LADDU RAM Vs. JAJPAL SINGH

JUDGEMENT

(1.) This election petition has been filed by the petitioner, who contested election from constituency No. 32, in the elections which were conducted in the year 2018 so as to constitute the Madhya Pradesh Legislative Assembly. The petitioner was a candidate from Bhartiya Janata Party, whereas respondent no.1 was a candidate from Indian National Congress. FACTS:

(2.) That, On 2/11/2018, the Election Commission of India issued notification for election to the Legislative Assembly in the State of Madhya Pradesh. As per the said notification, the election was scheduled to be held as under;

(3.) The Petitioner is the resident of Dist. Ashok Nagar. He contested the M.P. Vidhan Sabha General Election, 2018 (hereinafter to be referred as "Election Of 2018') as a candidate of Bhartiya Janta Party (hereinafter referred as "BJP") from Dist. Ashok Nagar assembly Constituency No.32 (S.C.) namely Ashok Nagar (hereinafter to be referred as "Constituency"). The Respondent No.1 contested election as a candidate of Indian National Congress (hereinafter referred as "INC"). Other Respondents contested elections are narrated below:-