LANGPOKLAKPAM JAYANTAKUMAR SINGH Vs. LAISHOM IBOMCHA SINGH

JUDGEMENT

(1.) This is an application filed by the applicant/ respondent No.1 under Order VI Rule 16 and Order VII Rule 11 read with Section 81, 83 and 86 of the Representation of the People Act, 1951 (hereinafter referred to as "the Act, 1951"?) praying for striking out the pleadings in the so-called replication of the respondent No.1/ petitioner as are inconsistent or at variance with his original pleas in the election petition and for rejection of the election as the pleadings in the election does not make out any cause of action or triable issues and the trial would prejudice, embarrass and delay the proceedings of the election petition.

(2.) The grounds on the basis of which the instant application has been filed by the applicant/ respondent No.1, read as under:

(3.) The prayer in the application reads as under: