TANKADHAR TRIPATHY Vs. DIPALI DAS

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal revolves around certain procedural and technical requisites, generally ancillary to the filing of election petitions, which are mandated in Sec. 83 of the Representation of the People Act, 1951 (RP Act). In particular, this matter pertains to the degree of 'substantial compliance' with the prescribed Form 25 affidavit, as encapsulated in the proviso to Sec. 83(1)(c) of the RP Act read with Rule 94-A of the Conduct of Elections Rules, 1961.

(3.) Before we foray into analysing the legal aspects involved in dissecting the Appellant's claim, it is incumbent upon us to briefly chronicle the factual background giving rise to the instant appeal.