In Judgment Text:
- been preferred with a prayer for summary dismissal of the
election petition filed by the petitioner - the present
election petition with a prayer to set aside the election of the sole respondent by declaring his - not furnish any information. The allegation made in the
election petition does not come under any - P.K. Verma for the sole respondent submitted that mere perusal of the
election petition
In Headnote:
- had materially affected result of election -
Election petition was liable to be dismissed - of 1908) , O.7 R.11(a)— Representation of the People Act (43 of 1951) , S.86(1)— Rejection of
election petition - On the ground of non-compliance of mandatory provisions contained under provisions of R.P. Act
In Judgment Text:
- an
election petition under Section 70 of the Act. It is further submitted that the learned Single Judge erred
In Judgment Text:
- for the same. In the
election petition that has been filed, there are no grounds that have been made out - of mind. The said order has been passed only on the ground that objections to the
election petition have - is not a party to an
election petition and an order for production of the ballot papers cannot be made under -
1. Whether in an
election petition and or proceedings arising therefrom, a person whose election
In Judgment Text:
- the only consequence is the dismissal of
Election Petition under Section 86 of Representation of People Act - of
election petition which was downloaded from the official website of the High Court "ERP". This notice also - means that the copy which was supplied on 24.03.2025 was not the true copy of the
election petition - are necessary party and are entitled to true copy of
election petition , accordingly, relied upon the judgments
In Headnote:
- of the People Act (43 of 1951) , S.86—
Election petition - Maintainability- Ground that copies ofelection - noted that returned candidate had already been served a true and complete copy of
election petition - was directed to furnish a complete set of true copies of
election petition to all remaining parties by next - date of hearing -
Election petition was maintainable.
In Judgment Text:
- is not required to challenge the appointment/election of respondent No.6 by way of
election petition . On the basis - that an election could not be called in question except by an
election petition as provided under that Act - for
election petition . - of an
election petition . 14. Learned counsel
J
J
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