RENU SHAH Vs. KANT SHIRH DEVSINGH

JUDGEMENT

(1.) This petition is directed against the order dated 22-4-2010 passed by the Election Tribunal, District Judge, Sidhi in Election Petition No. 6/2010 by which an application filed by the petitioner for dismissal of the election petition was rejected.

(2.) The petitioner herein had raised two objections before the Election Tribunal for dismissal of the election petition - (i) that the election petition was not filed by the election petitioner himself but was filed by his counsel so it was liable to be dismissed, (ii) that the security though deposited by the election petitioner but in a wrong head in the Treasury.

(3.) The Election Tribunal found that the election petition could have been filed by the election petitioner or by his nominee and on this ground the first objection was rejected. So far as second objection is concerned, it was not decided and by order dated 15-4-2010 the Election Tribunal directed that this objection will be considered after recording the evidence.