AVANTI MEENA Vs. ANJU DEVI DHANAK

JUDGEMENT

(1.) The petitioner calls into question the election of the first respondent to the 57 Bassi(ST) Assembly Constituency, District Jaipur in the Assembly elections for the State of Rajasthan held in December, 2013. It is a case of improper acceptance of the nomination form of the respondent which is made the basis of the election petition.

(2.) Unfortunately for the petitioner the defects notified by the Registry when the election petition was presented on 21.01.2014 were rectified only on 06.02017. Thereafter the matter could not be taken up.

(3.) Till date even notice has not been issued to the respondent. It would be useless to keep the petition alive for the reason the life of the Assembly constituted pursuant to the elections held in December, 2013 would expire in November, 2018 which is only six months away.