ANKUR PATHAK Vs. ARUN KUMAR SINGH

JUDGEMENT

(1.) This revision has been filed under Section 115 of C.P.C. against the judgment and order dated 06.11.2014 passed by Additional District Judge, court no. 6, Sultanpur rejecting the application no. 50-C-2 filed under Order XI Rule 1 C.P.C.

(2.) I have heard Sri Ran Vijay Singh, learned counsel for the revisionist and Sri Anil Kumar Srivastava, learned counsel for respondent.

(3.) Briefly stated facts of the case are that Arun Kumar Singh filed an Election Petition before District Judge, Sultanpur, under Section 20(1) of the U.P. Nagar Palika Adhiniyam challenging the election of Ankur Pathak from Ward no. 2, Narayanpur, Pargana Meerapur, District Sultanpur as Sabhasad on the ground that Ankur Pathak was not eligible to file nomination as he was under-age as he had not completed 21 years of age on the date of nomination.