THOUNAOJAM SHYAMKUMAR, S/O (L) TH BINOYKUMAR SINGH Vs. NIMAICHAND LUWANG, S/O (L) NAHAKPAM THAMBOU

JUDGEMENT

(1.) Heard Mr. H.S Paonam, learned senior counsel assisted by Mr. S. Gunabanta for the applicant. Heard also Mr. B.P. Sahu, learned senior counsel assisted by A. Mohendro for the respondent No.1.

(2.) The election petition filed by the Election Petitioner/Respondent No.1 herein has been sought to be unsuited by the applicant, respondent No.1 in the election petition, on the ground that the same is not maintainable.

(3.) Accordingly, before we proceed with the election petition, this Court will deal with the present misc-case which has been filed for rejecting the election petition under Order VIII Rule 11 read with Section 151 of Cr.P.C on the ground of non disclosure of cause of action and also for non compliance of Section 81 and other relevant provisions and the Representation of the People Act, 1951.