

Mamie Lmég Famandes that it ES 522:): :5.s'::§g§§:"*A::Ir§;'51é:_i me tendered votes shouid n§:%_';: '*b.e C{')ALI-F1jtE2ii_a:'iC: i:E:;_e«--vtiVmé sf countmg othar votes agfzd that_..:ﬁ:'e.__te;j:ﬁer.e§«xggtgé can be enema before the El@C'fi'C;Fi~T'¥*i DQh:.3E"Ei*fi§% EEif¥€i€¥" the Grders of the Court and"i?:__és r1u't"tr:€g2 :'i::§'i'at the seai 95.3%:

it} E\fMs.,-_1»*\;.=eré"VVs:;%'%§.ze.':ff2'"t{;{'a_§E*the Counting agents greseat an aii thé "ta¥'bA§eV$ Es&§§éA§f'e»-§§;'5éﬁE.mg the same.

'A -« vasantﬁ L» ¥\§aE§< has depaged in mg e3:<"5'E.::f2En"a%§§vn__~£'::;'+'é%2éef that there were 14 tenéered vstes aE"s$.4"§E":€"'~é5ééaiﬂveiag azazera net Cmantaé and the gaié tenéereé vL.;vaie$ hvéé bean Cagt in favour 3? the aréginai getétiéner - .' '§'=§é?'sa:n ﬁﬁeity am' due :5: %'2s:2~§<3%§9w§ng sf Ehe graceﬁure ""f4§r iﬁéiﬁiifég wigs? mg G%'§g§E'§§§ getitéarzer ~+ ;F=s3;$E':a;': $§*:et":'y' waa-2 ﬁ€§§5%E§ Er: ihé aieaiéan, -47-

28. §W.3 - Cixandrahasa Hasabu Nayak __§'1a$ éemseai in his E3X€iﬂ'3i¥2atiGf3~EE'%~ChiEf that there tendered vateg azéé the said votes had been Caz:-t irfzf ~ of the Griginai petitiener * r%'1oh;s2;r3..,S4het':3'.?""¢a*r:éir:§.V§;,:é.:@_ Emproger cmuntégég of the Saié as0te%_--:.,' fvi%:§h~zin eIec:tic;m_ ~ V ._ .v

29., PX/v.4 -~ Smi. SE":ara'€f..aV"»Mohan~.Sﬁe--*:ty,"f£he wife C3!' the original pet£t§oné:r'~w\has_*dé§c*§§E;:i E§<a_her é${a?ninatien« irvchief that there were and the said terzdereﬁ v0te:s'§';'*,3ﬁ' began gcéét "£5111"?-é£m4.Qu,E§é0f Mehan Shetty am t§':é._$aé::E xf;<ji:'1e;s§'V-;."}{:s+:_";T§?ii:~.Ef:::'*Gv«--.E'1axé& been taken Errata acmmt.

2§;'3_ '§3W3-§,§- §rni;"-Siﬁafacia Mohan Smtty hag éméed the §;a;.gg es%4§'1on z%"::at .§:%o:;E'E2ting sf vates ha& been écznrze . "'Q:f§5;::'é::9§=g»'.;'L'A §"§2.g §§Qe'$%%9:'é5t knew tha {same Q?" the vaéarg, M19 tengdereé wtes.

"-53%.' Qéegr fmm i:%"2@ amva gaéﬁ avéﬁegrzse am y s*e£§%:.§. ii?§a%:P%'%;'§.1 ms £3 agasé: frag': gagzégég thaé: ihere were V' :j.:%<2é'[é::z§&§2:3fér@§ wigs azéé Em: we gaéé vsmg ggggm': Ea have A s.£/.:§r_/'(> .. , Gf Camjidateg age: {2Qn~c:our:t%:"zg ef tendered votes; the csniy ether xséaéatéor: of the proazﬁéons of ihe Act Ruieg referreé {Q in the petitéen £5 regarééng _t--%{.e"¢éV;zi'{'"s--t§:4:;.;._ . 0%' pasta! mm: pagers; which ﬁg t§3.€.3_$Ubj_°3.C'i' :34 separate Esgzze. Accordingiy, I ans-.wejr*E.5$u'e_ NQ"'.2"'ié?i~.j:!'ie_:

negative), _ . ._ 3:. Issue No.1 :"*=, '*T_hig "£3313;-« 'pér§:ams is viofaticm 0? Ruée 54¢' }:_'if~,_tm; Rg::ie:é_Egg-aré§ngV"€:£§VL1nting of gostai baimf: pagers andH_§iT'sQV :§.r~:2**:>.§9;.'g§'.§,s;§ﬁejectioié of the appiication fE!S'e'd' ::::>§):,:}'/ the ige'£§r2t';s§:'g-:."ag.e:§ét of the Qriginai paiétieiizéf',s$éVé§§%.a§.._§0r_'r«e§{2--:;s:%:E-'mg of vcteg an the groumé that the«:c<.:g:.:%n:Eri'<;:; g;w§S€:§5!£ bane: Qapers had met been ﬁ{}F1J€f §uET.&CCG§"{§§V?§C€ WE??? law area' wherefere, requires .r&:Q:.,: aztvihgrg .. é ' . 'T%:& '_§&a?'n&é gereéar Ccemgeé awearéng far 3% ;e':s.f§éo;r:e;.:~.":;§_:;'Ené:teé that it is averrea: in me Qetétisn that Wiéée ;m"2:_§€;3~% éaiiai gagerg i.-"=;"€E'& mt mjpariy cgunteé Say the §§i:;>:s.j§f:2%::g §:}§§§€§§" mé §{Z:'I€Z'}§*$§£"£§ is ma §§i{§iEQF'E§§"}, {ha key mﬁéfi iézgs Eack gm? :9 ma bgx amiammg gagiaé éaiécgtg wag 5&3? _ 59 _ and wherefore, counting of votes (Lag: ihmugh poatai patio: yapers could not be started Er: the first é:2sta:*%cev'~.Ej:'@f§)x§ commencement 9?' munting of vetes cast c3n_-*§"E\ff9"§"3~;f '-- Submitted that under Rule 54% o.f__th»<_£§ i~"{u_§é$,C '"

the pestai baflets has to be taker: vi}-_p f:;'_:'st:'aﬁTd_'th§é' an record woufﬁ tieariy shoaﬁ that §€§sta%i baliets was not cemmegcea -.::_Vc;:.:z*2t.:.é:":gT_ gféfites gag':

on E\!E'~*Es., had aiready ﬁemmencement sf Ceurztirwg 9f .,i'>a:staI:_.Vi;a E.l:c;sV«tsV there is viaéation cf P\_z._vAa4§'f?f$.."'.'VHé'§fm"t?":er gubmitted that not properiy dame by the cezsnimg G!' vstes cast through p¥a.;<;j§f::aé is be done by the Returning Gffécegjf "'E':§--E'}"ES€§V?:V'E1.I'f1V'{jVVwhiviﬁ cezmting of pasta? baiieis, agents .%:§'f{& G:é?.f.%§_ir}::a?E._ p&:ité0§"§er were :19': aéwwn the pasta? Eaﬁéet }{3531p}'<K?:.':'s'"";§KA,VV"9';%;§':.§%:§"é'Tf%f'v'éF€ being mjected and ihe muizting was _ net'ﬁ.es"°se::"§:1.écC<:>réa;1:e with éaws The Retamgéng Qfféaar V}s;;%SL_.a§r'uﬁ{iy Siapgirsg E329 cmmiing of g@$i:a§ baéiats ta aJ':*f_:§':5o;sr":*":£e the resuéi of 6&3: rezmé Q? muniéng ﬁf mias

-521:5? QFE §'z!Ev%$,g 5': va:*és;':;a..23 Eaﬁies argé was aﬁénziéng its " §E_i§?'§§""v'§§§€2E"s :a;:3,r§< G? ::cs:.22':2:é:*:g gf xéazas cast £25': E'%;'§'v?g=, am .. ..

wherefera, C§Lmifiﬁg cf gostai baiists £333 net been dome in accardance with iaw, He further submitteé that as;«_";';sé:§sf*-._té*:e; avetm&nt$ made tn the getition, at Eeast E~3D% ..%g3£3$téfTE"'.t{a'§t«¥§t*1A * papergt wiwetein vate had b@€ﬁ__~Q3.f~3_t ¥F'E' Vft;7tt.f{1;t}ix"'.Qf'_ if§"'1€._ C .

etiginat petitioner? have been w;i§.:2g§?.:§Ii«,2 r7e?j.e'::t;édAVav}i'd :§.t.V the mid pasta! baliets had cat:-nte.j_itE:.v A3"tj:COv¥7dC3;f1Cf3 '~ L' with Saw, the Qtigmai p;etEt§oz':gr...§¥§;*oui'd._Vtzaﬁé"be_eﬁ_3e<:iared eietited as the first rasfjc%1d.e_r«'.-_i:_ f?V.r~}*.§3§"'§*tt§;~::ia':%e;<1E eiected eniy with the r2'zarg§'t;:'*Z;O x{x3T'té7$.::'; ttzat thﬁtigh an 4}{_;_%s.:V..V_g;;;.,fg§v."f't>{t""tVécc*t2nti:1g by the csuntiztg. .a.g é.pt:"(iii;::};§itt::».,_1:}tiééiéfit!-igetitiener, the same was re3e::te§:§_ $3'-t§:';Vé""v?%t:>£t§:";:'a'r*1§'-Qffartet Eiiegaiiy and whetefare; the counting' <:~fpG:<:té3VA"t>»é:5i'c.t'sVis necessary as the getétioraer t3as_£_téa§€_=: at:t"t~E"1éVVCas§: that ttza resuit at the efectim Es §jr€,§.,ttc§E<;.t':tAt§;<:'Aa«-ttetteé in View at the fact that the pagtai t,ta§§'E'5<':.=.ftV:~3. %t3€t_~v..:fi{;t:;"tiéan mtmteﬁ in arscsrdantg with Eavta The ieaﬁséﬁ =S.é?E§f;'};E" tstmset hag t&§é€{"E mg ttérottgtz the (Kat am 4""7.""--.3§e2ct:;_meVn't§*y evidence adduced by the parties in thig ans gzmmétteﬁ that tgsazua ttéatt g!*':@t/25$ 52 attgtasetﬁd '' ~tg--"tta*~;é3t;t at the géegttm ésﬁtétiaitﬁti _ 53 _ 33' The teamed senior eouneeé appearing fer reepeedeni Nee submitted {that theuge Rafe 54A 01' the Rufees erescribes that the ceuniing of vetee east t%3:e_'ugh postal beliet papers sheuld etart in the first %r:stance":E§§e'fe'r'--eA the Cemmencement of counting of votes eaeieee':E'E€Fs'%ee;'.;'-'--e«* ewe said sub-ruie (1) of Flute S4A_0f» the egige5:%;eé""t§;¢be._V reae aierwg with Rule 54/i\(2j, whe}*ein1'_'_%%:"'éve e'te€'eei cover in Form 13C received byjt-!jVe Rét'.Jf"F:v§t'_'sg1>v.VQff_i;C'€wr..3&3?' * L' the exeiry ef the time fixed §z§.t.;eia7'i._b'eha%f.Shaﬁbe}opened eee no vete contained ii". e"<.:$3_e;9 e?§eE! be counted and wherefore, 4_}:'h.e En§:'e'h°:'!ee :o.'fA...':'e_nai:t§.;§g,%"'eee~--reIe (1) of Reée ef' that 'see Returning Gffieer shaii first was VvwV§t%7'EV§1e.:;§'eSteE baiiet peeers so that enee t?3e..::§§3Lénei:En§ c?er':<1.;inencs2G, me covee in Eerm 13C ¥"@C€§VEC§ ;éE:er' 'E;?:,jé'A«e:<;g:}'s'*r§,§_ ef the time ﬁxed in that eehaéf gee}? be eeeeee"'e'5_:i-__ee 'é:ete eenteénee in any euci': eever eheié be

