BAHULEYAN Vs. AYUSHA ABOOBACKER

JUDGEMENT

(1.) Points raised for decision in these petitions are whether a non party to the revision arising from an election petition could seek review of the order dismissing the revision as withdrawn, get himself substituted in the proceeding in the place of the revision petitioner and continue the revision petition.

(2.) Heard counsel for petitioner and the first respondent.

(3.) Short facts necessary for consideration of the points raised are: