LAXMAN BAG Vs. GIRIRAJ SINGH MAJHI

JUDGEMENT

(1.) This interlocutory application has arisen out of Election Petition No.12 of 2024.

(2.) The Returned Candidate of the Election Petition No.12 of 2024 has filed this I.A. under Sec. 86 of the Representation of the People Act, 1951 praying for the dismissal of the Election Petition of the Election Petitioner on the ground i.e. for non-compliance of the provisions of Sec. 81(3) of the R.P. Act, 1951 stating in the I.A. that, though, the Election Petition of the Election Petitioner is based upon the documents i.e. Voter I.D.Card, downloaded copy of Form No.26 affidavit, copies of the R.o.R. downloaded from Bhulekh Website and certified copy of sale deed pertaining to the properties under Khutulumunda Holding No.78/101, Khutulumunda Holding No.26 and Mouza-Jamjhuri, P.S. Belpada, Holding No.54/332, Plot No.548 and the same are the integral parts of the Election Petition, but, the copies thereof have not been supplied with the Election Petition to the Respondent of the Election Petition inconsonance with the Provisions of Sec. 81(3) of the R.P. Act, 1951. For which, as per law, the copy of the Election Petition supplied to the Respondent (Returned Candidate) is not the true copy of the Election Petition within the meaning of Sec. 81(3) of the R.P.Act, 1951.

(3.) I have already heard from the learned counsel for the Respondent in the Election Petition No.12 of 2024 and learned Senior Counsel for the Petitioner in the Election Petition No.12 of 2024.