RAVINDRA SINGH KATARIA Vs. RAJKUMAR AND ORS

JUDGEMENT

(1.) Heard.

(2.) This is application moved under Order 7 Rule 11 of Code of Civil Procedure, 1908, by the respondent No. 1 Rajkumar praying that election petition be rejected on the ground that fact relating to obtaining caste certificate has been admitted by the election petitioner as such he has no cause of action.

(3.) Learned counsel for the election petitioner submitted that the election of the respondent no. 1 to Uttarakhand Assembly Constituency i.e. Rajpur Road, Dehradun, has been challenged by the election petitioner on the ground that the respondent no. 1 (winning candidate) has obtained the caste certificate on the basis of the false declaration.