SUDHIR BRIJENDRA JAIN Vs. RAJENDRA DHEDYA GAVIT

JUDGEMENT

(1.) This application is filed by the original Respondent in the Election Petition seeking rejection of the Election Petition under the provisions of Order VII Rule 11 of the Code of Civil Procedure , 1908 (Code).

(2.) The Petitioner has filed the Election Petition seeking a declaration that the election of the Respondent in the General Election 2024 to the State Assembly from 130-Palghar-ST Assembly Constituency is void.

(3.) Brief facts leading to filing of the Election Petition are that Petitioner is a voter from 130-Palghar, ST Assembly Constituency who claims himself to be a Social Activist. Respondent contested the election from Assembly Constituency (130-Palghar) as an official candidate of Shiv Sena, a registered political party. The results of the elections were declared on 23/11/2024 in which Respondent was declared as the Elected Candidate.