PRATIMA ANAND Vs. URMILA GANGWAL

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution of India impugns the order dtd. 5/4/2023 passed by ADJ-01, West District, Tis Hazari Court, Delhi ('Trial Court') in Election Petition No. 01/2022 directing the Petitioner herein to amend the Election Petition for want of maintainability of the said petition.

(2.) The learned counsel for the Petitioner states that the Election Petition has been filed under Ss. 15 to 21 of Delhi Municipal Corporation Act,

(3.) The learned counsel for Respondent No.5 states that Chief Electoral Officer has also been impleaded as defendant no.5 in the said petition before the Trial Court.