MOHAMMAD ISMAIL FARUQUI Vs. RAJNATH SINGH

JUDGEMENT

(1.) This application/petition moved under Order XLVII Rule 1 of Civil Procedure Code seeks review of the judgment and order dated 17.07.2015 whereby election petition filed by the review applicant was dismissed and simultaneously Civil Miscellaneous Application No.32181 of 2015 was also rejected.

(2.) The review applicant had presented the election petition under Section 80 of the Representation of the People Act, 1951 whereby he challenged the election of returned candidate and sought a prayer that election of the returned candidate from Lucknow Parliamentary Constituency be declared as void.

(3.) On 06.02.2015 notices of the election petition were issued to the sole respondent and the Court further directed that notice shall be issued by ordinary course as well as by registered post and shall also be published simultaneously in a newspaper having wide circulation in the area.