RAJENDRA SINGH YADAV Vs. RAJA RAM PAL
LAWS(ALL)-2013-4-111
HIGH COURT OF ALLAHABAD
Decided on April 10,2013

RAJENDRA SINGH YADAV Appellant
VERSUS
Raja Ram Pal Respondents

JUDGEMENT

- (1.) THIS election petition has come up in respect of Parliamentary Election of 44, Akbarpur Parliamentary Constituency held alongwith general elections of Parliament in 2009 and seeks to assail election of respondent Raja Ram Pal, a candidate returned elected in the aforesaid election.
(2.) THE facts, relevant to give rise the present dispute, travel in a narrow zone, and, briefly stated, as under. The Election Commission (hereinafter referred to as "ECI") published a notification dated 02.03.2009 under Section 14 of Representation of People Act, 1951 (hereinafter referred to as "Act 1951") to constitute 15th Lok Sabha by calling respective Parliamentary Constituencies of India to elect their representatives. Election programme was to proceed in five phases.
(3.) AT Kanpur, there are two parliamentary constituencies namely, 43 Kanpur Parliamentary Constituency (for short "43 KPC") and 44, Akbarpur Parliamentary Constituency (for short "44 APC").;


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