CHANDESHWAR SAW vs. BRIJ BHUSHAN PRASAD

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 780 OF 2020 (arising out of SLP(C) No. 22715/2019) Chandeshwar Saw    … Appellant(s) Versus Brij Bhushan Prasad & Ors.            …Respondent(s) J U D G M E N T A. M. KHANWILKAR, J. 1. Leave granted. 2. This appeal takes exception to the judgment and order dated 27.8.2019 passed by the High Court of Judicature at Patna (for short, ‘the High Court’), thereby setting aside the order of the learned single Judge, dated 6.3.2019 and orders passed by the Court of Civil Judge (Junior   Division)­cum­Election   Tribunal,   Danapur,   District   Patna, Bihar   (for   short,   ‘the   Election   Tribunal’),   dated   11.10.2018   and 11.4.2019 in Election Case No. 08/2016.   Consequently, the above Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.01.28 14:09:43 IST Reason: numbered election case filed by the appellant challenging the election of respondent No. 1 as returned candidate for the post of Mukhia, 2 Artyapur Gram Panchayat No. 8 under Naubatpur Block, came to be dismissed. 3. Briefly   stated,   the   election   for   the   post   of   Mukhia,   Artyapur Gram Panchayat No. 8 under Naubatpur Block was held on 6.5.2016, in which the appellant and respondent No. 1 alongwith 11 others had contested as candidates and after counting of votes on 4.6.2016, the respondent   No.   1   was   declared   elected.     During   the   counting, however, the appellant had noticed that number of valid votes cast in his favour were being rejected, while even invalid votes in favour of respondent No. 1 were being accepted and counted.  The respondent No.   1   was   declared   elected   by   a   margin   of   154   votes.     In   this backdrop,   the   appellant   filed   an   election   case   before   the   Election Tribunal,   seeking   recounting   of   votes,   setting   aside   election   of respondent no. 1 and declaring him (appellant) elected.  The appellant specifically   alleged   about   the   irregularities   committed   during   the counting  process   including   the   one   that   swastika  symbol  pressed light ink was not being counted in favour of the appellant and despite grievance   being   made   in   that   behalf,   no   heed   was   paid   by   the Returning Officer.   At the same time, it was also noticed that some invalid votes cast in favour of respondent No. 1 were accepted and counted as valid disregarding the objection taken in that behalf.  The 3 election case proceeded for trial and after recording of evidence of the witnesses produced by the concerned parties, the Election Tribunal after due evaluation of the evidence, accepted the grievance of the appellant that the result sheet prepared by the election officer was not proper as the counting of votes was not done by the officials as per rules.   The Election Tribunal proceeded to record finding of fact in favour of the appellant and answered the issue in the following words: ­ “……… By perusal documentary evidences as well as plaint on record its appear that applicant has tried his level best to brought all material facts in his plaint and supported by his evidences, it is also appeared that as soon as plaintiff got knowledge that some irregularities is going on while counting votes and he came to know that his 216 valid votes has been rejected due light ink on the   ballot   but   same   type   of   has   been   counted   in   favour   of returned   candidate   then   immediately   he   has   made   an application to concerned officers for recounting which is marked Ex.­1, same has been made in his plaint as well as supported by oral as well as documentary evidences. Plaint of this case make out a prima facie case with regard to the valid votes of the plaintiff rejected. In this case all the aforesaid conditions are fulfilled by the petitioner which are discussed above. Thus, in the light of the discussions made above this tribunal finds that there were irregularities in the counting of votes in the present case, the result sheet prepared was irregular, not proper and counting of votes by the officials not done as per rule. Thus, there issue goes in favour of the petitioner.” Finally, the Election Tribunal proceeded to pass the following order: ­ “ ORDER In the light of the aforesaid issues it is clear that in the counting the Rule 79 of the Bihar Panchayat Election Rules were not followed by the counting authorities and hence on this sole issue the election petition is fit to be allowed, but as per the discussion in issue No.3, 4 and 5 this tribunal found that there 4 were irregularities in the counting of votes in the present case and the result  sheet  prepared was  irregular  and  not  proper. However, in the issue No.6 it is found by this tribunal that: i) The O.P. no.1 was not properly declared Mukhiya.  