HAFIZ RASHID AHMED CHOUDHURY Vs. KRIPANATH MALLAH

JUDGEMENT

(1.) Shorn of the multitude of facts, the present appeal arises from an order passed under Sec. 86 of the Representation of People Act, 1951 [Hereinafter referred to as 'the RoP Act'], rejecting an Election Petition filed by the appellant herein. The respondent, who filed the application under Sec. 86 of the RoP Act, was the successful candidate elected from No.7 Karimganj Parliamentary Constituency, Assam, in the general elections to the Lok Sabha held in the year 2024.

(2.) We refer to the parties from their status in the Civil Appeal.

(3.) Essentially three contentions were taken before the High Court, which were as follows:-