ANAND BHAGAT Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri R.K. Verma, learned Senior Counsel with Shri Sourabh Shrivastava, learned counsel for the petitioner. Shri Ajay Pratap Singh, learned Government Advocate for respondent State. Shri R.S. Thakur, learned counsel for respondent No. 2.

(2.) With consent of learned counsel for the parties the matter is finally heard.

(3.) The issue, which crops up for consideration is whether an election petition under Section 122 of the Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993, which does not contain a verification but is duly supported by an affidavit verifying the facts and contents of the pleadings in election petition can be said to suffer an inherent defect as would make it vulnerable to its maintainability.