REGENT COMPUTRONICS PVT. LTD.

RAJESH KUMAR Appellant

V/S

DEVENDRA SINGH Respondents

Referred Judgements :-

NAGUBAI AMMAL VS. B SNAMA RAO [REFERRED TO]
RAM CHANDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
FAKHRUDDIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
S GOPAL REDDY VS. STATE OF ANDHRA PRADESH [RELIED ON]
J H PATEL SUBHAN KHAN VS. SUBHAN KHAN:J H PATEL [REFERRED TO]
AJIT SAVANT MAJAGVAI VS. STATE OF KARNATAKA [REFERRED TO]
THIRUVENGADA PILLAI VS. NAVANEETHAMMAL [REFERRED TO]
VADREVU ANNAPURNAMMA VS. VADREVU BHIMA SANKARARAO [REFERRED TO]
SUNIL CHOWDHURY VS. ARUP KUMAR GHOSH [REFERRED TO]
MANILAL RATANCHAND SHAH VS. NANUBHAI JESINGBHAI [REFERRED TO]
BANS NARAIN VS. MTCHANDRANI KUER [REFERRED TO]

JUDGEMENT

(1.) This order shall govern disposal of I.A. Nos.3/11, 4/11 and 47/11.

(2.) In this petition, election of the returned candidate viz. the respondent to the M.P. Legislative Assembly Constituency No.143, Silwani has been called in question on the ground of improper rejection of the nomination paper, as contemplated in sub-section (1)(c) of S.100 of the Representation of the People Act, 1951 (for short 'the Act').

(3.) The petitioner's nomination paper, a copy of which has been tendered in evidence as Exhibit P-1, was rejected for the reason that he, being an elector of a different constituency namely Udaipura, had failed to submit a copy of the electoral roll of that constituency or certification from ERO of that constituency, as per requirement of Section 33(5) of the Act.

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RAJESH KUMAR Vs. DEVENDRA SINGH

Referred Judgements :-

JUDGEMENT

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