OM PRAKASH DEWANGAN Vs. PATIRAM SAHU

JUDGEMENT

(1.) INSTANT revision is directed against the order dated 12.09.2011 passed by the District Judge, Raipur, in Election Petition No. 01/11, whereby and whereunder the applicant's application filed under Order 7 Rule 11 of CPC has been dismissed.

(2.) THE facts in brief, shorn of details, and necessary for the disposal of this revision lie in a narrow compass. The respondent No. 1 filed an election petition under Sections 20,21 and 22 of the Chhattisgarh Municipalities Act, 1961 (for short 'the Act, 1961") before the District Judge, Raipur, with a prayer to declare the election of applicant for the post of President, Municipal Council, Birgaon, as null and void.

(3.) THE applicant, by filing application under Order 7 Kule 11 of UHU sought rejection of election petition on the ground petition does not disclose cause of action.