S L SARAF Vs. M S QURESHI

JUDGEMENT

(1.) IN this election petition both the petitioner and respondent 1 presented applications for permitting them to amend the petition as well as the reply. The petitioner sought permission to amend the petition in the following manner : -

(2.) FOR the last three lines of para 19 starting with ËœThe election of respondent 1â„¢ and ending with being void the following ba substituted : -

(3.) SIMILARLY for the last two lines in para 20 of the petition starting with and for that reason too  and ending with set aside the following be substituted : - who did not comply with the provisions of the Constitution, and the R. P. Act 1951 and the orders made thereunder, by which the result of the election in so far as it concerns respondent 1 who is the returned candidate has been materially affected,