HARI SINGH Vs. SAWAN SINGH AND OTHERS

JUDGEMENT

(1.) After hearing the learned counsel for the parties, I am of the view that this revision petition deserves to succeed.

(2.) A reading of the amendment sought to be made clearly goes to show that a new ground of corrupt practice is sought to be added by stating as follows :

(3.) However, it would be open to the election petitioner to make a fresh application to the Prescribed Authority, seeking to furnish better particulars in support of the grounds already made and when such application is filed, that would be decided in accordance with law.