-V eeu::iEtee"----e;eﬁéeuieiee urzeer eueweée (2) ef Rage 54;: Q? the u--.£R_':p%e.e.e em me subwasiee {1} ené {2} ef Reée Sim ef tee

- é':;E'eeA--a?e eerezeeéeeeéy eeneimeiee arse tee Rasies ee eei:

"V;p%e§er§ee tee: the eeeetéeg ef eeeéei eeéiei eeeere eheeée ee taken age ﬁre: eee ere;-I eﬁer iee eezseiéeg 2:2? eeeiei :.;;»«e 's , 53 _ baiiot pagaerg is over, the votes cast on EVE~'§s. sheszstﬁ be taunted a5 the said interpretatien would Eeaﬁ ts arzimzzs resggitss and is net the intention of the Legésiatuzje in enacting $ub~ruies (1) and (2) sf Ruie 34A of tZr:eV. $R::.;4i'e:.$ and vqherefcre, there is me vioiatéorz cf Rate Ruies as aliegeé by the petEté0nerg_..!r:ie_ furf-i:%*xér"=iéu,E5r:§iVt':e<i__:4 "

that the gestai éaéiot papers E*iave[_"Tb§.3eén»._'<:aL:nt§§}..,.'&'h:_ acc<>réanc€ with iaw in the ;3re%é§§':1§;e o"f'ti'*é:e ;C'QUb¥%f'I"A{EAw§§'g..._aVg€%$f¥t$ and e§@C'£§O§'2 agents ef ﬁhe c<>rj1;§;--,£é:%;5§_3_g=V._garf{ii<.%iéA$ Vggffﬁd they were an ghown the pagers, 'Rae eviéerace ef RWQ f Retzirxg;-EéivigtVOf%'i:é§"_v§§.i:'éé ciearly Show {hat i?'£:€f'.__ cs_:.s-r'«;';tV§E1i'Eg:;V':<:s;' ;;§¢s'§t§E'~-Egg:-tééi gapeys has been dam is:

ac::c1::"dancA€:g§rv%i?t h the Rsﬁes and the petitiener hasﬁioﬁ ;*>.rsé:,:cE'e--:<:¥j_ a ny é;pe<:ific maieriai ':0 ghow as $3 hem; ffje. %?;etv{:;;:faiaﬁa§«-._Qfficer hag véoEated the §r@v%s&o:":$ :3? Ruée S4ﬁ{--_;;€ E%::'é_~v_v.Ru §§§'.arid the avermenis made in the getéiéars _ arékxagvzgge 'a?mj ﬁe me': make east am; ggegéﬁc g§"GE§¥"£C§ af "v,""€. §z%3.:a:§§%:';. It E-3 weié sewed that any véaiatéan of Raéas .' f§%§éias'i§ be apecéfécaiiy avarmﬁ and the geiitésrzer ghmgéd "§":3rihe:" §%*:sz:=; Kiwi; ihe wéﬁ ':?'§G¥§E§G§"'§ has maieféaiiy affeaieﬁ ithe regzgét :3? :he aéecégsm ané wgherefaéa, the §§'E§§§a§E"3€r has:

g :34, _ faiieci te pmxse that the postai baiéot papers have mat: bean Caunted in accerdance with {aw gr is in r1on~c0m;3iiance with tag pzrevégéens 9? Rafe S442 raf the Rules. Tim Eeafned seams' munsef furthe: submitted thai :30 0bjeCti.@'n_::'-z.:t§a§ fiied aitﬁer by the erigiﬁa! petitianer, whé ?:a_d:..c§:»4;"§i§=;'§s~*;.é::i.___T'. the eéectim C}? by his election age;:i:s§__0r §0"Lj'ﬁti-ﬁg ka;;e::rs;% mbjeciéng wreng counting of the p$§~:i:a§1'be:;¥'E€3§:'*;:é§é'r$'éifr./:~§é'?¢:>,T time of wanting ef the samé__a~s3.;é ap;3Ei§:ati_m"é,:s"éégggtehfiiéeé far recounting of the postai b_a.{i§:ts 231$ wéﬁ-a $H ﬁijfe voteg ﬁagt an E\i§~€s.; an the gr'*t:::.x 'nd 'tijmit j:ﬁé--V;?ﬁa;%Agé_n of miss with which the first :fe:::;j;onde*'r1':».§:js:: ﬁ'e.;'i'a_%e'%j'. is Gniy 23 vgteg a§"§d~.the'éésiiv-ciiié':*:«_§pE§:§:ia.i:é0r;: far rewurzting has been rejected §"{.__4t3"¥ € ?{_éfﬂ.i'"€"i§:§:§'}j'QHECQEZ The ieamed Samar caustzégé fwrthef §.:_".é}¥;§§:':2%t'i:5eé that the getétiener has faiieﬁ ice ;>s%V::a:§ t,i>f92é_<;:§jer;_é_f%c instance sf mega: counting a? pestai 'Hb;%;§V§<}t+'§é;:«?%;_;"*-3; '§;,;.%;"..:he Returning Gfficm" and in the amencg

--V 32? affgy aigicﬁgrecf, E§E€ quegtégn 3? remamtirzg the vsteg iéélat arise and ma mataréaé Es pmﬁuced by the ﬁué§§§'t€T@:':er :9 shew ihai: the ¥"&SLi§'{ :3? ma eiegtéen hag '";::%€§uéé:§§%%y §fE';§C'§iE§ the ﬁéiiiéﬁfiﬁ? 5% w;he:*'ef§re, ESSEJG Exiai may be E%'§§W§?$§ in fazzaasr mi' raggggaafeni ixiai 523$ N,» 5' 2 5:»;

3??' ,55_ the petitian may be dismissed. "ﬁne learned genie: if{)UE":S€3i, is Suppart sf his CO%"2t€¥"Et%O¥'%, has miied _4a..§T<:.;rfj a number of c§e<:&sEons,, which wouid be re%'erre:.r:§V_ i:é"5.'x4fsi-§?'%_iE£:<____"'_ cansidering the cantentéans ef Vibe Eeaffze-dj'_Vv»é:3us"?:s&E_ appearing fer the parties.

34» "me afcrésaid co;;_§én§§e.;§s :<'>.'1"«. _'s:!§e Viieamed coamsei appearing for f:hve :g3a_r'ﬁ_ies:j_»'h'é&;=.g.i§=§:;e CGﬁSi€i€¥"E'3d in the Eight of the oraﬁ and:.d<;<§§s#15e'§zA?;a'r3§«é_vVi;cEi{*:i"1E:eé adduceé by the garties §{1..{'5:§S }§':e§»::.:§:n f 33, -.Wxfﬁé.'=V=:_ §»'%§t':éfé"~i~€>L.a~§s Femaﬁdes, the eiatéen agent: 0? {SE {:;r§vgiE':1aE°%31e§iE'é_..:3'hV petitioner has degesed is: his EX3!731;§:§:t"":'Vai§éf}i'1'~§i"'1;{Z§§§é'? tﬁat E\!€~«*1$.,. were saw for cagténg ».~.;9}'é;;e$. _,$a.§;a§"@:a_per$ were ais§ raceived by mats. Counting @€' i;jr%;%:eé' §'&:gv»:::";?%;.fe"%éc&d at 8 am. an 2538328685 "me box

-V e:9n'ié%r:§s*'-{gg ':%*}é pastai baiéat Qagera was braughi E9 the 'A G§ %{§'?€ Returning Qfficerz The key caf the %Gc§< wt to

- é§v+e4é'éi <;x,_, vmésciz C®?'2'C&§ﬁ8§ éaiéat gagerg was :03? and they 2 '"i§§eas"<:¥é&ﬁ far ihé i<&3z_, baa, iﬁa game masié ms}? be %:;:'aC§d= "E'"%se Ratumézég éﬁfﬁzger s:,:i?:§;"i&é C$'s.mf%:§;r:§ $2? 23:'::%:&§ mg? 0::

_ 55 e eves. Fourteen Eebies had eeee arranged fer counting ef votes cast en Eveés, The counting was arranged in a ciass moez in Br. AEV. Beiége Ceﬂege, Kemte. The said teem was eengested foe piecing 15$ tabies fer ceunténge further depoeee that when eeersting of wares ~ had started and was in pregresefgtheé Reate'kVzf1'E:;{_§,. C')=ffi_<:e;\e.V'V Secured we staff and ereke open {ﬁe ii"-§_A_:A:TE<, :««,é7E*;~*;.e'E:

put to the box Centaimng po'$Vi:e'i'~...t;aIiei:" eapevrel'e'r§_§ﬁ"'--»ei.¥ eestai baliet papers wezje eeas§e.cL1»VVV:§;»rf:_ the s.r.hé3'§E:,'.;;aE;,Ee of the Returning Officer. The "Re't.;urhi_§iij:i.:}'?fiVi":'§:te:wee ioekirrg énte 339 DFOQWSS e"."3f3*~'?1~.€ e't"""t'ine:: arse eiso ceur:?t',%egj; the ;;1o3s7te*%-_.§e%Ti'e'::._ee..ee§e area there was mess eee they were"-e4§'nEevre*::ee"e:'t€*:e'f:"_;.ehere were 815 eestaﬁ beﬁiet pepe.rj§e "inthe §}§e>t:V. Heiwever, whee {he hex wee epenee} 'were --8f1-Beestei baﬁet papers' The Retureﬁeg efficer Les~"2e' ._§ja;§e"'e'§:;'e.§.si'e;'r:{e were counting the eeetei beiéet eeeere V . ene"."t:?2eg=%:.we"}e net S§"§§¥f2f§'? the eeée eesteé eeiéei eeeeree 'A44"'x.ff"rA:e~*=;zf4_we%e Eeferrned that 3? eeetei baéiet eeeere had been .' zegecee as Erweéée eee in the cieeieretéee given ey the "éégieéeméng Qfﬁeer, 22? eeeieé 'eeiiei eaeere were sheen ee eegeetee ee :§g"§i§€f&§§£E Emmeeéeieéef ee eeemeiee es:

_ 57 ALE agpiiaatien far recounting 0f the pasta! bails: papers. The said particuéarg are %'i"§8f"t'{i{}f'i€§ En E><.¥3Z, He ha$ pmduceé caps; sf we appiiaaiian far remunténg «sf postai Vb-amt Qapers a3 get' E><.P34 "me gaié appiicaticn given recounting was rejected as ger the encferseméfét "

Sigﬁeé by {he Returning Qfficer as:-<pep4§;<."§4(:;é'j';"l'._:~+Vév$:s;<Vaé-, net given any cmportunity before r:§:;§_e;i;?;i:é'g t?z7e3._ a~p;3i.iC'a%;i§»:§ﬁ['~. for recounting. He has' fQrth»er .V'&epC~§:€5f xjthe "

appiicatéon giver: by the' xcgezzntéidg=.§:géVﬁ-tfor %'7e<:::»ur:'EEr1g was :'T5'EV# :e_». E7%';:*2i:::r:":£:zg Gfficer atse rejected as per @:'d§eé?;_é~' E;x,?»'§'R has fumi$ir2etZ:i§, ;';aé§" EXRP6. "me a,:2§i§ca:'£§s3n__ gaE%fé':§-f§kV%re'€:<§':;..;:_té-mg submitted an 29.CE;'5.28G8 wag aiga é*es2;'e<:ted';'-- V' it ES eiisiiiteﬁ in tha amss--e><'am§natéor: cf éi'?;*\.i';[:_ 4'v4§%?E;;:»§f2$.:é:"§.;;éa.:%s Fémandeg that he had aggeintaeﬁ 35 ::Qa;é'i*:Er':§,%_'.'ag$n:s ms bahaif cs? Mahan Bhﬁttyf the Grégénaé V.. :éEAe,r:§§ar:""'ﬁetitiomr. Whatever e§e{:tEa:": is heéé ta the

