DHIRAJLAL MADHAVJIBHAI KALATHIA Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Election Petition No. 5 of 2018 is filed by the petitioner under Sections 80 and 80-A r/w. Sections 100, 101, 123 and other relevant provisions of the Representation of People Act , 1951 (for brevity "RP ACT") for the relief claimed in para 10 as under :-

(2.) Election Application No. 11 of 2019 is filed by the main contesting respondent No.5 for rejection of Plaint under Order 7 Rule 11 of the Code of Civil Procedure, 1908 (for brevity "CPC") r/w. Section 81, 83, 100, 101 and 123 of the RP Act with following reliefs as prayed for in Para 20:

(3.) Election Application No. 13 of 2019 is filed by the original petitioner under Section 109 of the RP Act for the relief as claimed in Para 6 as under:-