SUKHWANT SINGH Vs. ADESH PARTAP SINGH KAIRON

JUDGEMENT

(1.) By this order I propose to dispose of an application moved by the respondent in an election petition preferred by the petitioner questioning the election of one Shri Adesh Partap Singh Kairon from 023-Patti Assembly Constituency of the Punjab Vidhan Sabha in the elections held on 30.1.2012 the result of which was declared on 6.3.2012, on the ground of corrupt practices having been committed by the elected candidate (Shri Adesh Partap Singh Kairon) as defined in Section 123(4) of the Representation of People Act, 1951 (hereinafter referred to as the Act).

(2.) The present application has been moved under the provisions of Order 6 Rule 16 read with Order 7 Rule 11 of the C.P.C. for dismissal of the election petition at the threshold on the ground that it does not disclose justifiable cause of action to the petitioner and the petition does not contain material particulars.

(3.) In support of his plea as raised in the application, learned counsel for the applicant has placed reliance on the following judgments :-