REGENT COMPUTRONICS PVT. LTD.

MOHAMMAD YUSUF Appellant

V/S

BHAIRON SINGH SHEKHAWAT Respondents

Referred Judgements :-

BRUCE V. ODHAMS PRESS LTD. [REFERRED TO]
AMARNATH GUPTA V. RAM GOPAL SHAWLWALA [REFERRED TO]
K KAMARAJA NADAR MARIAPPAN M R MASANI VS. KUNJU THEIVAR:V R NEDUNCHEZHIYAN:THE ELEPTION TRIBUNAL RANCHI [REFERRED TO]
BALWAN SINGH VS. LAKSHMI NARAIN [REFERRED TO]
JAGDEV SINGH SIDHANTI VS. PRATAP SINGH DAULTA [REFERRED TO]
KULTAR SINGH VS. MAKHTIAR SINGH [REFERRED TO]
RAMANBHAI ASHABHAI PATEL VS. DABHI AJITKUMAR FULSINJI [REFERRED TO]
KANTI PRASAD JAYSHANKER YAGNIK VS. PURSHOTTAMDAS RANCHHODDAS PATEL [REFERRED TO]
SAMANT N BALKRISHNA VS. GEORGE FERNANDEZ [REFERRED TO]
M KAMALAM VS. V A SYED MOHAMMED [REFERRED TO]
K M MANI JOSEPH THOMAS VS. P J ANTONY:P J ANTONY [REFERRED TO]
EBRAHIM SULEIMAN SAIT VS. M C MOHAMMED [REFERRED TO]
AZHAR HUSAIN VS. RAJIV GANDHI [REFERRED TO]
DHARTIPAKAR MADAN LAL AGARWAL VS. RAJIV GANDHI [REFERRED TO]
M J ZAKHARIA SAIT VS. T M MOHAMMED [REFERRED TO]
MOHAN RAWALE VS. DAMODAR TATYABA ALIAS DADASAHEB [REFERRED TO]
S R BOMMAI VS. UNION OF INDIA [REFERRED TO]
SUBHASH DESAI VS. SHARAD J RAO [REFERRED TO]

JUDGEMENT

(1.) This is the respondent's application in an election petition for striking out pleadings and rejection of the petition for non-compliance with the provisions of Sec. 83(1)(a) and (b) of the Representation of the People Act, 1951 (for short 'the Act' hereinafter). The application has been moved under O.VI Rule 16 and Order VII Rule 11 of the Code of Civil Procedure read with Sections 83, 86 and 87 of the Act.

(2.) It would be necessary to state basic facts before dealing with the application.

(3.) The petition relates to the respondent's election to the Rajasthan Legislative Assembly from Bali Constituency (No. 1 6/10/1993 was the last date for filing nominations, 20/10/1993 was the date fixed for scrutiny of nominations, 22/10/1993 was the last date for withdrawal of candidature, 11/11/1993 was the date of polling and 27/11/1993 was the date on which the counting was to commence. The original petitioner Mitha Lal Jain was the candidate set up by the Indian National Congress whereas the respondent was the candidate set up by the Bhartiya Janta Party. The respondent was declared elected at the election and Mitha Lal Jain, the original petitioner challenged the election by filing the election petition on 12/01/1994.

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MOHAMMAD YUSUF Vs. BHAIRON SINGH SHEKHAWAT

Referred Judgements :-

JUDGEMENT

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