CHANDRAKANT GOVIND WADKAR Vs. BHAUMSINGH HARISINGH RATHOD

JUDGEMENT

(1.) HEARD by consent.

(2.) THE petitioner has filed an election petition challenging the election of the respondent to ward no.129 of the Bombay Municipal Corporation. In the election petition, the petitioner applied for issue of witness summons to the Election Officer of the B.M.C. for producing the following documents:-

(3.) ONE of the crucial points for determination in the election petition is, whether, in respect of booth no.92 of ward no.129, a large number of voters, about 300, have voted inspite of their names having been deleted from the electoral rolls. There are sufficient pleadings in the election petition in that regard. The respondent has been declared elected by a margin of 58 votes.