-__'§;éVg"aa%'la%§:2& §é.$3emb§;»;, gszgszmzg 0% azoﬁeg waasié be arrangeé £522'. Eaéigaés Cméégag, éiumia, Thg Cgmziéng sf vaies asmmengaé érem 8 am' 5:3 2§=8§»2§§8, ii: $3 my: {me is , 58 # gasggest that th& Returnéhg Officer 'med to wen the Isak put {:5 the hm: contaihihg ihaiéof: papers, but {3C}i,§Fd mt men the Eock as the Eock had rusted. The withes:gj' "ha$ vhiunteered that the key to the iock had been '.¥.h.é?;u;V.u i£h:§i';i'S"

mt true to suggest that the ihck hat to the h§:§é-..§;o'i5%i"'a§hih7g~ the pestai ham: gamers was br0t~§iéAé;é'::i;3@;h._a-t' The \£\!itE":€$S has veiunteeregji, _that4":fh1é--._!G<:k .x2s»'&i:$v br¥0?KéhV"' 0§Z)E3|""! after one haur after ffzhei'*:0mh'é€:.h_C@m1en'i; <5? the Chanting" H9 3085 h0t'JK~h'_0w_«"a"§ 'ii@';wVh'e.ther pvéhhissioh cf the ebserver was abtaihed? VbyL','t:hr;é EE.§§c§'s.j€;=.h'_'_.Cemmissicmer aha that GbS€?V't£'?f:.ﬁ?'Jagiﬁré-3S'E&?fi1t tack was bmken apeny. 'it is .Eh.:'£~:-".th_;a"tVhwE1é§;.,.§i1e.'ieck was bmkeh GDQYE, the £and§a*a*;és.gér:<:f e§'i;',?Cif'E'fZ5Fe,.E':;t.(_';E-ff.j';'§'i*lES Ehciudéhg him were present. TheV4:§a§'eEh..§hcEVdehf§"hf h'a*eaE<ihg shes': the iack might have vgzéénhhhfahheé. it is m': {me 'C@ guggesti that there ki?'£f8§;.__'f°§.G""C{§E}§&'V$iV§'{§i'E in the chanting haéi ahﬁ she chuhtihg '«.»-'%£aE§ "'%ziSE.§).§é'7?i'f{'§ ah the eéechhh agents; C¥3L§E'Ei§§":{_.} agenta ahé . .'§aE.€::2_.€héVéahdEéa'{e$. He ﬁéd mt khhw an the ﬁata :3? h.__'<:::V@':2':§'é;2":g that $3? heath: hahhi haherg had hasten ésgueh by ~%:E"::a Remrhéhg €f}§*§é€e5 $233 hé £3§"%'%€ :9 khhw hf the game C3§'EE"; an 2.'-§ﬁ3E,2§§$ afitsr &$'"éﬁ€}§'§§E";'"E&E'%i - Exﬁ? wag iéggueée f'.

/':1 R -59- He a§s<::: came ':0 knew after EX??? was éeseed that wife 38? votes had been cast threugh peetai beliot eepe:*s~r3_§::-!:_4'_?e.f 53% batiet pepere égeeee by the Returning @ffice--:iW"E': . true ice seggest that he was dep0_€§éi:g_ faiégefgz"'£if::a£""'é:h'ere.e. were 813 metal baflet pagers in the b£g':'><;.. :3 E1: 'is' rift tfe%'e..At'§;:ee_:

suggest that each of the eestef iﬁifot 'ff:-egéers wee sA~..;s§'4>,.:..>*,sf~,rr?£ :5 eiectéon agents and counting e,Hg:'en;'_:s-.._»befe're--.TeVece;§tEng er rejecting it. It is not tri»J'e..Vf<3_AsL£ggj_e:§i'"E::ﬁaf'§=:e did net eeject t9 the procedure edeptee-i'r:..:cjeu'r1--i:§e_g"e'{;e£é3§,v"b'eI§et eapereﬁ

36. PWJZ"~;_?ifasa_ntE$ §;~':§x£aVii§§;-.§=a;~h.Q._3¢a:a$ the Counting egeni: 9?. the .9%ie-é';7--a_§_"e%e'<;:«?:§5:f:.__e-eiiétéener, has depeeed in See examinatEeVe~ §n-<:'h'éef""f.E1e.{:"t§§eV £eeeE%r1g ef gates had been erraeggee ii'? a V%:?c:§..EV_V_V§'!r:'e.'\}". Bafige Coiiege, Kumte. Feurteee eieeeiéeg;€ebE:ee._had been errengee aee around each table;

i'r':er'e__ %.e'?¥é:ZvS":eéea./,,V_€§{;i§VV§*'%V'i:" eeenting egente, The hex containing _;:eeEte€.. ef5W?ei4:""eaeere was ereught is the tame ef the ':'"v4.4"----é'e:E:a;;nErz§~*"ﬂkfficer am the eeme me? been §ee§<ed and e._§ee'£ie<:§{' ﬂee keg! ﬁe eeee the Eeeiez get ﬁe the eeée eex eeuée VT be ireeed eee {hey eteegee eeaeceéeg fee tee same.

" Tézey eeeée eeé: eeee see key, "§'%"s;e;*eef§er' §"=§§*4e=; were i {Z '~.,;¢..FaE/--e U -50- bmught and distributed to the cauntirég rabies. Fhey Cguid mt properiy see the seaé put on EVM, "f"h&:*eaftg=:vr,V_ 'z:.tf§Te:=.y matted muntirsg the v<:.>'Ee§ C233: cm EVM, 'Ps?§f.>.§r"eV$j;§... §f.___T'. Caunting fram 6-sash tabie was beingjepertegd"t't:',:i?<'3ii':;;:2';*2§.;*;g.L_:4 '* Qffiaer rm aornpietion of each raurid O*T"C§i';;Ut"I"{3U"1§.x"§f€5i?f €}ff the Retaémirag Gfficer broke €'tv)_E't?-EEK'Ché*f..{§{2kQuiiif§ E7.f]+Ei §0>§i containing baliot papers: about ﬁreakéng epen of the !¢A<:-.1;"p_L:%:".V:?;:o;.:_>i;§f;é"~--§g:a¥'C»Qntaining bauet paperg. 'Rae mat:-3.! vbaiEQ3¢§é.p:e:'§-Vgcgnégi:ﬁ§ié§1'.s"r{ the box were pﬁureé an £?;%f:;é:VV:9';*v.:'iv:9';:G§"';Gffic:er and :2 to 8 gersons cc'%>':::iJrV1V'ting the pestai baiiot papers§:';fE"hg%?:hé;re were 815 pasta: igaiiet sapers é;1:'é.h:§ebc§>k;V. ﬁpenéng the bcsx, 813 pastat §aii0t;5pT&;;e:*$ wc3.,:i_é'E<3uréd. The counting cf voieg Cast on éhca Ceuniing 9? §c}si:a§ ﬁaiiot pagers was going é":'2_§?_;:':Ls%t§é*:§;§Gé%"§»Eg.3' We Returning Qfficer was xzéewmg the _ m::§iét--ing¢»__"§a%3§?e§ by gitiéség in ms ghair, H8 hag raégeé ;éi:je::1téo:*:V~*§§::sr manner af counting gestaé baiéat ;}&;f}E*3§'§. The T.'éE~e§:'tE::{:; ageat -- Mgnm Femanéeg gave an aggfizgatém far §"€§'<.i§§§§'EiE:""i§ Q? gasiaé éaiisi gagergk E"?§":a%: a§;;»§§£:ai:§e::;n wag ' rsjeszeé $1; iéza R€:'"{?.§§°E'EE§"s@ ﬁfféimz ansiher aggéiaatéan xmg _55_ between 9:30 aamg 'ta 16:00 am. can 2S.O5,2§O8, ___It is further elicited that camzéting of wtes cast gr:

aiready cammenceci and the ieck put to the box' . pasta! baflot gapers was braken 0pe.r;__by tﬁé' Returning Officer. The task wag bf/€Jke.fr3'«';:'pe'i2._i:: é;a.sih"c~3I $1313 where counting was be=éh_g*-._ci0neA.'». 11:. is",.ri{:.:§~--i:.r;;ez23 to -. ' Suggeﬁt: that permissiogft cf th;e_ ";A:»v!§,se§§:er..'v§3$V._'At§V}§Een and that observer was alsd"'--;§fe_sé--:}.t {sf breaking open of the E<;ufi:._. Bresent and eiectien age._nt§:, X/:{4§4;:%A.;/.i"':L;'V'3:é'VVV§OCi< was waned, He doesv__n;_<w:;§v:'"§<ﬁ§:§;<.;:§§'u garaceedings wading ta b{ea:%--:__§:§g_ 3sA§:A§é;%'€.V§f_:i;t§we_"%:;:%:€:i:__mad been védeagrapheﬁ. it ig not true wag 5:9 Congestéan in the cguatgféég Efsaii aridﬁhyie céuznténg wag done graperéy. it 23 net Vi::in2::-é_ {-:1': that there were aniy" 38?? mmai baﬁai: §3_§ 'E*i'.§'_' .«'3KA as éegtsesad by him: He ha$ mi V _ c9m'§:--§ain.1é§ -3:§*a§Ey gr Er: wﬁténg regarémg Cguntéﬁg 9? pasta: a§a§EV0: Qagérs gr yams receréeé én arms. It ég seat Erase ta T._'s':;5_Vg§?:§,;:a~?si"£: that gzsgiai baiiai pagem had bean aemteé mixéraatéy am ihai: 52% gas ﬁegcsseé faiseﬁg the: 3% gggtaé " baéiaz §&§€§"$ sag: in faveagz sf ?4§9ha:': Sizaaiiy mg? §ee:*: F"

5 .

;>--. 'aw MK, .

""1 gm:

'ex

-- 66 --

wmngfuiéy rejected, It is not true 1:3 suggest that he had depsses fafseiy that if 22? pasta? baﬂet papars had been wrangfuiiy rejected and if the sa&§ baffet papars hadif):'€:T:;€§"1 COLIf"Et8§_, lvmhan Shetty woalﬁ have got mare vctest It is not tféiﬁ ta suggest that they t«;erte.j§:ojmi Qféﬁﬁﬂi near the tame, wherein pt.1'stA:éa%"'§%/attiiot §>a{x3:¢»:$V.§%fé§Ve taunted and at the Counting tattute lat 'z\{§"§§.§'!:V',_§'_"~A'.,,T appainted and that he was ﬁe-gttﬁging tat-$_éi'~;w_Vt,0 the aiectien petititmer.

