As per case facts, an Election Petition was filed challenging the results of a constituency election, alleging discrepancies between EVM and VVPAT vote counts, improper sealing of election machines, and ... non-compliance with directions for maintaining burnt memory microcontrollers. The returned candidate then filed an application seeking to dismiss this Election Petition, arguing that it was barred by limitation and failed to disclose a proper cause of action. The question arose whether the Election Petition met the strict legal requirements for pleading material facts and demonstrating how alleged irregularities materially affected the election outcome, as mandated by the Representation of People Act and CPC. Finally, the High Court found that while the Election Petition was filed within the limitation period, it lacked specific, precise, and unambiguous material facts to establish a cause of action. The allegations were deemed vague, insufficient to show a material effect on the election result, and in some aspects, based on an incorrect understanding of legal directions. Consequently, the court allowed the application and dismissed the Election Petition for non-disclosure of a cause of action.