- (1.)This is an election petition under the Representation of the People Act by which the petitioner has questioned the election of respondent 1 to the U.P. Assembly from 121-Amethi Assembly Constituency.
(2.)This petition was presented by the petitioner personally on 16-4-85 before the Additional Registrar of this Court. Before filing it before the Additional Registrar, the petition was presented before the Section Officer (Stamps), who made the following report (excluding the report with regard to the limitation and Court-fee).
"This is an election petition challenging the election of Dr. Sanjay Singh as M.L.A. from 121-Amethi Constituency. Provisions of S.82 of the Act in so far as array of parties is concerned have been complied with. But provisions of S.81(3) about the filing, of copies in as many number as there are respondents (11 in number) have not been complied with as only 7 copies that too without annexures and schedules have been filed while there are 11 respondents. Provisions of S.83(2) have not been complied with inasmuch as schedules attached with the petition have not been verified as required under the provisions of S.83(2) of the Act. A list of document too has been filed. There are allegations of corrupt practices also which are supported by a separate affidavit. Security money of Rs. 2,000/- has been deposited vide C.D./39 dated 15-4-85 as required under S.117 of the Act. The petition including affidavit, schedules, list of documents and aftd is in 146 leaves. Sd/- illegible 15.4.85 SO (S)"

(3.)Another report was made by the Section Officer (Stamps) on 16-4-85 which is to the following effect :-
"Revised report 11 duplicate copies along with schedules, list of documents and affidavit duly verified are alleged to be in compliance with provisions of Ss.81(3) and 82(2) of the Act. The defect pointed out earlier thus stands removed. Sd/- Illegible 16-4-85 S.O.".