RAMESH KHATRI LAMBERDAR Vs. MS. KAVITA JAIN

JUDGEMENT

(1.) Petitioner Ramesh Khatri filed petition under Section 80-A of the Representation of People Act, 1951 (hereinafter referred to as 'the Act of 1951') challenging the election of Ms. Kavita Jain, who was declared as elected candidate in the assembly elections of Haryana Vidhan Sabha held on 15.10.2014 from 31-Sonipat constituency of which result was declared on 19.10.2014.

(2.) Election petition was filed on 02.12.2014 i.e. within a period of 45 days of the declaration of election result. On filing of election petition, certain deficiencies were found and objections were raised by the registry, which reads as follows:-

(3.) Petitioner sought three weeks' time to remove the objections, which was allowed on 15.01.2015 and the petition was fixed for 25.02.2015. On 25.02.2015, petitioner again sought four weeks' time to remove the objections and the petition was ordered to be listed on 25.03.2015. On 25.03.2015, petitioner sought more time to remove the objections and the petition was listed for 29.04.2015. When the petition was taken up on 29.04.2015, petitioner submitted that he has moved application for amendment of petition on which the registry has raised certain objections which he will clear shortly and the petition was ordered to be listed on 20.05.2015.