SHRADDHA SONI Vs. DISTRICT ELECTION OFFICER

JUDGEMENT

(1.) The present civil revision has been filed by the applicant under Sec. 441(F) of Municipal Corporation Act, 1956 challenging the order dtd. 15/12/2021 (Annexure A/1) passed by the District Judge, Durg, District- Durg (C.G.) in Election Petition No. 01/2020 (Smt. Ragini Devi Soni Vs. District Election Officer and others) by which the application filed by the applicant under Sec. 9, Order 7 Rule 11 read with Sec. 151 of the C.P.C. and Sec. 19 (1)(a-1) of the Chhattisgarh Municipal Corporation Act, 1956 (for short "the Act, 1956 ") has been rejected.

(2.) Learned counsel for the applicant would submit that the grounds mentioned at paragraphs 2, 3, 5, 6 and 8 of the election petition do not fall within ambit of Sec. 441 (H) of the Act, 1956, which defines Corrupt Practice.

(3.) On the other hand, learned counsel for respondent No. 3 would submit that the ground raised in the election petition come within ambit of Corrupt Practice.