ii) It is not proved by the petitioner that she has got more votes than the votes of the O.P. No.1. Thus, from the discussion made above it is clear that the petitioner has is not entitled to the relief of setting aside election of   returned   candidate.   However,   from   the   discussions   and findings of the above issues it is also clear that the petitioner has   been   able   to   prove   that   the   final   result   for   the   post   of Mukhiya of Gram Panchaayt Raj. Dariyapur is not proper and the O.P. No.1 was not properly declared as Mukhiya but the final result can be ascertained by the proper and minute recounting only. Hence, the petitioner is entitled to the relief as discussed above only.  Hence, in the light of findings of the all the issues in this case. It is hereby ordered that the final result for the post of Mukhiya   of   Dariyapur   Panchayat,   Block   Naubatpur,   District Patna is declared as null and void. The certificate in favour of the O.P. No.1 as return candidate is declared void. It is ordered to the O.P. No.15 i.e. the District Magistrate, Patna cum District Election Officer, Patna to get the ballots of each booth for the post   of   Mukhiya   Dariyapur   Panchayat   recounted   under   his supervision within one month from the date of receipt of this order.   It   is   also   ordered   the   District   Magistrate,   Patna   Cum Election Officer Patna to take over the election material which is laying in safe custody of this court for recounting purpose and thereafter keep it as per law/rules. It is also ordered that the final result shall be prepared for each candidate after recounting and   the   certificate   shall   be   issued   in   favour   of   the   return candidate.   Let   a   copy   of   this   judgment   be   sent   to   District Magistrate   Cum   District   Election   Officer,   Patna   and   Election Commission. All the petitions pending in this case are disposed of as not pressed. Accordingly, the case is allowed on contest against   those   who   have   appeared   in   this   case   and   Ex­parte against who has not appeared.  Judgment pronounced and delivered by me in open court.  Typed and corrected by me.” This order was assailed by respondent no. 1 by way of Civil Writ Jurisdiction Case (CWJC) No. 21476/2018 before the High Court. The learned single Judge, after due consideration of the evidence on 5 record, as considered by the Election Tribunal was pleased to uphold the finding of fact recorded by the Election Tribunal in the following words:­ “……………. Keeping in mind the aforesaid judicial pronouncements on the subject when this Court proceeds to consider as to whether the learned Election Tribunal has considered the materials available on the record and whether based on such materials a prima facie satisfaction regarding the truth of allegation for recounting of votes has been taken? This Court finds that the learned Election Tribunal has discussed the case of the election petitioner which specifically pointed out that the ballot papers containing Swastik symbol pressed with light ink was not being counted in favour of the   election   petitioner   whereas   those   were   being   counted   in favour   of   the   returned   candidate   (petitioner).   The   case   of   the election petitioner was supported by AW 2, AW 3, AW 4 and AW 5. The learned Election Tribunal has discussed the evidences of the witnesses who have stated that they were present at the time of counting and had supported the case of the election petitioner. In fact, one Akhileshwar Kumar who has deposed as O.P.W.1 has supported the case of the applicant in his examination­in­chief. The learned Election Tribunal has discussed his evidence also in the impugned judgment. On going through the discussions made by the Election Tribunal in the judgment, this Court finds that he has dealt with the deposition of the witnesses produced on behalf of the returned candidate as well. It has been found that the returned candidate and his witnesses has either deposed that they were not present at the time of counting or they have no knowledge regarding valid or invalid votes. The Tribunal held that the   returned   candidate   has   made   contradictory   statements regarding   valid   and   invalid   votes   when   compared   with   other witnesses of his side.  After a careful perusal of the entire materials available on the record, this Court is of the considered opinion that in the plaint the   election   petitioner   has   made   a   categorical   and   positive allegation   and   he   has   supported   his   allegations   by   bringing witnesses who were present at the time of counting. In these conditions if the Election Tribunal has found itself prima­facie satisfied and has come to a conclusion that a recounting of vote is required, this Court finds no reason to take any other view.  In   the   opinion   of   this   Court,   learned   Tribunal   has   rightly taken the view as under: “in this case all the aforesaid conditions are fulfilled by the petitioner which are discussed above. Thus, in the light of 6 the discussions made above this Tribunal finds that there were irregularities in the counting of votes in the present case, the result sheet prepared was irregular not proper and counting of votes by the official was not done as per Rule. Thus, this issue goes in favour of the petitioner.” By virtue of the aforesaid discussions, this Court finds that the direction for recounting of votes cannot be faulted with, there is no illegality much less any material illegality and this Court sitting   in   its   supervisory   writ   jurisdiction   does   not   find   any reason to interfere with the aforesaid direction.” The learned single Judge of the High Court, however, reversed the order passed by the Election Tribunal of setting aside the election before the  recounting of  votes.    The learned single Judge  instead relegated   the   parties   before   the   Election   Tribunal   for   the   limited purpose of passing appropriate orders only after the recount results become available.     In  fact,   the   recounting   process   was   completed during the pendency of the said writ and the result was kept in sealed envelope.  Resultantly, the learned single Judge thought it proper to relegate   the   parties   before   the   Election   Tribunal   for   passing consequential   orders   after   perusal   of   the   recount   results   kept   in sealed envelope. 4. The respondent no. 1 assailed the decision of the learned single Judge by way of Letters Patent Appeal (LPA) No. 382/2019.  During the pendency of the said appeal, in terms of the directions given by the learned single Judge, the Election Tribunal proceeded to pass an order on 11.4.2019.  The Election Tribunal in reference to Rule 81 of 7 the Bihar Election Rules, 2006 (for short, ‘the 2006 Rules’), directed to place the report kept in sealed envelope before the District Election Officer­cum­District Magistrate, Patna for declaration of the election result.   The respondent no. 1, therefore, challenged the said order dated 11.4.2019 passed by the Election Tribunal by way of CWJC No. 9655/2019.     The   Division  Bench   of   the   High  Court  proceeded to dispose   of   the   LPA,   as   well   as,   the   writ   petition   (CWJC   No. 9655/2019) together by a common judgment, which is subject matter of challenge in the present appeal. 5. According to the appellant, the Division Bench of the High Court committed manifest error in reversing the well­considered decision of the Election Tribunal as rightly upheld by the learned single Judge regarding necessity to direct recounting of votes in the fact situation of the present case.  The Division Bench did not even bother to deal with the factual aspects of the matter as analysed by the Election Tribunal and also by the learned single Judge of the High Court, before setting aside the direction regarding recount of votes.  It merely referred to the decision of this Court in  Bhabhi vs. Sheo Govind & 1 2  and  .  As a matter Ors. Mahender Pratap vs. Krishan Pal & Ors. of fact, the Division Bench did not make any enquiry, much less 1 (1976) 1 SCC 687 2 (2003) 1 SCC 390 8 analysis of the pleadings and the evidence, but went on to observe that   the   Election   Tribunal   without   even   inspecting   the   ballots   or forming the   opinion on the basis of material produced by prima facie the appellant/election petitioner, committed error in directing recount of   votes.     The   impugned   judgment   reproduces   the   interim   order passed by the Division Bench on 24.7.2019 recording its  prima facie view and proceeded to adopt the view expressed therein to reverse the well­considered decision of the Election Tribunal as upheld by the learned single Judge.  Concededly, it is urged that the interim order passed on 24.7.2019 has not analysed the pleadings and evidence produced on behalf of the appellant/election petitioner, which had commended to the Election Tribunal and the learned single Judge of the High Court.   All that is mentioned in the said order is that the Election   Tribunal   proceeded   to   pass   order   of   recount   of   votes   in complete   ignorance   of   law   on   the   subject,   whereas   the   Election Tribunal, as well as, the learned single Judge had duly analysed the pleadings as well as the evidence produced by the appellant/election petitioner to conclude that there was enough evidence to substantiate the   case   made   out   by   the   appellant/election   petitioner   that   the officials committed serious irregularities during the counting of votes and  failed   to   adhere   to   the   applicable   rules   in   that   regard.     