Y. VIKHEHO SWU Vs. SUKHATO A.SEMA (DR.)

JUDGEMENT

(1.) These three I.As are connected with the Election Petition No. 1 (K) of 2018 as such, they have been heard together and are being disposed of by this common judgment and order.

(2.) Heard Mr. Taka Masa, learned senior counsel appearing for the applicant in I.A (C) No. 82 (K) of 2018 and I.A (C) No. 83 (K) of 2018 assisted by Mr. Arenlong, learned counsel. Also heard Mr. D. Mazumdar, learned senior counsel appearing for the opposite party No. 1 in both the I.As(election petitioner) and for the applicant in I.A (C) No. 161 (K) of 2018 assisted by Mr. Joshua Sheqi, learned counsel.

(3.) On 10.04.2018, Dr. Sukhato A. Sema opposite party No.1 in both the I.A (C) No. 82 (K) of 2018 and I.A (C) No. 83 (K) of 2018 filed an election petition under Section 80, 80A and 81 of the Representation of the People Act, 1951 challenging the legality and validity of the result of election to the No. 13- Pughoboto (ST) Assembly Constituency held in 2018 and praying for declaration of the election of the elected candidate i.e the applicant in these two I.As Shri Y. Vikheho Swu illegal and void and at the same time declare him (the election petitioner) elected from the same Assembly constituency.