(1.) This petition is filed under Order VI Rule 16 r/w Section 21 and 151 of the Code of Civil Procedure, 1908 r/w Section 81 of the Representation of the Peoples Act, 1951 (for short 'the R.P. Act') to strike out the pleadings.
(2.) The petitioner herein is the 1st respondent (returned candidate) and the 1st respondent herein is the election petitioner in the main election petition.
(3.) The brief facts, that are necessary for disposal of the present petition may be portrayed as follows: