MAIBAM SARAT SINGH Vs. LANGPOKLAKPAM JAYANTAKUMAR SINGH

JUDGEMENT

(1.) Elections to the 11th Legislative Assembly of the State of Manipur were held on 4/3/2017. The election results were declared on 11/3/2017.

(2.) The original petitioner in this election petition died on 23/1/2021. MC (EP) No. 12 of 2021 was filed by one Maibam Sarat Singh, a voter of 12-Keishamthong Assembly Constituency, under Sec. 112(3) of the Representation of the People Act, 1951 (for brevity, 'the Act of 1951'), seeking to be substituted as a petitioner so as to continue the proceedings in this election petition. Similarly, MC (EP) No. 13 of 2021 was filed by Yendrembam Indira Devi, the widow of the original petitioner, praying to be substituted as a petitioner and to be allowed to continue the proceedings in the election petition. Both these applications were ordered on 19/3/2021. Maibam Sarat Singh and Yendrembam Indira Devi were accordingly substituted as petitioners No. 1 and 2 in this election petition in the place of the original petitioner.

(3.) In essence, three grounds were urged by the original petitioner in this election petition in support of his allegation that the election of respondent No. 1 was void in terms of Sec. 100 of the Act of 1951: