B VENKATARAYAPPA Vs. RETURNING OFFICER SIDDLAGHATTA

JUDGEMENT

(1.) This is a petition filed under S. 81 of the Representation of the People Act, 1951 (hereinafter called the Act). The petitioner who had unsuccessfully contested the election held on 25.2.1978 to the Karnataka Legislative Assembly from Siddlaghatta-66 Assembly constituency has called in question the election of the 5th Respondent, S. Munishamappa|. Respondent 2, T. A. Kempegowda, respondent 3, Narayanappa, and Respondent 4 G.Papanna were 'the other candidates in the field

(2.) As per the calender of events published by the Election Commission of India (Commission) the la,st date for filing the nominations was 1.2.1978; the scrutiny took place on, 2.2.1078; 4-2-1978 was the last. date of withdrawal; the poll took place on 25.2.1978; counting took place on 26.2.1978; and on that very day the 5th respondent was declared elceted.

(3.) The total number of valid votes polled was 65,725. The main contert was between B. Venkatarayappa (petitioner) and 5th Respondent Munishamappa. The petitioner secured 27,106 votes and Munishamappa secured 34,683 votes.