The 9 appellant would submit that the decisions adverted to by the Division Bench can be of no avail and cannot be the basis to overturn the well­ considered decisions of the Election Tribunal and the learned single Judge, directing   the   recount   of   votes   in   the   peculiar   facts   of  the present case. 6. The respondent no. 1 who had filed the LPA challenging the orders passed by the Election Tribunal, however, has supported the decision of the Division Bench and would contend that no case for recount was made out by the appellant/election petitioner either in the   election   petition   or   by   way   of   any   evidence   produced   to substantiate   that   relief.     Relying   on   the   decisions   of   this   Court referred to in the impugned judgment, it is contended that neither the Election Tribunal nor the learned single Judge took note of the settled legal   principles   before   directing   recount   of   votes.     The appellant/election   petitioner   did   not   apply   for   recount   before   the declaration   of   the   results   and   that   without   even   inspecting   the ballots, the Election Tribunal proceeded to direct recount of votes, which was impermissible.  It is further submitted that no interference with the impugned judgment is warranted. 10 7. We have heard Mr. Amit Pawan, learned counsel appearing for the   appellant   and   Mr.   Abhay   Kumar,   learned   counsel   for   the respondents. 8. After considering the rival submissions, we have no hesitation in accepting the argument of the appellant that the Division Bench vide impugned   judgment   (dated   27.8.2019)   has   reversed   the   well­ considered decision of the Election Tribunal, which has justly been upheld   by   the   learned   single   Judge   (vide   order   dated   6.3.2019), without analysing the pleadings and the evidence adduced by the appellant/election petitioner during the trial of the election case.  The impugned   judgment   merely   adverts   to   the   interim   orders   passed during the pendency of the writ (CWJC No. 9655/2019) and the LPA and goes on to observe that for the ( prima facie ) opinion recorded therein,  the   matter   in   issue   deserves   to   be   answered   against  the appellant/election petitioner and in favour of respondent No. 1.  That is evident from the following extract of the judgment under appeal: ­ “ “………………. From a perusal of the orders extracted hereinabove, the moot question   that   has   to   be   determined   by   this   Court   is   as   to whether the Tribunal had proceeded in accordance with law to order a recount of the votes on the allegations made.  Without reiterating the facts and even the position of law which th stands extracted in our order dated 24  July, 2019, we find that   the   learned   counsel   for   the   respondent   election­ petitioner   could   not   successfully   convince   us   to   take   a different view from what was expressed by us in the interim order   quoted   hereinabove.   Keeping   in   view   the   law   laid 11 down by the Apex Court in the case of Bhabhi Vs. Sheo Gobind and others, reported in (1976) 1 SCC 687, we find that the order of recount as upheld by the learned Single Judge   in   the   impugned   judgment,   therefore,   is unsustainable   as   it   is   not   in   conformity   with   law.   The Tribunal without even inspecting the ballots or forming a prima facie  opinion on the basis of such material that was necessary to be gone into, proceeded to pass an order of recount that cannot be sustained in law. The learned Single Judge, therefore, could not have upheld the same .  From the narration of facts hereinabove, it appears that even th after the judgment dated 6  march, 2019, the Tribunal appears to have acted in ample haste and in our opinion, any action in th proceeding to pass the order on 11   April, 1999 was in the nature of an overreach so as to virtually circumvent the orders passed by this Court. This fact has been noticed by the learned th Single Judge while passing the interim order dated 18   June, 2019 extracted hereinabove in C.W.J.C. No.9655 of 2019 with which we find ourselves in full agreement with.  The Tribunal, therefore, not only committed an error, but the action of the Tribunal can be clearly described as one to be malice   in   law.   The   Tribunal,   therefore,   ought   not   to   have proceeded for issuing any direction for declaration of results without   even   complying   with   the   observations   made   in   the th judgment dated 6  of March, 2019. This manner of dealing with the matter by the Tribunal, therefore, cannot be appreciated in the background of the case, more particularly, in the light of the arguments that have been advanced on the legal issue about the procedure to be adopted by a Tribunal before ordering a recount.  