MATHIAS Vs. STATE OF M P

JUDGEMENT

(1.) The prayer in the petition is that the order dated 09/11/2013 passed by Returning Officer respondent No.4 whereby nomination form submitted by the petitioner through proposer, was rejected, be quashed.

(2.) In the petition it is submitted that petitioner is resident of Jhabua. Petitioner was intending to contest election from constituency No.194, Thandla district Jhabua. Since the petitioner was externed under Section 5 of M.P. Rajya Suraksha Adhiniyam, vide order dated 12/09/2013, therefore, the petitioner submitted nomination form through proposer on 08/11/2013 at 2.40 P.M.. Since the petitioner was externed, therefore, petitioner approached Returning Officer and was informed vide order dated 05/11/2013 that the form can be submitted through proposer. It is submitted that upon scrutiny the form of the petitioner has been rejected on the ground that form submitted by the petitioner is through proposer.

(3.) Learned counsel submits that copy of the order dated 09/11/2013 has not been supplied, but since the matter is urgent, therefore, petitioner is left with no option except to file the petition.