38, PW§,4..;a gmtttSfﬁtadatA'f\%Eté§_haV;§__Vt§';hetty is the wife at the oi:-iV2'gE;ijéaf ;§;et:'i.§*:V%.Q%;er*'«a_t%i.§--__§':--e%' evidence is net tséépfui to the $€t§E¥;C'>%'?i§F~5$°-$f';§'E3V :§§&--;';:."';;2ot present at the timﬁ at causwtizjg' 9% vot:e3s__ a1nd'%zer evﬁdence Es based U§Z)Gi'§ the gévtgn ts he? by Pwal and 3,. the €§€Ci§0{':

étgjggé-t'¥'f__%tars§:§f.,n_:t::AVat§'ntétzg agent 9? the arégézaat Qei§'3C§Q%":€§"

_res§é'::t§w~:¥' zatié etéxem V' 3'? That gazééersce at Rwti, ~»~ Sénakar §{€$§'¥§:/ Shetty Q? %'2'§§;€?': tsaégrz ta tété §'%$;:}£}§"':{§€§'§f$ fag tea was mt " " "gregent at the time sf taurstérzgt 4'\_"'(:V":j- :5' _ 7.3 _ he eacugéed the chair near counting tabie fer counting Qosicai baiiot gapers, he had deiivered E\!MS., to the §"ESp€C§iV€33 tabies meant for taunting the votes c::as;'ﬁ '\'::.;r*:

Ems. The Trunk Cantaining postai baliet brought and placed an the table of whicb._ ;Fje.Vv$§iAé§:sL ée":?§"

charge. Supervisory staff brought1:they:§E¥j.3§i"._T'é*';:'::I}§;".:o. E*iiV§T_ } tabfeé The key of the iock ;3::tV:;'::;:§ thé':3 a'i€,£ Trus:§»:'.+.:$}éis«'En°'§hi'S% V custoéy. He remeved the seal tm §;§3$§%rver and Tahsiidar were pre':5::érji: pm: to Em Trugék maié Sgt be to suggest that he had lGSf';t'%;'E'iEf%'..§v°<€.'}:'}'- Sack couid not 39 spay':-.¢5y__ -S§V:§€.;:%--~._:[?1a:%»E<"2§ﬁ'§<....;su§:j net be opened with the key, he 'tE"1'::m 5gTr:t: f;%*§;=:Vt"i:.iV;.;s<€:':E':§,LV'»é*L;sting 0f the key, §t might not V @388 xb4_;}ée":;L..p<1sVsE"i:3¢ t§ 0 ;3ez'; the teak. He brake Gpen the E{é::E<_ b;é '5%";.§§::E:'i'g._ with as ﬁammef. Hammﬁr was avaéiabéé §%s;E.t_%é-T'__E:§%?:'v were kept at the time 9%' ﬁeurzting, Ha _ §Z*§"{}§< §E':* 33-.§e7?1~é:f?1e Eock WE??? the heég :2? mg staff, Mia $335? _i§s:2mmer7e*di the Eock amd brake F: spew in hég pregame. He igeéé $25 $€$éIi%"E§E§®E"§ 3;? the E§£§< vazhégh wag gas": :9 gm T %;':--"a:::i<.. ﬁe ssaééneit Eeié 33 is wheiﬁzeg' ma gaiﬁ §0cE< wag Q? " Ema? type {?§"§&'si§E'E&§{i§¥"E_E*».f5f:iu 32% éecéa gm: :3 ihﬁ irzgnk wag ,5 '£3 A-72_ be béfurceted. 1633 vaiidfy cast eestai ballet eepere were ﬁe cave? New After eecerteieing that the par:::eaarg cerzézeinee ﬁe 131% cover was eeiid, sever 138 vgeis 221? votes test throegh eestei beiioi:.pe_:yers_-'e§e%e:'.éfei'e'e€:ed ' Before rejecting the bailot papers es r:s:'_<'§t.A~':vai'i'ziI\Ag' same wee iooked into and ea§:Ie'E....eape':vrs:v.*e_re».:ee§éfi-edfer ihet purpose It ﬁe est true___L:Eev.__euggee*£"«:e_etVAV,f%vitheut verifying the bauet paevmre;h.e'«--_1fg;;:_s;:e}fe'§;ep¥e.EE_y rejected the vetes cast in the'i;:-eféot veiéd. It is not tree "£221 f$;,'.e'§e.§,mVV--wh§eh had been vaiidiy cesélg if2"aef:"§;§'é%e'r§T verification ef the de<:£ere{:--e::.z._ Suggest that 'me eee not emperéy §:e§_Ef%ee "'theAVA'»*eTte.e4V.ceet through eoeteé beiiet _ papeeegébz $38 ::ev.e:ﬂ. He came: give ithe exact number :3? ?thei:_»*,:ef':eV {ejected after eiesséfying the vefidéy eaei v"c:e'§.,V%Ae"eI"e:;es5%.ee'esee the euggeetéee the: he had ereéiy _Eefereﬁee»-..'iE:e""e§eetéee eeene thee 3% eetes {est izhreegh be i'§'et eeeere beef been eejected. The request made '_'_e~_e§?..Vii?§'e"eeee:ing eeeree fer reeeeeténg eee eeee rejeeied ee .:'_ "e'e"Tve§%e eeeeee eee been eeeégeee. it ie eeﬁ tree ﬁe 9' eeegeei tee: he eee fegeeeee tee eeefieeeee fer reeeeeézéee ~?'f3~ in 5 hagte and dectiared the reszzit at' the feIe<:tien_ by rejecting the request for recounting without a_ff~0.:§d_.i»_n~~;;V ogpsrtunity 1:0 the apgiisants.

41. The decumerztary evicfenae pr<i>d_zg.c#3:.{:i'fan':-T.i§e4ha§»€:"

of the eiectien getitiener to pfgvei.,.4t§'i;s'4'-TTa'iiegafé*o'a V'of1' improgaer counting 23f v<;>te$,*ca;_st {f'z.r_f§ugh bsjiiint papers in vioiatien of Rule §§u~£-é_§'§foni'v;3rEse of Exam to 9?, Ex.P3 isfzrxe ;.§*§L'éV:§VAcé:,;_¢V.}§'dated é5'§Vé5.20o8 given by PW; ~j§$4@nte"§,Q:!,;iwsV Returning Cifficer (RW.2:V)%__': ﬁgs of vetes with which '%_:§f§:@._ 'E? decéareé eiected in tﬁa efectian E§' vgry few and .-%:é'{;j.L:}:eV.st§ng the Returning Gfficér to _ mak€_%f&Q3%rangém'e:é§::Vgor V::'e€:m;nt§ng ca? voieg Cast an Evivia, 'tans: gnstai haunt Qapers £5; respect 3? Kumta:

nfjzxﬁbrééng ta Ruie 5.5 9? the Ruieg. EXJ34 is _ mg V"-s=s:3z§._¢%*:s$;~*:::E9sn:ent dam 2$.SE,2;C3§8 éS3;:ed by the .VLf§}ets,s§;:i..:aVg" iaffémr - §;W,2 rejagiéng the apgiécatiayg given by 'i'a;r* ragezsntérég 53 gas' EXRE $':a'£§.z2g ihai Ens agniécaiéan fa? racauniéng $233 been maﬁa §%%:er €:GET3§§€?'5C§%i'E " 2*}? aaaniéng sf azaieg and afiaz daaéaraiigérs 3? {RE regagét 9%' Mmm {:23

(a) if it bears any mark (other than the mark to remrd the vote) SE' writing by whicﬁ the eieciar can be iéentifieﬁ; Gr {aa) if an x/ate 13WVr*ece:>re:Eé:i"*---:"vV thereen; er " ~ (S) if votes are; given"*.Q:§'-- it .

favour of m_<;;feV_ Car'fdijC1E:'1?.T¢?!S" " "

than one; 05 " v (C) if it isfa '._sp;:T;s:*io":gsvv%A;:>%;--}»iEo*c paper; or L ' ' * (cg; %:.€,_4?;r 'is a 96 '°c:,a'n<&ages§ or H 4' rﬁ. ;:§i¥a'Ea:d'A_ th.at--..'It.~: §de.ntity as fa, genum-. '~..baik,9t' gape?

cs; .rjm_ot..._E*)<2_ e?s'ta--biisﬁeé; er =f'é)- if ii" és.-':ﬁ'G£ retz.zmed in the "<;fz;rvx;¢~.e:"'v_se'r'i't along with it to we eéectar by the returning 0fF§'c;er;

éyregorded an a gagiaf baifot paper be rajected if the mark Erzéécaimg vote is géaceé an we baﬁoi pager as ' S§.,iC?3 manner as to make it dozgbtfzgi its MW»-1' which aarzééﬁaie téze vaia ﬂag been given.

ﬁx zzaie wscerﬁeﬁ 5:: a gagiai baéisz §§§&§' $?:a%§ {:5}: M aejeaisﬁ meraéy am the ,r/73:';

ﬁg?'

-3378, grczund that the mark indicating izhe vote is inéistinczt er made mere thee same; if the mtenticri that the were ehaii be for a partécuiar caeeiéate cieeriy aeeeare free":

the way the gamer is marked' (11) The returning officer shaii <:ount...eV.ii'fw:he.::: ._ valid votes given by;"eAeét'eFA_ 'ba¥.io€TV:"ir: _ ":7 favour of each candéd';éstee; "?ece:*:iV'A" tifie. "

tetai thereef if': the ':esu!t"'5..i1'ee: i::{ F:3j:mH 20 and announce the7'5ein_ei (:12) Thereafter; ail' Qievifaelbe"i'§€§_t..eepers awe eii i:he_ rejeqtee.j%3aii--r)i:'w.__;3'a'§_eif?:s:v,V"$"haiI be V ?3:Lie:{:i'ied £,_§:'i'V'BV5 §<@§t tegether in Fa: ﬁe seaieé with the A 'eeaie sin' She *-"je}:f'e:;"r"*i.§rig efficer and er' each _ 0f :h,e 'ce"ndi'é::¥etves,. their eiectien egeet er <:e§;z"°;t§::5zVg}""e'g"e§"°:ts ee may deeire ts affix <i:E*zeE%v geaie thereen ene 0:"; the eeeket Se Z "'v4:""'_;;,n_e'e§V.:e:"§"'eheéf ee rezieeeed the meme ef the ~~5je4i€"2§:§éEueney, Eéée eefze ef eeuniing eee e ':2 'eerie? eeeeséetien 0;' its centemtea it is the eeneenéien ef the erigénei eéeeétiee "'«.e'eéEi§eee:* ee eeguee by tee ieemeij eenéer eemeeé eeeeeeéeg aim' tee eeiiiienes ma: igiie ereé eee eeeageeenieeg _;rg_ evidence cm reaerﬂ shows that the counting sf vofzes _.c:a$t thrizugh pegtai ﬁaitat gaparg was not taken up fE_r§t '~:~§_hdV before cemmencement csf caunting of the said.--'§efeté's.'§§:--a?si:i..._ M. through pe$taE baliot papers, the cogJ,;f;V';:j_ng o_:f'QCté$.iiast"§:;n_. "

E\fMs._? was started and the cauntiﬁg O_f"p{ )Si?"c§§_V§*3'§'E:")'E'§: '&.¥f'§G1f the vates cast on E\iMs., pr'-5;:e.§ded"'3%fﬁ:;Eta's*j'é(<>.i;:~::,I_3,(H;;ér1d% the sam& is apposed to the §r(}fg1_u'§§§§§§_f'7S._»uC}f 0f the RLIEEES and wherefore, ﬁE1'a.e..V:':3I'e(;_ties.:r: It is dear frem the Qroviséoafzwsvof that the Returning 3:%ajjj }}».%§V§§§"'V:the pasta: bailot pagers in: Ehe said Ruie, The Cantentéef_s§sA$¥L%'«:;;Vi@__:Vi'2 54A weuié make it dear as :0 why tAfie3_L:Rr3t€;:":3'iViéL:§VA' ghouid first deaf with the po5ta§;b'a§L§.ot pa'i;::;$V_V:"S"ir: the manner grescribeé anée: {he :s§:ai<§_¢€'a_a§e ".L:{3fs:V§3"e;:»:@r(:£§r:g $0 the Said sub--~r:sEe(2}, ma} cover in AE~*L'§:'-:f:"2*iL'__ by the Returnéng Cffiﬂéf" after the ' _ e><g§s*'y_ <3f..__i%':::€A3i:'§rA°z":e ﬁxed in mat behaéf shaié be Qpeaeﬁ and 'g;0i:e"€;é.ni:aBne§ ii'? any gush cave: shat? ﬁe cauntecig _"§"E<:;ésx:'*fs35re,, an COF'E'1F%"E€E"3€f,'€%'i%"E€§'":§Z of wanting sf pogiaé mm? VT '=§:2%.%-géerﬁ, as CGVEE" if: Eﬁrm EEC recaéaieé by '$29 Returning " éfsfﬁaer aan E25 Sﬁﬁﬁﬁiﬁ am mi? €Ziﬁ?E?5§%'E€§ £5: gucéé 555%:

