MANOJ KUMAR SHOKEEN Vs. RAGHUVINDER SHOKEEN

JUDGEMENT

(1.) This application has been filed by the respondent under Section 86 of the Representation of the People Act, 1951 (hereinafter referred to as ,,the Act) for dismissing the election petition. The election petition has been filed by the petitioner Sh. Manoj Kumar Shokeen praying for issuing of directions for setting aside the election of respondent as a Member of the Legislative Assembly of Delhi from the Nangloi Jat Constituency termed as AC -11. Petitioner belongs to Bhartiya Janta Party (BJP) and the respondent belongs to Aam Aadmi Party (AAP). Elections were held on 7.2.2015 and results were announced on 10.2.2015, and as per which results the petitioner lost the elections and respondent was declared as elected as a Member of the Legislative Assembly of Delhi.

(2.) By this application, the following grounds are urged for dismissal of the election petition: -

(3.) Since the provisions of Sections 81, 82(a) and 86(1) of the Act are in issue, let me at this stage reproduce the said sections as under: -