KAMENG DOLO Vs. ATUM WELLY

JUDGEMENT

(1.) This application has been filed by the applicant/respondent Sri Kameng Dolo under Order 6 read with Order 7 Rule 11 and Section 151 of the Code of Civil Procedure, 1908 for dismissal of the election petition on the ground of failure to cull out proper cause of action.

(2.) The election petition has been filed by the opposite party/election petitioner for declaring the election of the respondent from 12 Pakke - Kessang (ST) Legislative Assembly Constituency in the State of Arunachal Pradesh as void under Section 98(b) read with Section 100 (1)(d)(iv) of the Representation of People Act, 1951 (Act).

(3.) The case as projected in the election petition is that a general notification was issued on 15.3.2014 notifying holding of general election for constituting a new legislative assembly of the State of Arunachal Pradesh. Schedule declared was as follows : - <IMG>JUDGEMENT_23_LAWS(GAU)10_2014.jpg</IMG>