,8{}, can be counted. Theref/ere, the §3I'€}V¥$i{)r"1$ of $ub~ruiesh_(:) we {2} <31' Rule 541% of the Ruies has 1:0 be coe»sf_:ru_eé.V harmonieusiy. E1: is net the cenientien ef eiectieh petitioner that the e0sta_{m,Vbe!§ot_.'";ja';:§e_i='\.',,.§,.»qe.reJ received efter the Commencement"-:40?;'::o..1.§r:t¥r}_g"~ea' ec§'s.%;a'"::::_' baliot papers and the same"\}$:;eé.:je acf::.eei:ed }i*e;;eeted.% However, what is eontehded -Qvfigikie!-:;§Vetit_ieé3ne: is that since the coentihQ"4--..ei"_Apestfgiib"e§'§e§'ggaapers did net Commence first ah<:¥v ceL1::*:'i;E':"?=.".§f}f>f'V §\fE'~'E$.,. had aiready beefy. Officer eefere commehc_efee'e§':'ef?}_gt;eu';a»f;i'e§K-of baiiot papers, there E3 vio!ati:'::}_n Q? --.'?e£%h{»1'}.»_ef.._';h--e.'Ruies. It is dear free": the above safe'V..eveihdes':ee"".c§s':".fh--e'@4'x§§r§tnesses »~ PX/V5.1 to 3 am _ RVv'.2;_{:E":TaE..theVfacﬁihat{he ceuetéeg ef vetes east through ghoeiiaeé i:a7:Efeh§:_p7a.r}ers was taken es efter cemmeneemeet ef eLi;:.;:'25?§_;%Q"'vii%'_~f§fo§i'e3" {cast an EVMS', 23 :edEseu?:ab!e as it is My _ edmi'§'teév-.39'-EWEZ and Ef: is aise eéear frem the eeéeemte 9% ;éw«;,e-:f :53" aee even: that the box contaming eestai baééet wee Eeekee eee eeeerdieg te the Reieméeg Qfféeer, VT :: "§:»§*:eV eeée Seek eeeée me: be eeehee with the key eseéeh wee A' eveééeeie egéth %":é:"e. ééeezever, he eietréeetee E§§f!E'zi;.E-gags ee -81- ather tabiea and the iock pat to the box cantainmg pastat baliot papers wag bmken ogen with the pem3issi0n_tve.f:'t.tie.Vv €}bSEi"\f€3!' apggihtecj by the Eiecttécm Commigsi-ﬁt;ah.',1";---hT§I.:._._x'A. presence cf the counting a§e:at$__.a,n_:¥ t¥fae""'€;ah';:5i'Vti'até:.s. tiowe-ver, accerding to the efection'-,petj_'tiahéi3. thé E{é§ih~.._t3f*i.h_' the said leek put is the box <:c>h_t;e:---i.VhEng"'poVs'ta§ t;;;§EAIéitv«p.aVpérsA had been least and the said :Qc;;%1%:"§Am--.:g be ogen, which teak more i:hah"'~."%§t'he ""a:.§%;v:$.:'»"wherefere, the taunting of veteshaavlst Q:*;"'ﬁ.'J:f<«f€s'.V',' than the chanting Qf \fQ.ttt§ _';:20.,%,¢':;jV/:'y/;7Aij€1_Q§siIiQ_t' ;;v32"f.3'rtV=:t*?.§"VV'cor:taia*'aed it: the said box'. ____ the petitiener that Cstgnténg-.__ .EVMs,,, ceuid not have commencetdtjgjrhéovt %tt§'rh4:§:€%h'c£iement of ceunténg of ;30$taE baEE<::t4§§a"g3a:r$ ::<3f":€:.é:1;_;fV:9ieé in the sad box:

Ehava 3!':'*'&ad7y heid that the gmvégiang <3? gum V%z_2t_.ié;f;T_(";t.§ 'Sf Riﬂe 54.1% at ttsé RLEEQS have ta be maé togéthér aatéhﬁtjhi-fatzat is requireci under subwuia {1} ta that §.e't:;3;t:f%3ﬁé:.:'3g étféger gm: first deaé wéth the mgtai baiiat ttza 33:29 hag 2:1': be rem géang wéth tha

--._ :Gt°:}*;&:':t§ at §:,§t::~ta:§e {E}, aagtééah giégziéatag thgi {:3 {".§'2:'€§" if': {:3

-82"

Farm 13C received 332 the Reiasming Officer afterﬁhe expiry of the time fixed m that behalf sha¥E be c:)§er1_.<:--:'d_ a_.r»_1i:! v rm vote csntained in any such cover shat: be <:.01_:-_--s§§._1t'e'<i1"-'.i§mfa*'v..._ . wherefare, the srovésiens of Rule §_{3u%jiees-'%i<§"}"i;~.:;;:r%éést:"zf'i"i:re that the courztirzg of gates Cass': on E'{;f4Ev'Es:,'_;T;';Ei*:o«L}»!.1disi;':$é'Eg§'::%T_' only after the votes cast thr0:;{g"r1..V..po$'{:;e:v§ xbz:1VEI<:>'i:',:';ﬁé:?:i{::vs'ss:isVV are Counted in itg entirety. _ In E,9;:"'jaa::;,':1.J_§;z2ﬁ:iQ<§_ﬁecgéied or; 03,03.2005, wherein aisag T:%se' qus.§si:i'<;ni ~ﬁgto whether the Csunténg of pastais-bva!i:f>'::ﬁ3"'ss'a:sr'iL;2id" before the <:0mmencem_en{;--.. ucf:ééf an EVMs., has been :1evg__a_i;i\z%er;J':"*t§§ _ ﬁiingie Judge and has 0b$erveii;!__ as fo%§Vm3.s:;«~:. "

_':;i55£f'..La The" afgmment greceeds an the ,.?,,g::Ss'.;§'sn§§.;é;3;2 Saw there E3 3 grahibétion ' : '$0.5's:r§'Ls:;€'tE.fig--..oF athar voteg gimzsitaizesugiy with 'E:haV§f':§§'Lj--t%§s§ §ostai baiiatsg The Quegtéen is, is '§:he:.*:e. zgﬁy gash §E'§§'E§b§iZ§Qf":. mi ihai §9;i.E§& 56% A T stt'a€;<~:&:*s is KG ghaéi first iieaé wéth the gestai . b_3Eia'€ ﬁagerg in Ehe marmer hereinafter »' ﬁmxsééed, AEE Ehai aw Rzzég mandaieg is the mgtaé baﬁais shaﬁ ée maimed févsi, The magsn ég me: far :3 §e§§<, it is garziaéséeﬁ E5:

~83--

sub-fete (2) of Ruie 54A. Sub--t"uie (2) provides that, me meet in Form §3~»C received"

by the RG after the exam; of the time f%:><e;r.:.f...é_:7'2_A» that eeizalf shali be opened and ea centained in any such cover ehaﬁ be _-Ce'u"r'1£evd,h'~ " In ether worde, pastel ba!§0tf=.A_pa:3.éf§? 'qCeQ§:ti'nue'VV"v».eW to Come even aﬁer the _poIiErdg 'd_ateK is' possibie the: meta! baE!ets:'L"meay rea_ch on the ceeetirzg dey after___ﬁEre__«;:s;_;r"enenc_e;}f1ev;'§t ef the counting.' A..4_.\_2\f;'-her-ieasgf.AVLbt.h'e;E"«.yetes ere concerned after the p-eEV§1r§'g':'§:éV o;v._Le'rvAA.';h»e_:_:e is no question ef[ed.d_itieh" 'leis in that Cerrtexg. §":P}e11:§j::'§:3f§3rEiereerjfz ea1;';:éa[':5 make ite Ententieiy <iE_e;r§r egi's_e§§:i'm,]"a'fteV'§ {he counting is ee::*fiEi9i'e':"2r_f:éf3<;i uéiff'3re;»eVV.:beiIe€'"§eDers are to be ree-eEv'e"é' het be taken mite censEi§e ret§of1'._""if%k»e:§i"..»e.eh.aiE be kept Separeteiy .;:;'nvd_thehyusiheii" e*§renz' net be opened and they fjﬁheii-e§.A beA.EreaefV:fe'£i""eS rejected votes. It is in that ..c0e_:e~><5:.e"'d_eae §¥i""iE hag ire be fixed so far as V"T..._§:e§ie'§~v_v.Eiyeifeé eeeerg are ceecemed. Therefore A'--44_the__€i:s;§.esays eeeteé baiﬁete ehaif be eeuntecf f§r':s§:;:. {hereby meeeirsg that eeete¥ eeiiete AA 'V::e€:e§xsed efter the teeming shaif be rejeetedx 'it can be further eieiee Ehee eteer xzetee eheéé eei: ee eeeeiiee eefere the eemmeeeemeei ef eeeeeieg ef eeetei eeiéeee ex: ea eeee he: feéiew éhe: ezher eetee eee ﬁe ee eezmiee eeiy eftez"

'€-

g =* 522 52 .5 €.

#84,"

the caurzting sf postal balm: gamers. in fact reiying an $ub-r':.s!e 3.1 ef' Ruie 542% it was; corétenrzied the RAT} after taunting 61' a1? xg.aE_i;;§. votes; given by the 903:8! baiiot if: favtzqgi each candidate has to ;"ec0ré_Jt.E1e__totai"tﬁe%§5>'f"'» " in the resuit sheet in Form 20 a:i*: d } the same and cmfy thereafter"iihé-._0ther .v<:5AEeS' Couid be taken for consvide:{"a:1on."' The.pVr.g3<fé--.#§S' 0!' counting c:iea:'§y__set d<:;§s_\;_aji':-tV.ris__1:£3_§ ru Ees go n_<§t irzdicate any such ;..i fi'§e:":t--iVAoni. £3L'tr'«..;hlé"«part of {he Parliament' Gm the §§;nii'r"3;r3}, céeariy says that.vth ;€v'b1::§f'{)t bax or boxes .z.:.e{ed 5§'§_._~_:":*ar:£::~*e:'1-*:_f'1a:f;4-Vsjyéé updﬂing statier: openeéi.Vv.a:'}4_§:i;»'A_V'i:f':.é V§apeV%5V"f0unC§ in Such b£j'§< Sr"{t§%§XQ§5}jca;:§ét§G s§E9iféV:}'i'féﬁr1e0usEy, if the €c{;;_:'2t':r§g~E$ b:§§..{jg=.§f!:;T::;:éu§'£;s2é £9 mare than one pia<:é",~ the :2-iaéié 'a§ﬁ'e'fé the R0 is péaced is :zf_eated"-.as .tVE":--.e *!.as't--" piace where the baliet v»»'-igapilers are""<:c};,:_;fy:e3d. Eherefore, a reading of 'A "i;E*':e7:-:5 _4§7r'a'}'§§§i<>i"2$ in the mntex: Ea which it E3 u{;i5;éT€§«,._v'i<§%*,*$.§3;_%ng E2"; mind {ha abjeat with which '_."'it§"zes;e"'§§uA§3es are framad; makeg it abunéantéy 'é:E.gEi*nj En' iaw tmre is {EG pmwbétéan for counting A. 9? gastai baiioiss arzé aﬁha wakes _:é'§r::;u§:a:1ec:::$§ga Tha §"eqa;ére:*z":eni 5:? iaw is gmsiaé méiﬁts awrztérsg ghaié $9 taken firgizg é,.§,_, get 2% Cammemgement :3? Cﬁéiféiiﬁég, 2:3 €§"%§i _§3§--3t pcsstai baiiots received after counting ig not . taken ihta cahsicieratian,"

