JITENDRA KUMAR Vs. VISHVARAJ SINGH

JUDGEMENT

(1.) The matter has come upon an application under Order VII Rule 11 of Code of Civil Procedure, 1908 (CPC) as preferred on behalf of respondent No.1 for dismissal of the election petition.

(2.) The present election petition has been preferred by the petitioner with the following prayers :

(3.) The ground raised in the election petition is that respondents No.1 and 3 to 5 had filed false affidavits in support of their nomination papers and further, concealed material information in the said affidavits which is in contravention to the specific guidelines as issued by the Hon'ble Apex Court in the case of Public Interest Foundation and Ors. Vs. Union of India and Anr.; 2019 (3) SCC 244 and further in Union of India Vs. Association of Democratic Reforms and Anr.; (2002) 5 SCC 294.