HARISH KUMAR Vs. STATE

JUDGEMENT

(1.) THIS order disposes of an application dated 4.12.2000 filed by Harsh Kumar petitioner under Section 151 C.P.C. vide which he has prayed to this Court that he may be allowed to place on record the amended verification of the election petition in view of the objections raised by respondents No. 4 and 5 in the preliminary objection of the written statement.

(2.) IT has been inter-alia pleaded by the petitioner that respondents No. 4 and 5 while filing the written statement have raised the objection that the main election petition has been verified by stating that the contents are partly based on personal information and partly based on information received from the official record. But the petitioner has failed to state the contents that are based on personal information and the contents which are based on information received from the official record. It is further pleaded that the petitioner has also failed to state the official record on the basis of which the statement has been made as the petitioner is not an official and is not entitled to the privity of the official record. In order to meet this technical objection the petitioner has prayed that he may be allowed to file amended verification of the election petition.

(3.) I have heard Mr. H.S. Hooda, the learned senior counsel who appeared on behalf of the petitioner-applicant, Mr. Adarsh Jain and Mrs. K.B. Jain, Advocates who gave contest to this application.