AKSHYA NARAYAN PRAHARAJ Vs. MAHESWAR BAG

JUDGEMENT

(1.) THIS is an appeal under Section 1i6-A of the Representation of the People Act 1951 against the judgment of the Election Tribunal, Balasore, declaring the election of the appellant to the Orissa State Legislative Assembly from Basta constituency of Balasore, to be void.

(2.) THE appellant, the respondent and one Prankrushna Das were rival candidates for a seat in the Orissa State Legislative Assembly from Basta Constituency, during the last general election held in March 1957, and the appellant was duly declared elected. The respondent filed an election petition challenging the validity of the appellant's election" on the following grounds:

(3.) THE learned Election Tribunal upheld the first contention, but rejected the other two. The respondent has also filed a cross-objection against the findings of the tribunal which were against him.