CHARAN LAL SAHU Vs. NANDA KISHORE BHATT

JUDGEMENT

(1.) THIS is an election petition under Sections 80 and 81 of the Representation of the People Act, 1951.

(2.) RESPONDENTS Nos. 1 to 5, were elected as representatives of the State of madhya Pradesh in the Council of States at the last elections. The petitioner who was also a candidate at the said election has by this petition challenged the election of the respondents on various grounds as stated in the petition.

(3.) SUB-SECTION (1) of Section 117 of the Representation of the People Act. 1951 (hereinafter referred to as 'the Act') requires that at the time of presenting an election petition, the petitioner shall deposit in the High Court a sum of Rs. 2,000/- as security for the costs of the petition. The petitioner has not deposited any amount as security so far. He has, however, filed an application under Section 151 of the Code of Civil Procedure read with Section 117 of the Act praying that the amount of security may be reduced from Rs. 2,000/- to Rs. 250/- or in the alternative, he may be allowed not to make any deposit whatsoever.