SHRIKRISHNA ADBOL Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner is aggrieved by the order dated 08.12.2016, passed by respondent no.3 and the communication dated 18.01.2017, issued by him.

(3.) The petitioner preferred an application under Section 10-A read with Chapter VIII and the rules framed thereunder before the Chief Election Commissioner under the Representation of the Peoples Act, 1951. The complaint was titled as 'Complaint Election Petition No.6/MT-PC/6/2014-CEMS-II of 2015'. It is canvassed before us that the petitioner had sought the disqualification of respondent no.4 elected candidate on the ground that the election expenses were not lodged within the prescribed time under Section 10-A of the Representation of the Peoples Act, 1951.