RAJEEV GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) By means of the present election petition, the petitioner has challenged the election to Legislative Assembly Constituency No. Dehradun-14 and to quash the entire election process of the respondent Nos. 7 to 19 on the ground of invalidity of their nomination forms and to declare the petitioner to have been elected to the said election unopposed.

(2.) The petitioner has further challenged the election of the respondent No. 7 as Chairman of the Uttrakhand Legislative Assembly to be declared as illegal.

(3.) Admittedly, the election to the State Legislative Assembly was notified in the Official Gazette on 25th January, 2007. The petitioner has alleged that in the legislative assembly constituency No.14-Dehradun, the respondent No. 7 Harbans Kapoor was declared to have been elected after the counting of votes on 27-2-2007. Disappointed, the petitioner has sent the present petition to this Court by speed post.