JITENDRA KUMAR Vs. KIRAN MAHESHWARI
LAWS(RAJ)-2021-3-70
HIGH COURT OF RAJASTHAN
Decided on
March 31,2021
JITENDRA KUMAR
Appellant
VERSUS
Kiran Maheshwari
Respondents
Referred Judgements :-
MOHAN RAJ VS. SURENDRA KUMAR TAPARIA [REFERRED TO]CHARAN LAL SAHU VS. NANDKISHORE BHATT [REFERRED TO]
AELTEMESH REIN VS. CHANDULAL CHANDRAKAR [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
M KARUNANIDHI R RANGASAMI A CHINNADURAI R PERIASAMY A CHINDRASEKHARAN VS. H V HANDE AND OTHRS:C R RAJAPPA:V PERUMAL NAINAR:T P K JAYARAJ:P S MANIAN [REFERRED TO]
CHHEDI RAM VS. JHILMIT RAM [REFERRED TO]
MOHAN RAJ VS. SURENDRA KUMAR TAPARIA [REFERRED TO]
GANGA MISHRA, ADVOCATE CIVIL COURT, BHABHUA, SON OF LATE RAM SAKHI MISHRA, RESIDENT OF VILLAGE, BHABHUA TOWN, WARD NO. 3, (NORTH TO PATEL CHOWK), P.O. AND P.S. VS. CHHEDI PASWAN, SON OF LATE RAM CHANDRA PASWAN, RESIDENT OF VILLAGE TAKIYA, P.O. [REFERRED TO]
JUDGEMENT
VINIT KUMAR MATHUR,J. -
(1.)With the consent of the parties, the present election petition is being heard finally and decided.
(2.)The present election petition has been preferred under Section 80(A) and 125(A) of the Representation of the People Act, 1951 by the election-petitioner, whereby a challenge was made to the election of respondent No. 1 -Smt. Kiran Maheshwari as Member of Legislative Assembly (M.L.A.) of Rajsamand Constituency (175) in pursuance to the Legislative Assembly Election -2018.
(3.)The result of the election of Legislative Assembly Elections 2018 was declared on 13.12.2018, whereby the respondent No. 1 -Smt. Kiran Maheshwari was declared elected as Member of Legislative Assembly (M.L.A.) of Rajsamand Constituency (175). Aggrieved of the same, the present election petition was filed by the election-petitioner before this Court on 24.01.2019. At the time of presentation of the election petition, certain defects were pointed out by the Office, which were removed by the election petitioner subsequently. The notices in the election petition were issued by this Court on 28.08.2019. During the pendency of the present election petition, following Interlocutory Applications (IAs) were filed by the parties as under :-JUDGEMENT_70_LAWS(RAJ)3_2021_1.html
(2.)The present election petition has been preferred under Section 80(A) and 125(A) of the Representation of the People Act, 1951 by the election-petitioner, whereby a challenge was made to the election of respondent No. 1 -Smt. Kiran Maheshwari as Member of Legislative Assembly (M.L.A.) of Rajsamand Constituency (175) in pursuance to the Legislative Assembly Election -2018.
(3.)The result of the election of Legislative Assembly Elections 2018 was declared on 13.12.2018, whereby the respondent No. 1 -Smt. Kiran Maheshwari was declared elected as Member of Legislative Assembly (M.L.A.) of Rajsamand Constituency (175). Aggrieved of the same, the present election petition was filed by the election-petitioner before this Court on 24.01.2019. At the time of presentation of the election petition, certain defects were pointed out by the Office, which were removed by the election petitioner subsequently. The notices in the election petition were issued by this Court on 28.08.2019. During the pendency of the present election petition, following Interlocutory Applications (IAs) were filed by the parties as under :-
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