THANGJAM ARUNKUMAR Vs. OKRAM HENRY SINGH

JUDGEMENT

(1.) Heard Mr. H S. Paonam, learned senior counsel assisted by Mr. B.R. Sharma, learned counsel appearing for the applicant, Mr. Ajoy Pebam, learned counsel appearing for the respondent No. 1, Mr. S. Chittaranjan, learned counsel appearing for the respondent No. 2 and Mrs. L. Ayangleima, learned counsel appearing for the respondent No. 3.

(2.) MC(El Petn.) No. 50 of 2022 and MC(El. Petn.) No. 138 of 2022 are applications filed under Order -VII Rule-11 of the Code of Civil Procedure, 1908 (CPC, 1908) and Sec. 86(i) of the Representation of People Act, 1951 (RP Act, 1951) with the prayer for dismissing Election Petition No. 1 of 2022 on the ground that the election petition suffers from "absence of concise statement", "lacking immaterial particulars", "nondisclosure of a triable issue or cause of action", "non-compliance of mandatory requirements of law in preferring an election petition" as provided under Sec. 81 and 83 of the RP Act, 1951 and Rule 94A of the Conduct of Election Rules, 1961.

(3.) Mr. H S. Paonam, learned senior counsel appearing for the applicant mainly raised the following three points in the present application:-