$5. It is also ciear from the evidence EiCi_¥C'.§.!'I;"i';€':§"'~:<§";'V'~'§;ivV"V. the petitiarier am the respahdehts in the p:"e§g;§"t..:€a§<-;2. the fact that counting of votes cas;tiAthé*o';:_vg'h_ papers couid mat: be cammencegi atAa1".'m. ' is indisputable as the Eock :':;:;:it%. not'!:)é"'dVpeéEivgttVVVahﬁ awarding to the petétiogéerf th«é"'"R_é't¥g;rf§'i2'i.g OffiC'ér"ha<:f iosi: the key and according te ti-haiiiiétiiirn«i_h'gtjg:§'fficer, the lack Couid not be ope::'g§;§1'-a$:=t§:£+; However, the fact rer§"i'éi%é*s"ht:i§;iat Vt:i"?ge"' ;:iut"_'tt:"'t"he box centaénirag the postai bé'iidt..pagzwérsgi':mi3's«_._b*;~,§:"ig.en open and thereafter, the counting wa?s'~.d0n.e_tai3ie 0f the Returning Gfficer "V-aﬂnﬁ V-é§}'E1e;b;+.9;fa:~re, th'Ie"<:::mtentEon 9% the getitiorzer as argued ,iéEQ::i£'%';r'i:¢s%V(:%.V:éS{_:§"§ﬁE{§r mmsei appearing for the QEHUQFIQE" th:a¥t,_}<§hiy ﬁftéékrj tfiamgietign at taunting at vateg through the

7.,_.44_"wg;;cstai '~i":;§i:§${ Qagers, wastes cast an Eifivis. had ts be '*%ti':_::.;::€§'e.éz3f; cahhat he accapteﬁ.

~8£i%i~

46.. Further, the ccmtention cf the petitiorzer in this case is that the postat balm: papers ma mt: been Counted: It is stated by PW§.1_,2 and 3 as above that acmrdéng to them, t%§f.e:AA>V»b_e>< §:G'ﬁt:{i'r_2e'ti'~:

pasta} bane: Qapers. However, wrhésn %;'he::'Coi'::.ﬁef1§5 '{3'fV':"'tEfté:i;_ box was geared on the tabie ev:"' tE=2..¢;. Ref:u.rrﬁng {;3ff'i§:ievr.,._VVt?2£ére% vxtere only 813 gostai baﬁet §api£--3_;1fi5§':-E3;;'§:*§.._»'§he";.;;'\;*ée:rf'é warmed eraiiy that 39 postai bé3'E'--!..;)'i_pé%_[3€%.{'SJ. rejected as imraiéd and oniy 3.68 pOSta§~.:bé§§iC$:- fcaund to be Valide "E""he Show the furnished by the Returnér}; has begs; produced by the ;3eti1:§oner;"~..T§"E;e 's'ar%:'{~:§ "\:«;4'9 ':;2ELVV<':4!'ghow tiwat 639 postai baiiot _ pa§e{_<§ %1a:.{§ E3e e"::..js5s"uecVi and out $1' the same, vetes cast tV§}é[email protected]; gf"a :2',ﬁ2?.Vi;3'€;$ta§ baiéat gaapam were regfecmd ag Envaiiﬁ e{E:.§"-f¥_4_§Lﬂ";:§§?\i%':,:ﬁa§~AV.T'V;::»,:"iEv;3i: pagers; were fmmé ta be correct anﬁ rhe éaéd »._ét'z::t%me:'*:i: - EXP? aésa cesntaéns the éata with ;j %egaTr;ﬁ ttjvkrotes cast Er: faveur m' each of the coatestirzg _'_ _C'&§éV€'E%:1*${es a: Si. ?€Q.§. "§'he §'s.:'iﬁ§:'EC€:§ {Bf ?W§ef; m 3 that 'T _ '%;h=;«§r& vssera 8:3 gesiai baiiot pagesg ané ihai {hey ware 'kgraiiy énfcsmzeé ?:%é§§: 3? gegta-E biaiizrsii aagérg Eéaé bean 13$/vi.»-"3 »"Z.".':,x.< ,8'}'_ rejected, is yviiheei aey basis am has net been substeratietedﬁ Further, it shouict also be noted at: this etege itself that during ceenting of postei ieaﬁot paeersi no objection whatever wee reised regarsiing the ceun_t§»ﬁ;g-.._4'ef eestai bailoi: pagers and the apeiicatien fer per E><.P3 was filed by ewe, the_e.Ee3;:tEorj--"e'§"ee'_r§,{$5 eye 2 0r:gmeE eetitiener net: on the §iEE3ga:£3iGﬂK:'Oﬁ:V8Fiy. \f§{$1.8t'EV{%:f;§\\/,.Q§11,'_A Ruies in counting ef postei baiEV_oi:--..Vpapeé<e,' but,ef}3e:VV:i«;:<;».:.,;rjieag% was sought oniy an the __g:*:>undV_..'E:lVﬁ:.taV§__ E<rev§n.(g5 to the iow margin cf votes Tv\z§*;ic§':§_':h'e.'%[f::}et.,» respendem: is declared eiected, {here e3'rt3'uir}i"be' .:fe+<ie.i;nét:i:é"g" of vetee cast an E'\.fM~e,§ .'a§"1V;(vj "'Vv§73"i3.SV*'Ci'3{'"§é§v5-Q13] The appéécatéen for receuntingﬁ"V--g'ieeve"'§:>y9".V$m'§%';~.:S.L:dha Gcnwda has met been ered::.<_£ieé:iu.ner E'ne.s§"she' been exeménee. Hewever, the §.'ei:~::_.:K""eénigKﬁffieer ﬁes ieeued endersemerst -- E:<.P5! which gm»;g%.T::»el:&e%e€~r;§se:3 aeeéieetiee ef Smi, Sudhe ﬁowde fee _ reee§j':'at&r:.§£'a~3*e eeee eejectee sinee es ebjectéer: wee reéeee :e"'u:nt§ng :3? asetee test tereugh eeetei beiﬁet eageere .«e~__e?r:-e"':i':?'e game have been eeeetee in eeceeeeeee wéth Eew T eee eeee bees': eeieetee eeréeg every meme. "ﬁézerefeze, it A ée eéeer See: these £3 me mere ﬁg": the eenéeeeéee ef fee 2'»-"

->4 E 5' _ 88 _ petitiarrer that there ig vieiatiorz of sigb-m!es (1) and (2) cf' R£Ji€ 5-am af the Rules as referred to above.

41 The next contentien of the eéectgion as argueﬁ by the Eearned serzier ceungei ap§¢aVr'i:?1g ﬁiae' petitioner is that there was wronghfué r:tm§ri't_inig' bafiat papers; which has resggited :'n%%;e;ec::¢n gr 7poVS~;tés"E» baits': papers, in which votes haéiﬁéen ca$E.iV_ré"%'$*-Jerﬁvr the origirtai petitianer and th§~sA_am§3 r{;a'sr--:rr;a§?£e._riaiiy 'éffetited the resuit 0f the electicm petétéorj éi;'n é5the?'a{§_?;a»iE'(.;atior2 for re» Counting has be§§r;.VL:VIi..vrGEjgiy' Wherefore, the pététéanér §5._ent9E't§é:::i._5iGr rIe"a:_éL:-sjtin-'g $5 pasta? baiists. Aglsf'. have;, arrefg§y new abcsve that the Seifm V"'~._s;ér-a;:i_rrg §'t§§1:e:r*r";{mt§ af Pwsxi, 2 aria 3 that there were 83'f;,._5V"T.;};fsj$€a§ "'_~Ef.':_3I%r§%;"'.pag3er5 cantairzeﬁ in a %30x arm when V _ rim $:;r2%e.r§5t§v%%zere Qcured Gr': 'me tabia 0? the Returning V. Gfficer, {ﬁére were $13 Qostai batict $33623 and that '_'_«r'~__§%*°§':::%;?"aé!ér& érrffsrmeﬁ $ra§§:: Eihai 3% gegiaé baéégt gagers T rraﬁ mes': rajacteég haw rmé: at air men subgtarztéareék U ﬁr: titre {Is'E?'§§3E" hams, Ex¢??{, which is prsﬁasateé by the _ 39 _ petitiemer %3im5e1f and gpaken ta by the Returning Officer ~ RW.2, wha has issueﬁ it, weuid ciearky shew that in ail, 609 gestaé saiiot ggagers were issued fram the canstituerzcy ané Gnly 160 vows cast thraugh papers were fauna to be valid ﬁnd 227 ;3ost_a§'_:&"ba'%.i_'<;§ﬁ_ :is papers weye rejected as im:aEi{i. Wégrj the s_:a'i{§*v-fézijszt 'w:a$_ '4 ccnfrented with PW31 1:0 3, t:hey:'».:'ha:_g£~3..iaﬁimhitiéd"t:Ef§e__ contents of '{:".x.P? and wheref:dVre;,_V t¥':e <:_o:htez2t:i<;:éi9:A.,;e:f.,_'1:hé§ mtitiorzer that there were 813 ;:3<";:_4_;§f;:"?3:l_ i3;§1iot'p-.:--2;:j_é.%s the box and only 39 pasta? %:=éi"i<:;:t mjected hag mt been substantiated. ,~F~u r_t;her~,_Ai=*; §§3 E3.¥§£:3 v'.3L:}"E3E3r from a gemssai the: éV Q'i';*i2:Vr}j1€e»T:if._§'§>%;*i{s;if to 3 that the statamenf: csf PWs,1 {:<:>__i3*tha't ;f'.V2;Z"',:?":""';f'e;:§3'V.ecteci pasta: baﬂet gapers had bééfefz <f@unié;3'.__;5:%o§e:*Ey, about 358 vetes weuicé have E.)' e€:':"'z :E3'z _§i§ye;§':«-..vof the Qriginai eéection petitianer is mt s§i;F}5$'i,<a;Vnt'§'a§é;=_d__, ﬂ"'E'"he contentéan of the Qétéiiener that V . 3%s"1£é"§:?':e~~._%f§%si:' reSpomen: hag baa': decéared emcteé with .nf_1as€§;"§%} cf 26 vetesf imgreper cezmiing of $03235 .' ~_.bé%§é:' §a§&rg hag maieriaiiy affaciieé thé eiaiimn am T '«'.. *;%f'?'%1253§"€?Q§'E,, the Qetétéaner E23: eniéizéeé Ea ragsamting a? A mgmé Esaiéai gagergf {i&'?%:F%G%: 5% aaatégsieé ag is :22; asaseéi ' aw, iv 2 ,«'f:3 .§_/.. 1.;

3' #g1_ petitianer. The said witness; has mt been examined and the appfication for raaeamtérwg filed by Sm:

