NAHAKPAM INDRAJIT SINGH, S/O NAHAKPAM MOIRANGNINGTHOU SINGH Vs. MD AMIN SHAH, S/O LATE MD MUHAMMUDDIN SHAH

JUDGEMENT

(1.) Heard Shri M. Devananda, the learned Advocate assisted by Shri Ph. Sanajaoba, the learned counsel appearing for the applicant/ respondent No.1 and Shri S. Biswajit Meitei, the learned counsel appearing for the respondent No.1/ petitioner.

(2.) [2.1] The instant application has been filed by the applicant/ respondent No.1 in the above Election Petition being E.P. No.9 of 2017 raising an issue as regards the maintainability of the said Election Petition filed by the respondent No.1 / petitioner on the inter-alia ground that the respondent No.1/ petitioner has not approached this court with clean hands to ventilate his grievances, rather by way of swearing a false affidavit and therefore, the said election petition is liable to be dismissed in limine.

(3.) A written objection has been filed by the respondent No.1/ petitioner wherein the allegations made in the application have been denied and it has been submitted that the alleged false statement is a typographical error or a printing mistake or a clerical error due to the inadvertence on the part of the Junior Advocate which can be corrected by way of an amendment.