Shri Manglam, learned counsel for the appellant, however, insisted   that  the   matter   should  not   be   remitted   even   if   the th appeal   is   allowed   and   the   order   dated   11   April,   2019   is quashed. His submission is that the election petition itself was not maintainable keeping in view the nature of the pleadings on record which do not make out any case for either a recount or even for trying the allegations levelled in the election petition. Pointing out to the framing of Issue No.1 by the Tribunal and the answer given to it on the strength of the findings arrived at, he   contends   that   election   petition   has   been   found   to   be maintainable on the ground that there was a case made out for recount. This, he submits was a converse procedure to record a finding, inasmuch as, once there was evidence on record to the effect that no application for recount had been filed, which is evident from the deposition of the Returning Officer, then in that event Issue No.1 has been wrongly decided. He further submits that the incident relating to the transfer of the records 12 from the strong room to the Court under the private custody of the sons of the election petitioner was also an additional ground apart   from   the   fact   that   the   Court   itself   had   entertained   a Miscellaneous Application for undertaking  proceedings under Section 340 Cr.P.C. his submission is that an intentional false plea,   therefore,   clearly   disentitled   the   election   petitioner   to maintain the election petition and for which reliance has been placed by the learned counsel on the judgment in the case of Mahender Pratap Vs. Krishna Pal & Ors. reported in (2003) 1 SCC 390.  The contention, therefore, in short is that, this Court itself should hold that the election petition was not maintainable and consequently, there is no occasion for remitting the matter back to the Tribunal concerned.  Responding to the aforesaid submissions, Shri P.K. Shahi, learned   Senior   Counsel   appearing   for   the   election   petitioner submits that even assuming for the sake of argument that the Tribunal   committed   error   in   proceeding   to   order   a   recount without   recording   appropriate   findings,   even   though   not admitting   the   same,   yet   the   matter   has   to   go   back   to   the Tribunal, inasmuch as, the issue of maintainability was not the main issue, and it was the issue of recount which formed the basis of the entire litigation. In order to determine as to whether a   recount   would   be   permissible   or   not   on   the   basis   of   the evidence adduced will be a matter of enquiry by the Tribunal itself and not by this Court in the exercise of jurisdiction under Article 226 of the Constitution of India. He, therefore, submits that the matter will have to be looked into keeping in view the evidence on record and also the pleadings which do indicate that there was sufficient material in order to attempt a recount on the allegations made.  Learned counsel for the State of Bihar has also advanced his submissions contending that the law as laid down by the Apex Court in the case of Bhabhi Vs. Sheo Gobind and others (supra) deserves to be followed.  Having heard learned counsel for the parties and having perused the records and in view of what has been recorded by us hereinabove, we find that the order of recount cannot be sustained as the Tribunal acted in hot haste and the action   of   the   Tribunal   even   in   subsequently   passing   an th order dated 11  April, 2019 clearly indicates that it is not an order which can either be sustained in law or can be described to be in conformity with the legal principles as laid down in the case of Bhabhi Vs. Sheo Gobind and others (supra) .  13 The manner in which the proceedings have been conducted by the Presiding Officer, therefore, cannot be appreciated and in this background and having perused the material on record, we find that upon the matter being remitted, the said Presiding Officer who has passed the orders impugned, should not act as the Presiding Officer to decide the present dispute.  Accordingly, the present appeal (L.P.A. No.382 of 2019) is allowed. The impugned judgment dated of the learned Single th Judge dated 6  of March, 2019 is set aside.  The   order   of   recount   passed   by   the   Tribunal   dated 11.10.2018 is also quashed. The order passed by the Tribunal th on 11  April, 2019, therefore, also cannot be sustained and is accordingly   set   aside.   C.W.J.C.   No.9655   of   2019   is   also accordingly allowed.  The matter shall now stand remitted to the Tribunal with a direction to the learned District Judge, Patna, to nominate the said election petition to an officer of the rank empowered to try the election petition other than the officer who had dealt with the matter earlier.  With the aforesaid directions, the appeal (L.P.A. No.382 of 2019)   and   the   writ   petition   (C.W.J.C.   No.9655   of   2019   are accordingly allowed.” (emphasis supplied) Assuming that we were to take notice of the elaborate interim orders dated 24.7.2019 and 18.6.2019, there is nothing to indicate that even at that stage of the proceedings, the Division Bench has had occasion to analyse the pleadings and evidence adverted to by the Election Tribunal   as   commended   to   the   learned   single   Judge.     Without reversing the finding of facts so recorded by the Election Tribunal, merely by referring to decisions of this Court in   (supra) and Bhabhi Mahender   Pratap   (supra),   the   Division   Bench   could   not   have disturbed the order of recount as directed by the Election Tribunal in the   peculiar   facts   of   the   present   case.     Inasmuch   as,   the 14 appellant/election petitioner had not only pleaded about the serious irregularities committed by the officials during the counting of valid votes cast in his favour and invalid votes taken into account in favour of respondent No. 1, but had also examined witnesses to substantiate that fact, as noted by the Election Tribunal and the learned single Judge of the High Court. 9. Indeed, in the case of  Bhabhi  (supra), this Court has delineated the contours for issuing direction of inspection or recount of votes in the following words: ­

15 the allegations made for a recount, and not for the purpose of fishing out materials.” If all these circumstances enter into the mind of the Judge and  he is satisfied that these conditions are fulfilled in a given case,  the exercise of the discretion would undoubtedly be proper.” The question is: whether material facts to justify an order of recount of votes has been clearly pleaded and the same have been proved by the appellant/election petitioner in the present case?  That issue has been analysed by the Election Tribunal extensively, as is evident from the  analysis   made   by   it,   which  commended   to  the   learned   single Judge.  Since the appellant had substantiated the allegation made in the election petition and the Election Tribunal being convinced about the said claim proceeded to issue order of recount.  No fault can be found with that approach of the Election Tribunal nor it is possible to suggest that the Election Tribunal or the learned single Judge was not conscious about the necessity to substantiate the allegation about the   serious   irregularities   committed   by   the   officials   during   the counting.   10. Similarly, in the case of   Mahender Pratap   (supra), the Court went on to reject the election petition in the facts of that case, having noted that incorrect statements were made in the pleadings, affidavits or depositions being an attempt to mislead the Court and more so, the   recount   application   was   made   by   the   candidate   (election 16 petitioner) to the Returning Officer after the results were declared, which could not have been entertained by the Returning Officer.  In 3 the case of   , the three­Judge Sohan Lal vs. Babu Gandhi & Ors. Bench of this Court has opined that the fact that recount request was not made by the candidate during the counting, does not preclude filing of election petition or to direct recount in the election petition questioning the election after results of the election are announced. 4 The decision in   came to be Ram Rati (Smt) vs. Saroj Devi & Ors. overruled and instead the Court held that in an election petition, after the declaration of result, the Court or Tribunal can direct recount of votes even if the party had not applied in writing for recounting of votes to the Returning Officer.  There is no provision in the Act or in the Rules prohibiting the Court or the Tribunal to direct recounting of votes.  The Court in paragraph 14 observed thus: ­ “14. In view of Section 122 and the Rules, we are unable to agree with the ratio laid down in Ram Rati case (1997) 6 SCC 66.  It is not correct to hold that, in an election petition, after the declaration of the result, the court or tribunal cannot direct re­counting of votes unless the party has first applied in writing for re­counting of votes. There is no prohibition in the Act or under the Rules prohibiting the court or tribunal to direct a re­ counting of the votes. Even otherwise, a party may not know that the re­counting is necessary till after the result is declared. At this stage, it would not be possible for him to apply for re­ counting to the Returning Officer. His only remedy would be to file an election petition under Section 122. In such a case, the court or the tribunal is bound to consider the plea and where a case is made out, it may direct re­count depending upon the 3 (2003) 1 SCC 108 4 (1997) 6 SCC 66 17 evidence   led   by   the   parties.   In   the   present   case,   there   was obvious error in declaring the result. We, therefore, hold that the ratio laid down in Ram Rati case (1997) 6 SCC 66 is not correct.” 11. A priori , we have no hesitation in concluding that the Division Bench   has   interfered   with   the   well­reasoned   judgment   and   order passed by   the   Election  Tribunal,   which   was   justly   upheld   by  the learned single Judge, directing recount of votes.  