Gcwda has mt been greduced Eiféé the e::é::>rs__ea:% e'éf1"i:V--'.i%fé--- 'V' EXPS wouid eniy show that since {the a_pp§E§;3ﬁt' c:i'_é':d'hot, raige obgeciien with regard to C©ur€tingj"oAf:' p'C;»s ta~{ 'E3§i'iVé§"i:..« pagers, which were <:ounteci"T_ir':---._Vti**:e *pr'e;2:;erat$"

counting agentg befare fthe de:<_:_IL4_i:a°§r=.;a:f_.:_2r:,:.:j:_; (}f°..'I;E'1L££=;* ':':eii£:vfVff5:t%L3:'z result, the apmiication ffr3'i'.-..".'A¥'~'~*ie"a4_JLhf/§.¥%'§§"*%<i??3Af€§"f:>.5§¥; rejected and Ex.F-'*5 by its<f:2lf in of Smt, Sudha g_§::«ﬁ*;«-:V't"'.'§EV9"::'e7""fapplécatien for recounténvgméf'-..f\k:§9'i";éié§_ éf the appficatien gives": .%€€G{§{3t§E':g sf vatag, the mix; infer'é~rt:¢'e~A t'?15ai:VV C§ravm is that the Said V aspiigagjfibrz was"gi_§rén after afetzéaraizéctsn Gf taunting of v{§te$ é;ca§.L§aé§*v.gn§ respméent N931 was desﬁared to be eE§§;:t;=é;'§M f'é*1:é*':=';..,,_ §<~Qf:v*:':'ta czmgtituencya Therefare; ii: is dear ichai Vii-"ge é3%§g%sfi'a§ petétéoner ms faéieé ta greve that he £$m§§'éEﬁ€d ﬁuring the pracess sf cauntérag G? waiai T.%_3'a§"§.% Q%; ~;'§éa;3e:'s G? any viaéazéan 9? the RLEEES am the fag? they were ms': ghaaazn zine rageataﬂ pesiaé baémi "§a§€:':;a ""§"§2:e:*€f@§"§; the evééence sf Rﬁixigi, wééa hag . Fig}? E FL} WQQW spoken to abeut 13:3 Counting <31' pasta? bane: papers in accordance with iaw, hag to be accepted. Gm simité-r'p_?'~..v facts, when the difference of votes was onig-!3V.:é.£§*éA%é€é:;--._T 'V' between me canéiéate, wine was d_eg;l»a_red _-i?'{"€fCtéT9_d. the next candidate, whe had filed 'fire ';§§t':itibVI}'i;-..A the Han' hie Supreme Ceurt cV:=;§Se :cf 'i'v:',¥§'HAE"F€4QRA;3 PAL. Vs. RAM BASS MALWGERéii;-:§11€:f{:~«i:§§;$':C:€.:%Q§§%2) 3 Sci: 4527') has; held that 'ﬁ{é;»,2f:'~,% margin sf votes wouid met ivfZSe§f:.'bii':.Ei::';i?§}t.;'%1'(2f"§%€}'§;V&%;%':€.*'€§;.uI§tEﬂg and §JE"C}p€t" grouﬁ.d.9§'--.:§ja;§j:é£_ :o.1§e'€znf%1d§. ﬁjﬁf'.'?¥;§':*"'éntitEement for recoun'cinvg.__V::n'~..:!1{}f1'V.s:§i%f petitioner had secureﬁ 1'-,V116$;? V'L§x:§9: }§va':zv%:f:"':¢é3s;p§né@nt No.1, who was deciared éieaﬁced 11663 votes and it was _ Gniy 5a ;j§"§'§6n.*Tgi¥? 0'f..i:;i'j%ée ﬁnstes and the Hem' his Supreme Cgczuri,' a?'fie:f4A'xﬁ eview of the pmviséizrns 0*? Semen :60Cit}%§1d}'{:éE;}V__s;.%j:~§"' Ehe eariéer éecéssen 0? the éméogfbte V _SUQ:"é':*?%€v-ﬁizusfi' ﬁas hem as fG§§aw$:-

The Eaw am this aagect §S weﬁ aetﬁaé.

'*'2;f:;%°::%a éeasing Witéw séméiar £Gr:':es'1i:§'m, this '"e;if§z;z*t £5: R, §'x§ara%§as"2a:2 2;. S: E£%emm5£a§ ﬁaéé ma? ﬁiéﬁiéﬁﬁ, éeézsg a §':€£i§"'E?E§C§§ matter, Eéée : -" ': /ff;

7 /35%., gggg authorities C§"iQOS€ experienced JBEFSQFIS :0 do the counting and take every pagsibie Care to'.

see that the members at' the staff ds Cemmit any errar. Mareever, the reiéef counting cannot be accepted_:irzerety_-'éri"'*th§:

passibiiity sf there being an ézrror,jAf{fr§I1};53rr'Cir3.LJ'r.f:4"V'- observed (at SCC 9. 543, para "it is',.'rréi'{ "

settled that such aiiegatio':3L:§'V~~njus£"notOshlxg cEear¥y made but; atso V,.{2§%3»\:ed_V_V by." '~c¢Vg_en§? evidence", The ' rt 7_;a!;=sr:> ' -«§3gIVVid"«.%that the margin by which the a5-;':{pr§1'i'a:'r'2i s;u}i:::AAe'::~g:-3§{;j'ed was very na:':jr2wD. "«.v:ig'_§}dQ'ui;fV:5ediy an Ei"'f19¢£}r"fZ$IT7!~1:§'--..faé%7;§T)--%'f 'i:r:.{_« he:Lco§1£§jgtf.érré:t:i""VbuE would RG1: byjy i.:s<;'éE'f;»":3riﬁE%ste_:'V§'hL_e.1é0'é:nif§h§ of v0teS or ;*:_2s;*,"€'i"t'A°~,}" thé'._"VCbrjrt. Thereafter thé"--._Cé:§Lsr'i: §_§a'rEiar daciséons and heéd '("E--r:4_' g}:=3vraV"2.6f;.:t§"f§£;{s::,"(SEC pp. S4?--48} "'"£"If1e xé5G'u"rt° w0u§d be jusgtiféed in

--r>;Vr<;%re5r.%;V:;;"g;=.__re~«::m,:r:t GE 'rim baiiat gapers « 0h"§'gt.§rr'E§e;»*ré:

'~ {'3;':;» The eiectéorg petition cehtaérss an adequate siiatemeht G? aié the materéai farts an whmh the aééegaticms <3? EE"E'"E§a§§&§'E%i';.r' ar ééiegatirgs Er: €Gé§§""iE§?"§§ am fouhém;

{2} Gr: rim gags gr" ir32s'§§§i"3C8 ﬁéﬁéiiiﬁij guah aéésgatiarss &§"8 grérrga fﬁﬁéﬁ eg4e esiabiished, afforﬁmg a geed ground for eefievéng that there hag been a mistake in COLii'it§§'§§; and (3) The ejeasre trying tee' petition is prima facie satisféeé that..th_'e..V V' making ef such as": erder i..<;»Aim§;ere':ive4E&,'r--Ie' necessary to decide the <i;s;;:~ute :F33l;'..§j "?;A<3=._ "

do compiete and effer:tua!_ 'jL:s't%::e--.' between the parties. 'fr 49, Simiiariy, in the casej¢r%% Sk§R3_VV:3'{'TEI'§j§DRA BAHADUR SENGH \/$.'A53§'§-RI-1;KF?i§fi.§\;;§;"«.BEHARIV AND omees (11969 (2) SCC"..»4a33x),v ._V?:hie Supreme Ceurt has Eaéd cf.:ﬁ>»v=:'§~a'_$ f<:$'5Ee\ixgé':--

""" H"_v?.uiﬂhe'~.efrsg}oEf;':é'%é'Ce of maéntaénirzg ihe"-._ papers ans} the cErcu«n'=:§'ta:3ce;:.Lé":éAee§}."':f;'f'i§.ch that secrecy can be x;r;'e!eAted' Vr"se$'beer?ceesidered by this Ceurt in V-':,_§ev»e;}a:».e. §:ase'é;"'**"Iﬁ particuiar we may refer to _£:.he._V"c§ea:e%e'§€>..;2s ef this Ceurt in Ram Sewek f?;§":§§t;;v5ei:": Kemfi Kiewas and Others ans"

A *---43;: V__£e:;€nej;'f Singﬁ V. Gian; Kerter Szkzgfza "Fheee ar*Kj A':3ther decisiene ef this Court and cf the AA ' "§::£«E§?2f Ceurte have iaéé eown certain besée requéremente is be eietisféee eefere an eieeigtéen Erébuneé een germs? we éneeeetéee cf beiiet Qaﬁﬁfﬁ, "§"§%ey e;*"e~ -95- (1) that the gﬂetition for getting aside thé €3l€C'E§{)1'% must: contain an adeqéiate statement: of the materiaf §a::i:$ an which the petitioner reiées supgmrt cf £353 ca$e and ._ (2) the tribunai mu:-ﬁg "':§ri:n~";a_"' fade satisfied tihatV%Vn«--..c:}rde--r"-tow' ziecizié the dispute and coéﬁzgiiieznt-é justice bef*sx{_een;V""' "'--.partie§';

inspection {)t*"th'e "f;)v.Ei~¥Vl«c'»,:1: En necessary. V

8. 'f:r§;::}é:§_--_3\:<3::'::=i:_ ﬁgs j§:h'éVVé;§'iVnEon that if ar§' él"ie'C':i.r;r 5n_v p§2ftE'tinmfr in _¥§i'§ eiection petition gixées ":~;CsrneV'fiVg'L:fes4V%'a3V;e:} tine rejection of vaiid votes"'--__ar*arj és':c:fé%;pt*aVn't;e4 of invalid vetes, the :3'a*m_e nﬁ;-;<;;"'b'e {tonsidered as an adequate '-i..§ta:i;en:~~s~:{nt éf"r't'a'a1€eriaE facicg. In the instant ..::a:';.;;"a:3€2:§*t; from giving sertain ﬁgures whether "..._*:m"::'?"'_o.§f'~§':*;*i'.agi;"2ars,x, tne §}€?,§E§GI'1€%" hag net A'-~.._é§s§:v§'<;3{é;i£§Ain {he miitéen the basis on whicéz he arrvivm at thase figures' His' bait: assertéon AA "%"..Ef%atV he got témge ﬁgureﬁ §':'0m me counting 'agents 9? the Qongresg nnménee Came: affaré we neceggary bagia He éié mt gay in the §3€€§§§%E""§ we éhesse WQ*§"§<€§"S were am Wm? gs iha §;'}¢3$§i% {if igheér énéérmaiéan? it ég 5:43: nég V96- case that they maintaitzeé any notes or that he exammeé their noteg, if there were any, The"

materiai facts reauired to be stated are ti~*;Vr;w.s:'g. facts which can be considmed as fT"i3(E§,"{f;iE3§S-,_ V"' Supporting the akiegatiens m&.ﬂ€'t ' words they must be such facts asétttjcr bagis for the aéfegations _made4'~E._n:"the pe>t.i'_:itir:.'* The facts stated in Parag;:.;f'é:';}hs the eiectior: petitign andV___i_;9§'-..$ch§du.ihe~fﬁf afé mere ai§egatic>ns'§:_%é't€ ate §.t::5'z;..V_rrjAat.;erEaE fétts supporting thasse 2=:'s%Vi:§gt§Vati§:'z:is;} in insisting thait the;_"VVéi:éc:t:Eo;}}: .,,4:i%3_titias::Vt§"t shouid state érjy. facts was referrirtg t:§_;4:_t;_ah :s':..2~t}stV:¥gnVt':e and not sf m§:té"'tfor%%:, at}-gifnfttx«VVﬁ-ate§g}f"'t'ht§ trial court hag mistaken'Vtitféf-~ft:tr»tt;"'--t§_t§':'-- me substance. The rnatériatl tfatts Vd'§t§:;§.<§:'$"ett:i' the petitioner must afferd a7n..,ade:;guéte "basis fer the aliegationg " ' . . . . . .. J V :~<x:'x:, V' ' f':;::§.§tt The eiectim getitéan is séimt as t_§"s;éti'?-.V_i':"3:;SpeCt%t:m at ttze éaiist aamrg at *;é:E;e3tt}et ttég taunting agmtg hm mated dawn A. ,_;t4E':é"Ses'&a§ numbér at thege ﬁaiiat gages Gt' "-..as:z"§:ett2e§" ttwge agents raégeﬁ gm; Qﬁjéﬁtéﬁft rgiatmg ts:-3 the xzaéiééty at témse tagiiet §§m;*g,_: if R' S Wg"7_ so whe theee agents are am what are the seriai numbers; of the baliot papers to whi<:i7 each one of them advanced their ebjectiene.

