YOGENDER CHANDOLIA Vs. VISHESH RAVI

JUDGEMENT

(1.) Preface:-

(2.) According to the applicant/respondent no.1, the election petition preferred under Sec. 80 read with Sec. 100(1)(b) and (d) as also Sec. 101 of the 1951 Act, which seeks direction from this Court, to the effect, that the result of the election qua Assembly Constituency-23, Karol Bagh, NCT of Delhi [hereafter referred to as "Karol Bagh Constituency"] held on 08.02.2020 be declared null and void, is founded on the assertions which do not disclose any cause of action.

(3.) The petitioner has, broadly, made the following assertions in the reply to the above-captioned application: