(1.) This order shall govern disposal of I. A. No. 1 of 81, which is an application filed under Section 86 of the Representation of the People Act, 1951 by respondent No. 1 praying that the petition deserves to be dismissed on the ground that the same was presented before the Additional Registrar (Judicial) High Court of M. P. Jabalpur and not to the Deputy Registrar (Judicial) according to the Rules framed by the High Court relating to election petitions.
(2.) In order to appreciate the points raised in this application, it is necessary to refer to the provisions of Section 81 of the Representation of the People Act, 1951, relating to presentation of petitions which is as under:
(3.) Section 87 of the said Act, which prescribes the procedure before the High Court is as follows;