GULJARI LAL PATEL Vs. BALDEO SINGH & ANR.

JUDGEMENT

(1.) Petitioner in the instant writ petition challenges the order P.10 dated 10.12.2002 passed by the S.D.O. The SDO has rejected the objection as to maintainability of election petition on the ground that the documents of which reference has been made in the election petition has not been duly attested and they are forming part of the election petition.

(2.) Petitioner's case is that in para 11 of election petition the reference is made to certain documents, the copies of the same were not duly attested in the manner prescribed for presentation of the election petition. Similar is the position with respect to the documents in para 12, 13 and 14.

(3.) I have gone through the documents of which reference is made in para 11, 13 and 14. They are filed collectively as Annexure P.2. In para 11 application dated 03.02.2000 is mentioned. The contents of the same are completely pleaded in para 11 of the election petition. There is another reference; document dated 03.02.2000 in petition. The contents of the same have also been pleaded in para 11 of the petition.