These again are the materiai faets reqmred to be stated, XXX :2. Thetriai C0urteorre<:'t'Ey--«Can*je ;:':$ft§a;:

eoeeiusien that before an erde: affix:A~s;pei:i:i€>~§1:"efV' the baiiot papers can .»be.___ma«V:§eV it prima facie satisfied that ih,cq;:5":'<'ier to"':ie'cieci'e the dispute and to dove3.mp|ete"j;:§t:éeee._between the parties, inspectioﬁ 'tfhef ;bé'i§§et.e>"eeapers is necessary. Qt did that}: v&'asV'e§..$atisfiee bL:e't"iV£'['g'as.?ee ee:f.fe'aée.[ie whé'tS'0T'ever 52$ to how it <:ae?;e'*te be'ﬁe-»':§éfi.e'§j,___"$2 'judge can be eatisﬁed eniy er} the 'i3as';is§ ef 'ip.erefof and not or: the basis s;:,--f» mere aViAEfeV<_3é3tie:':s."' There is absoiuteiy ne ;eAthEeV ea-5;-e't;o support the aiiegations en _:E3e_ ':ee'::.§Vé§"ve_f which the serzstéey of the baiiot "7.__;ee';';>e%f:e__fuee'5""ereyee fer. The via; eoeft did not '---.4__me_e':%Q3r};..--A§e its Greer even e eiegée reason in eusjeert ef éte eatésfactéee": 33 is the rseee fer AA 'Te~-4.§;1$e:eetEeg am baéiefz peeere, Every jueieiaf 'eeeer meet be eeeee er: feaeeee afiﬁ theee geeeeee mug: ee diseieeed ﬁe the ereer étseif.

ﬁefeeiueeeefy tee éeareee irieé gajege hee if'. ,3:

%\"'§;..."*E' ' W98- G'u'8F"EOO§<.€d the importance to be attacheﬁ to the secrecy of the baiiet pagers. "

The principles Eaid dawn in the abmre gaici giméiar facts: weuié substantiate ihe c0nten.it.i.e;:>;_'if:i'*~~.Q'i5.T.f§ée 3 learned $E3E'1iCf}i' Courisei appearing 'fer _fi4€['Sjr;:§ifid?¥;jri't_ and the finding given by me asvr§ferré*<§_ is aboigia .. 1 2 S0,? The above said pr;-n§i'E~w;}_Ees laid d.:>_w.rj V'i:s§,?""Ei*ié Hoifbie Supreme Court E"1é§\f€3v:: 'b€'i:E3%'} reite»r.ateiCi En KATTENQKKULA MURAL?' 'i'g<'RiL:i~§§i;i VEERAMALLA i<0"i"E$iivic»,m:;"é;;m:;i.:'i;z;i\iif3'?igV::;"i":i%ii2V'if?i$ {iiom {1} sec 466), wherein thevvi-;§c$n_'bite:S.:':':pr_énf§_é*-.C§;»t.:rt,. after referring 'ms the earlier _o;r§eré"~.pa7'sse;c;i bi; t'%':*éV Herr' hie Sugreme Court ifijéé'~0Abséa':if{?eQ--.¢s;~f¢iioi.$}§:= ---- 2;éi.."V'i:E.::*:és a Settieﬁ princigie G? Eaw that V eviéesgéée; §e$gend the gieaéérigs can nether $6 V. ;'?£~>i#imit£i&5 to be aﬁduced as? {am such evidenae

-.Ab:e._t§.ikam inte cangiéeraiian. §'«':e:}re§x:es; Even iifie two matesiai égsiiag viz. as to: 'is'Ef'§'%€f?'i€E' {ha 2 wif:<:iz:rité§:§ 3?" azééég ﬁg {ﬁe ﬁéeatém ﬁffiaey vizag if'; §€ms"<3an;:a wéih iha méeg am 5F"§§i}§§t§{}?'éS ag ~IOO~ this behalf have to be stateé clearly in the electien petition and than pimveé by cogeri§ W. evidance. Undoubtedly, the oirms to prove,t%ia.e47_'» allegation sf lrreguéarity, érriprogrieicyiﬂ' illegality in Elia election gr0e::e$$....€3r_"i4 th:é'V;j'a"r€:i_}e'fV""~ "

the Electiars Officer is or: the é.l:€CEi-Gil:v{1i;é?:ifjif,l.(;5fl'534i9"vV, and not on the Election Qf_fice:';§naéVhelé V authorities belew, Is': tVhe.,i:';irre$e:'é'tV.,ca;3g:{'-._:b{3.g;'li"""

the fcmms belaw; have _f{_3fl:Ji']_€_}'vv_.l_.'f"EaiC iT'Ea§§3ifl§'§E facts were §ackiri§'g._._"':%i-n -i_:VAi*:ei..]él'::~1_;=€i,lA<'3':'*.i%_petition. Having heid so, in "T-§>:1_.:i9'f'\}iéw,',['t.§é§.*.»i__'§2lection petition $§i:::«llld_ on this short t?fli.£'-it '§2'l%2w ef the matter; tii%~;%~:'_ i:§'t:sa:}i}'ia*:sl:c'riii' 5'; the Electicm Trii3'::'%i'ail,:':;ag 5%-i'i-rried'.j"by éjii"e""i-aegh court; that Ehé":'El3:3§Zf;i':';'vl%iV':§ff§§¢@i%Fl§.E§@ failed to say' anything regaféiiig ::oé*'r<.--3a<'i%:ie:»ri:§*:a4hVd overwritings in Farm 2:13», are tie.-:~v§,i:'he':?'faci%:uél§y nor Eegaiiy sound."

*i "*i"'§".ie "'1-«:ém.£e'» §3zf§:"2Ci;3£:eé"$"" %'iave been reaffirmed by Em "ii._g.;~g.f_T.iié'e::'$»:,§g~;9é'n§¢.. cam: in i<m_.3/Mai SINGFE CMUHAN Vs' ,3Q%3::'T3IVV. (gm; Am §CW 13%;"); whmin the 7-«.__'i1%en' hie' S;:Eps'eme Cami has sbserveé as 'fs::E¥<:}w$:-

3.4. ﬂaring the trial {if an &§€€I?Z§€PE""E Qﬁiiiiﬁéﬁg ii i=3 $29: §5€§"'F?E§SS§§§& €92" téée agaafi E53-

E r;

'A ''u_''_ M. ,/'>3 »«1€}i»« permit a garty to seek a raving enquiry, The party mum; plead tha matariai fact and addmew eviderzce 1:0 msbstaretiate the same so that«V$h_'§. ceurt may pmceed ta} adjudicate E_§§f§Z§f't".4':i:Z"§"35'€A,VVV: ' issue. Before the court ;_:2e.rr)f1_E§:% _"t"¥'*ié"--:éT'§i'?"" "

counting, the foliowing conljitignﬁfjv satisfied:

(0 The £ZeaJ5ir'»t.:m.e,:st sa'*:,.i$:r'E'~e.e£.i.=ti:1i".:2gt'VV a prima faci-e <:ase;,i3-- ..ést;3'bEisheéLv»...

(ii) 'i"E%_:fe 'ma>:.3:£§ri_a:i' ' §'ia_c%t3s a:':a ﬁsli §arti_:_:=.,Ii__ars ;ﬁ'a"\'ze§f':héaf}L.._p§é.a{i'é'd stating a:~;:eg;J;a;-amsn ;_<j't}:1:*:":i"r':g*?c>f votes;

""" '-- }v:,1(:é€3 -- s~}§};;2n":i¢ and fishing " :§r:q:,§i:"§;%V-~.s:hog}'E*d__""r2r§tbe directed by way ﬁes'? an"'<;rEi.?;r.-tpé"=:feIc0unt the vates; V2.

An oppertzmity ghouié be Egéjsxeré tomféie abjeatieng and ﬁjv) Secrecy of we ﬁaiiet A 'V-"j:%é%:;L:Eras is m guaréeﬁ.

V x (%.zzé§§.§::: Ea Eagét Séngh xx: §EE§'E% Kartar Singh 8% H Cgérgh, REE i%5 $5 ??3; §UE"'<EES§'E Qragaé Yadav aa 33$ §§a§e:a$?2 1?'¥"§§$§E£'?::2* & $53.; AEQ, §.§?*E SC 327%; iv? ﬁiéézmggamy as' Ki, ?a%a";*:§szaram=;r 33$ 35%, ,;;3N.«.'a< ~«§€32~ AIR 2064 SC 541; Chandrika Prasaé Yadav V. $tate sf Bihar S: Ora, &IF:: 2304 SC Taﬁajé Rarnchandra Faiimhan 22. Swazi Vin§~*;a§s:: ..'__'__L- :I"

Nimahan, ma ZQGE: SC 1218; Gursewak '§§iEhgh. 2;, Avtar Sirzgﬁ & Gr's,,. AIR 203:5 gs: 1_??.§i";'*~..§r:d"" "

Bamev Singh V, §hinder Péié S_%An:q i*v:

(285?) 3. S023 341).

xxx 2:4, Therefore, 'Sr§_véeéﬁrfvef.-'tE;i<-.§--';a};}tzve, it is evident t:'_¥j1ai:: t~he .1:: f3#3"_:€_iV€V'C?i§»':I:}1 getition must gs?-reiagi m¥a;t_e;§§~'i_af fa::§.ér:§f"' sfubstantiate its Ei\!é$TE}'}é.'f;!;i: arJ é£...é}'CE,:r{g"'V'sLE'iffiV{§Eent evidence. Tijfaé_;:a'é§é:':rf;'ts€:':t;*é*»'eE L§«_'év§?o§Vnd the §ieac:3Er':g$ an}:i_ E313 "framed uniess there are ég;3--ELc§a*dEvn§'3_ »-rﬁgréwthe contrmsersy on a ;;ar1;§cu§és..y f;a*<::t" 9}' iatw. It ﬁg, therefore, not V-':T. §e;:_;m£sv5A§bEe "1?V'§';*""i:i"1'7e Cﬁiift ta aiiew the garty 'Ce ./%eje3§ "$}4==vi.§iF'&¥::Ce which ég mi in the Hrae 0? the " ._§3§é'a;:§f'§v;<"a§§g" E2:es: E? the eviéence is Eed that ﬁg A "-4._§uS§£_*:'taVL'E::é Egrzereé as the same caring: be taken §:3':i",6 €Qn$E§ea'até@m "

' If ihe finéés-"sg arrézzeﬁ at by me is aﬁagiﬁereé §§é'é§':€ Eight $f Em gzincigées iaéé ciaaxsgrz $3: ﬁza %-§cs;"%'§%a $E_§§§'§?é'%& C§:_,:§"§ Er: ﬂag aéém ggéé Cgsagf it ég 5&3? that W5 uwmmu ."m__.... ..

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