(1.) Heard Mr. K. N. Choudhury, learned Senior counsel assisted by Mr. D. Dutt, learned counsel for the election petitioner and Mr. P.D. Nair, learned counsel for the sole respondent.
(2.) By this petition filed under Sections 80 and 80A of the Representation of the People Act, 1951 (in short, the RP Act) read with Section 51 of said 1951 Act, the petitioner has challenged the validity of the election of the respondent to 24-Daporijo (ST) Legislative Assembly Constituency in the 2014 Arunachal Pradesh State Legislative Assembly Election, result of which was declared on 16.05.2014.
(3.) As per pleadings in the election petition, on the recommendation of the Election Commission of India, the state of Arunachal Pradesh on 15.03.2014 issued the Notification under sub-Section (2) of Section 15 of the said RP Act, calling upon all the Assembly Constituencies of the State to elect members to the Legislative Assembly of the State with the following schedule:
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