HARI OM SINGH Vs. KARAN SINGH

JUDGEMENT

(1.) Shri Sat Paul has filed this petition under Section 82/86 of the Representation of the People Act, 1951, seeking orders to be made a party in the Election Petition titled "Hari Om Singh Versus Dr. Karan Singh" and for being arrayed as a respondent.

(2.) For proper appreciation of the case of the petitioner-applicant, it is desirable to reproduce the exact aver~ ments made in the application:-

(3.) The affidavit which has been filed in support of this petition reads as follows:--