MOHD ALI Vs. AZAD MOHD

JUDGEMENT

(1.) In this election petition filed Under Section 81 read with Section 100 of the Representation of the People Act, 1951, the petitioner has questioned the election of returned candidate, Sh. Azad Mohd. from 57-Ferozepur Jhirka Assembly Constitutuency.

(2.) Notice of the election petition was issued to the respondent in response to which returned candidate Azad Mohd. had put in appearance.

(3.) Written statement as well as replication were filed.