It appears that after the recount, the appellant/election petitioner has secured 95 excess valid votes, more than the valid votes secured by respondent No. 1. That has reinforced the challenge set up by the appellant that the officials had committed serious irregularities bordering on intentional manipulation of the valid votes secured by the appellant.  As a result, we have no hesitation in upholding the order of recount of votes, as passed by the Election Tribunal (dated 11.10.2018) and justly upheld by the learned single Judge (vide order dated 6.3.2019), in the facts of the present case. 12. The   next   question   is   about   the   correctness   of   the   direction issued by the Election Tribunal vide order dated 11.4.2019 to place the report contained in sealed envelope before the District Election Officer­cum­District Magistrate, Patna for declaration of result.  That direction even if inappropriate, would not affect the order of recount of votes.  It was open to the High Court to mould the direction issued 18 by the Election Tribunal and instead issue declaration as envisaged under Section 140 of the Bihar Panchayat Raj Act, 2006, which reads thus: ­ “ 140. Grounds   on   which   a   candidate   other   than   the returned candidate may be declared to have been elected  ­ (1)   If  any   person   who   has   filed   an   election   petition   has,   in addition   to   calling   in   question   the   election   of   the   returned candidate, claims a declaration that he himself or any other candidate has been duly elected and the Prescribed Authority is of opinion­  (a)   that   in   fact   the   petitioner   or   such   other   candidate received a majority of the valid votes; or  (b) that but for the votes obtained by the returned candidate by corrupt practices the petitioner or such other candidate would have 142 obtained a majority of the valid votes, the Prescribed Authority shall after declaring the election of the returned candidate to be void declare the petitioner or such other   candidate,   as   the   case   may   be,   to   have   been   duly elected.  (2) The decision of the Prescribed Authority shall be final.” In other words, the High Court ought to have moulded or modified the operative order passed by the Election Tribunal, dated 11.4.2019 to the effect that the election of the returned candidate (respondent No. 1) be and is set aside as invalid and the appellant (election petitioner) is declared as having been duly elected having secured more valid votes after recount.  Resultantly, in this appeal, we proceed to issue that declaration. 13. The order passed by the Election Tribunal, dated 11.4.2019, which was subject matter of CWJC No. 9655/2019 also dealt with the application filed before it alleging forgery of record/documents of the 19 Tribunal.  The Tribunal has rightly observed that that is a separate matter and would require independent enquiry, for which the petition has been treated as a petition under Section 340 of the Criminal Procedure Code (Cr.P.C.) to be dealt with as per law.  As regards that direction issued by the Election Tribunal vide order dated 11.4.2019, the same is not the subject matter of this appeal.  In other words, we have only dealt with the issues emanating from the stated direction issued by the Election Tribunal regarding recounting of votes and to issue appropriate declaration in terms of Section 140 of the Bihar Panchayat Raj Act, 2006.   The respondent No. 1 by way of written submissions filed after the matter was reserved for judgment, has adverted to certain factual matters, so as to question the result of recount  of   votes.     Presumably,   the   alleged   acts   of   commission  or omission are already subject matter of proceedings initiated under Section 340 of the Cr.P.C.  That need not detain us from disposing of this matter having noticed that the respondent No. 1 had succeeded before the Division Bench on grounds which we have already adverted to hitherto and rejected.  The new factual matters do not find mention in the impugned judgment.  It would be open to the respondent No. 1 to pursue proceedings under Section 340 of the Cr.P.C., which will have to be decided on its own merits in accordance with law. 20 14. Accordingly, this appeal succeeds.  The impugned judgment and order is set aside.  Instead, the election case being E.C. No. 08/2016 filed  by  the   appellant   before   the   Election   Tribunal   is   allowed.    A declaration is issued under Section 140 of the Act that the election of respondent No. 1 as returned candidate is set aside being invalid, and instead we declare the appellant/election petitioner as having been duly  elected   having   secured   highest  votes   amongst  the   contesting candidates and 95 more valid votes than that of respondent No. 1 in the subject election. 15. The appeal is disposed of in the above terms with no order as to costs.  Pending interlocutory applications, if any, shall stand disposed of. ................................., J      (A.M. Khanwilkar)       ................................., J       (Dinesh Maheshwari)    New Delhi; January 28, 2020.