HEMA PUROHIT Vs. TRIVENDRA SINGH RAWAT AND OTHERS

JUDGEMENT

(1.) Present election petition is instituted under Article 329 of the Constitution of India read with Section 80 / 81 of the Representation of the People Act, 1951.

(2.) Brief facts of the election petition are that the Election Commission of India issued a Notification on 20th January 2017, for conducting the election of Assembly Constituencies in State of Uttarakhand, by means of aforesaid Notification the election schedule was notified as under:

(3.) The name of election petitioner was enlisted in the electoral roll of 2017-18 in regard to 23, Doiwala Legislative Assembly Constituency and she was fully eligible to contest the election in said constituency.