SATIKAR SINGH Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) THE question being short one, the present writ petition is being decided at the stage of motion hearing.

(2.) THE pertinent question of law which arises in this case is whether on the death of a respondent in an election petition, it abates or not.

(3.) ON the basis of the aforementioned facts, learned Counsel for the petitioner has argued that the election petition does not abate on account of death of a respondent in the election petition and, therefore, the action of the authorities in Conducting the election is illegal and without jurisdiction.