PANKAJ MITHAL, J. - (1.) THE biennial elections to the ten out of 38 seats to the Council of State (Rajya Sabha), from U.P. were notified by the Election Commission fixing 10.11.2014 as the last date for filing nomination papers, 11.11.2014 for scrutiny and 27.11.2014 for voting, if necessary.
(2.) IN the said election, petitioner who is a legal practitioner and a member of the Awadh Bar also submitted his nomination papers, besides respondents 1 to 10. His nomination was rejected by the Returning Officer and the respondents 1 to 10 were declared elected unopposed.
(3.) THE petitioner in person has filed this election petition under Section 80/81 of the Representation of People Act, 1951 challenging the aforesaid election specially the election of respondent No.1 on the ground that he is not a resident of U.P. or an electoral from U.P. and secondly on the ground that the petitioner's nomination was illegally rejected. In addition to the above, the petitioner also challenges the vires of Section 3, 59, 81 and 152 of the above Act, as amended vide Act No.40 of 2003, Rule 4 read with Form 2 -C and Rule 96 of the Conduct of Election Rules, 1961 (hereinafter referred to as the 'Rules').;