MAHAVEER PRASAD PAREEK Vs. RAMPRATAP KASLANIYA

JUDGEMENT

(1.) The case is listed on an application preferred by respondent No.1 -Rampratap Kaslaniya under Order 7 Rule 11 C.P.C. read with Sec. 83 of The Representation of the People Act, 1951 as well as on the application preferred by the respondents under Order 1 Rule 13 CPC read with Sec. 86 of the Representation of the People Act, 1951.

(2.) Briefly, the facts in the present Election Petition are that the instant Election Petition has been preferred under Ss. 80, 81, 100(1)(B) of the Representation of the People Act, 1951 (hereinafter referred to as "the Act of 1951"), whereby, a challenge has been made to the Election of the respondent No.-1 (Rampratap Kaslaniya) as Member of the Legislative Assembly (MLA) of Suratgarh (No.4), District Sri Ganganagar in pursuance to the Rajasthan Legislative Assembly Election, 2018. The result of the Rajasthan Legislative Assembly Election-2018 was declared on 11/12/2018 and the respondent No.1-Shri Rampratap Kaslaniya was declared as Member of Legislative Assembly (M.L.A.) of Suratgarh (No.4), District Sri Ganganagar.

(3.) Aggrieved of the same, the present Election Petition was filed by the Election Petitioner before this Court on 13/1/2019. The notices of the Election Petition were issued by this Court on 25/2/2019. After service of notices upon the respondents, certain applications were filed by the respondents which are as under :- <IMG>JUDGEMENT_187_LAWS(RAJ)4_2023_1.jpg</IMG>