Manipur High Court: A Single Judge Bench comprising of KH. Nobin Singh, J., dismissed an application filed for dismissal of Election Petition on the ground that it violates Section 100 of Representation of People Act, 1951 where grounds for declaration of election as void are given.

The applicant filed this application for dismissal of election petition filed by the respondent raising flaws in it. In the petition, the respondent contended that the applicant in his affidavit filed along with nomination paper had not given complete information. The applicant did not mention anything about the FIR filed against him. He also left many columns blank i.e. incomplete form and the Returning Officer could not have accepted the nomination. Whereas the applicant defended himself by stating that in one of the cases filed against him he had already been discharged. The allegation which the respondent had accused of were misconceived and unfounded which require strict proof. It was also submitted that RO of 4-Kshetrigao Assembly Constituency had accepted all nomination papers in the presence of respondent during which the respondent made no objection but now that he was not elected the same process had been put into scrutiny. The applicant opposed election petition on the ground that it does not contain material facts as required under Section 83(1)(a).

The High Court was of the view that Section 83(1)(a) which states that an election petition should contain material facts on which petitioner relies had been substantially complied with and election petition cannot be stopped at this stage. Therefore, the application was devoid of merit and was dismissed. [Nahakpam Indrajit Singh v. Md. Amin Shah,2018 SCC OnLine Mani 115, order dated 17-09-2018]

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