Dharmadhikari, J. - (1.) This is an appeal under S. 116 A of the Representation of the People Act, 1951 [for short the Act] against the judgment dated 19-11-2001 passed by the High Court of Punjab and Harayana in Election Petition No. 6 of 2000.
(2.) The appellant lost election to the Legislative Assembly seat for constituency No. 52, Mewala Maharajpur by a margin of 161 votes.
(3.) The appellant filed an election petition seeking relief of recount of votes on the ground that serious irregularities were committed in counting of votes on electronic voting machines which were used in the above said election.;