(1.) (08/05/2019) Heard on an application moved on behalf of respondent under Section 81 read with Section 86 of the Representation of People Act, 1951 for dismissal of instant election petition.
(2.) Precisely stated facts of the case are that, petitioner by way of filing this petition under Section 80 read with Section 100 of the Representation of People Act, 1951 (for short "Act of 1951") challenged the election of respondent, who has been declared as returned candidate from 11 Lahar, Assembly Constituency, Madhya Pradesh, in the assembly election held on 28th November, 2018 under Section 100 (i) (b), (d) of the Act of 1951.
(3.) Returning Officer of the Assembly declared the Respondent as elected on 11/12/2018, vide Annexure P/4.
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