Fazal Ali, J. - (1.) As these appeals involve common points of law, we propose to decide them by one judgment.Civil Appeal No. 3702 of 1982
(2.) This appeal arises out of election to '375-Iglas Assembly Constituency, Aligarh to the Uttar Pradesh Legislative Assembly' which was held on May 28, 1980 and the result of which was declared on June 1, 1980, in which the appellant was declared elected. Respondent No. 1. Smt. Usha Rani had also contested the above-mentioned election but was defeated. Aggrieved by the result of the aforesaid election, Smt. Usha Rani filed an election petition on July 15, 1980, at the residence of the Registrar of the Allahabad High Court. Thereafter, on September 24, 1981, the appellant filed a petition before the High Court for rejection of the election petition filed by the respondent, on the ground that the copy of the petition served on him was neither attested to be a true copy nor a correct copy of the original petition, as contemplated by the provisions contained in S. 81(3) of the Representation of the People Act (hereinafter referred to as the 'Act') and hence the election petition should be rejected in limine under Section 86 of the Act. Sub-s. (3) of S. 81 may be extracted thus: "81. Presentation of petitions - ********** (3) Every election petition shall be accompanied by as many copies thereof as there are respondents mentioned in the petition, and every such copy shall be attested by the petitioner under his own signature to be a true copy of the petition."
(3.) An analysis of this sub-section would reveal that every election petition should be accompanied by as many copies as there are respondents and that every copy should be attested by the petitioner under his own signature. If these requirements are not followed strictly and literally, it would result to dismissal of the election petition without any trial as provided by Section 86 of the Act.;