Ray, J. - (1.) This is an appeal under S. 116-A of the Representation of the People Act (hereinafter referred to as the Act) from the judgment and order dated 24, December, 1970 of the High Court of Punjab and Haryana setting aside the election of the appellant.
(2.) The appellant was declared elected to the Haryana Legislative Assembly from Bahadurgarh Constituency. The polling took place on 7 June, 1970. The result was declared on 8 June, 1970. The appellant obtained 22436 votes. The respondent obtained 17760 votes.
(3.) The respondent challenged the appellant's election on numerous grounds.;