SANASAM BIRA SINGH Vs. NINGTHOUJAM MANGI

JUDGEMENT

(1.) Heard Shri A. Mohendro, the learned counsel appearing for the respondent No. 1/petitioner and Shri Serto T. Kom, the learned counsel appearing for the applicant/respondent No. 1.

(2.) This is an application filed by the applicant/respondent No. 1 praying for condonation of delay of 112 days in filing the written statement in the election petition being El. Petn. No. 12 of 2017 on the grounds mentioned therein.

(3.) The above election petition has been filed by the respondent No. 1/petitioner to declare the election of the applicant/respondent No. 1 as the Returned Candidate from 29th Kumbi Assembly Constituency as null and void and the other prayer is to declare that the petitioner/respondent No. 1 is a duly elected member in the 11th Manipur Legislative Assembly Election 2017 from 29th Kumbi Assembly Constituency on various grounds including the ground that due to improper acceptance of the nomination paper of the applicant/respondent No. 1 by the Returning Officer, the result of the election in so far as it relates to the applicant/respondent No. 1 has been materially affected.