(1.) The insnt application under Order VII Rule 11(a) and (d) read with Order VI Rule 16 and Section 151 of CPC has been preferred at the instance of respondent for dismissal of election petition.
(2.) The petitioner has preferred instant election petition, whereby he challenged the election of respondent, who has been declared as returned candidate from 11 -Lahar Assembly Constituency, Madhya Pradesh in the Assembly Election conducted on 28-11-2018. Petition is preferred under Section 100(1)(b)(d) of the Representation of People Act, 1951 (hereinafter referred to as 'the Act of 1951') seeking the relief to declare the respondent to be disqualified for contesting election for a period of 6 years for adopting corrupt practice with a further direction to the competent authority to reconduct the election to the seat from 11 -Lahar Constituency District Bhind Madhya Pradesh.
(3.) The election petitioner is a candidate of Bhartiya Janta Party whereas answering respondent is candidate of Indian National Congress.
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