LXAMAN SONBOIR Vs. B D QUIRESHI

JUDGEMENT

(1.) Heard. The petitioner has challenged the validity of Election for the Legislative Assembly Constituency No. 65, Bhilainagar District Durg (C.G.), by filing this Election Petition under Section 80, 80-A and 81 of the Representation of the People Act, 1951 (hereinafter referred to as "the Act").

(2.) Admittedly, the Election Petition is barred by limitation by 8 days, therefore, the petitioner has also filed an application for condonation of delay in the filing the petition.

(3.) Learned counsel for the petitioner submits that the delay of 8 days in filing the Election Petition may kindly be condoned.