TESAM PONGTE Vs. NYASAM JONGSAM

JUDGEMENT

(1.) The present application is filed under Order VII Rule 11 of the C.P.C 1908, read with Sec. 86 of the Representation of Peoples Act, 1951, (hereinafter referred to as the RP Act 1951), praying for rejection of the election petition No.02(AP)/2024 for want of cause of action.

(2.) The opposite party herein has filed the connected Election Pet 02(AP)/2024 under Sec. 80/81 of the RP Act 1951, questioning the election of the applicant to the Legislative Assembly of Arunachal Pradesh from number 53 Changlang North ST Assembly Constituency, primarily for improper acceptance of his nomination paper by the Returning Officer.

(3.) Before dealing with the contentions raised by the parties, the background facts are recorded herein below: