(1.) This petition has been filed by the petitioner under Order 7, Rule 11and Order 6, Rule 16 read with Sec. 151 of the Code of Civil Procedure, 1908 and Sec. 86 of the Representation of People Act, 1951 to reject the election petition for non-disclosure of cause of action vis-a-vis for violation of Ss. 81 and 83 of the Representation of People Act, 1951 (for short, 'the RP Act").
(2.) The petitioner is the first respondent/returned candidate in the election petition.
(3.) The election petitioner has filed the election petition to quash the election of the first respondent as returned candidate from 43-Phungyar (ST) Assembly Constituency to the 12th Manipur Legislative Assembly Election, 2022 as null and void. Pending election petition, the first respondent has filed the present petition to reject the election petition on the ground that the election petitioner has failed to disclose the material facts on which he relies and also the election petition does not disclose a trial issue or cause of action.
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