RABINARAYAN NANDA Vs. TARAPRASAD BAHINIPATI

JUDGEMENT

(1.) This is an application under Order 6 Rule-17 of the Civil Procedure Code, 1908 read with Section 87 of the Representation of the People Act, 1951.

(2.) By filing this Misc. Case, the Election Petitioner has sought for amendment of the Election Petition by bringing in the following to the main petition:-

(3.) The returned candidate to substantiate his submissions, apart from relying on the provisions of Section 81(1), Section 83(1)(a), Section 86(5), Section 86(7) and Section 87(1) of the Representation of the People Act, 1951 and certain provisions under Chapter-35 of the Orissa High Court Rules also relied on the decisions referred to in Harmohinder Singh Pradhan vrs. Ranjit Singh Talwandi and Others, 2005 5 SCC 46 Surinder Pal vrs. Gurpeet Singh Kangar and Others, 2005 AIR(P&H) 251 Dhartipakar Madan Lal Agarwal vrs. Shri Rajiv Gandhi, 1987 AIR(SC) 1577 Kailash vrs. Nakhu and Others, 2005 4 SCC 480 and Soneswar Borah vrs. Nagen Neog and Others, 1987 AIR(Gau) 11.