SRI CHANDAN KUMAR SARKAR Vs. SRI NIRMALENDU BANIKYA

JUDGEMENT

(1.) Heard Mr. J. Deka, learned counsel appearing for the applicant. Also heard Mr. M.U. Mahmud, learned counsel appearing for the opposite party/election petitioner.

(2.) By this order, I propose to dispose of the application filed under Section 86(1) of the Representation of Peoples Act, 1951, by means of which, the applicant, who is IA(C) 2009/16 in El. Pet. 2/2016 the respondent no. 8 in the connected Election petition, has assailed the maintainability of the election petition on the grounds mentioned therein.

(3.) From a perusal of the averments made in the application, it is apparent that the following contentions have been advanced by the applicant in support of his plea regarding maintainability of the election petition :-