PRATAPRAO GANPATRAO BANGAR Vs. RAMPRASAD WAMANRAO KADAM

JUDGEMENT

(1.) THIS petition is filed on 25-4-1994 under section 100 of the Representation of Peoples Act, 1951 (for the sake of brevity, hereinafter, referred to as the said Act) for quashing and setting aside the election of the returned candidate respondent No. 1, from Jintur Assembly Constituency for Legislative Assembly.

(2.) THE respondent No. 1 filed written statement on 21-12-1995 and raised preliminary objection to the maintainability of the present election petition.

(3.) IN view of the application filed by the respondent No. 1 bearing Civil Application No. 3 of 1997 to try preliminary issue about the maintainability of the petition for non-compliance of the mandatory provisions as contained in sections 81, 83 and 86 of the said Act, following preliminary issue has been raised: