PREMCHAND SONWANI Vs. DHANENDRA SAHU

JUDGEMENT

(1.) IN the election petition filed under Sections 80, 80a and 81 of the Representation of the People act, 1951 (henceforth `the Act, 1951') the following issue arises for determination:-"whether the nomination paper of the petitioner has been improperly rejected?"

(2.) ANOTHER issue was framed by this Court, which is as under:

(3.) SECTION 100 (1) (c) of the Act, 1951 empowers the High Court to declare the election of the returned candidate to be void if it is of the opinion that any nomination has been improperly rejected.