EP.19.2025.doc

HARSHADA H. SAWANT

               (P.A.)                 

ININ  THETHE  HIGHHIGH  COURTCOURT  OFOF  JUDICATUREJUDICATURE  ATAT  BOMBAYBOMBAY

ORDINARY ORIGINAL CIVIL JURISDICTION ORDINARY ORIGINAL CIVIL JURISDICTION 

APPLICATION (L) NO.9497 OF 2025

IN

ELECTION PETITION NO.19 OF 2025

Harishchandra Sakharam Bhoye and Ors.

..

Applicant

(Orig. Respondent No.1)

IN THE MATTER OF:

Sunil (Bhau) Chandrakant Bhusara ..Petitioner

                  Versus

Harishchandra Sakharam Bhoye and Ors. ..Respondents

WITH

APPLICATION NO.6 OF 2025

IN

ELECTION PETITION NO.19 OF 2025

Harishchandra Sakharam Bhoye ..Applicant

                  Versus

Sunil (Bhau) Chandrakant Bhusara and Ors...Respondents

WITH

APPLICATION (L) NO.24590 OF 2025

IN

ELECTION PETITION NO.19 OF 2025

Chief Electoral Officer

General Administrative Department..Applicant

In the matter between

Mr. Sunil Chandrakant Bhusara ..Petitioner

                  Versus

Mr. Harishchandra Sakharam Bhoye  ..Respondents

..........…

Ms. Neeta P. Karnik, Senior Advocate a/w. Mr. Jimmy Gonsalves,

Mr. Shrirang P. Katneshwarkar, Mr. Anthony Floriyen Foss, Mr.

Kallis Albert Alphanso, Advocates for Petitioner in Election Petition

No.19 of 2025.

Mr.   Niteen   Pradhan   a/w.   Ms.   Shubhada   Khot,   Ms.   Amita

Kuttikrishnan and Ms. Sonal Dabholkar, Advocates for Respondent

No.1.

Mr. Abhijit P. Kulkarni a/w Ms. Shweta Shah, Mr. Abhishek Roy,

Advocates for Applicant in Application (L) No.24590 of 2025.

...................

1

EP.19.2025.doc

CORAM:MILIND N. JADHAV, J.

DATE:MARCH 30, 2026.

JUDGMENT   :  

1.  Heard Ms.  Karnik,  learned  Senior Advocate  for Petitioner,

Mr.   Pradhan,   learned   Advocate   for   Respondent   No.1   in   Election

Petition   and   Mr.   Kulkarni,   learned   Advocate   for   Applicant   in

Application (L) No.24590 of 2025.

2.  Application   (L)   No.9497   of   2025   is   filed   by   Mr.

Harishachandra Sakharam Bhoye – Applicant / Orig. Respondent No.1

and Returned candidate seeking dismissal of Election Petition under

Order VII Rule 11 of the Civil Procedure Code, 1908, (for short “CPC”).

Respondent No. 1 is the returned candidate in the Election under

challenge. Affidavit-in-reply dated 10.07.2025  is filed by Petitioner to

oppose this Application. 

3.  Election Petition No.19 of 2025 is filed by Mr. Sunil (Bhau)

Chandrakant Bhusara on 07.01.2025 for the following reliefs :-

“(a) the election of the Respondent No.1 to the General Election

2024   to   the   State   Assembly   from   129-   Vikramgad   (S.T.)

Assembly Constituency, be declared to be void and it be further

declared that the Petitioner, who has secured second highest

votes/majority of votes in the said election, has been elected.”

4.  Application No.6 of 2025 is filed by Mr. Harishachandra

Sakharam Bhoye – Respondent No.1 seeking direction to Petitioner to

furnish the copy of the Election Petition No.37 of 2025 along with its

2

EP.19.2025.doc

Annexures.  However,  vide  order   dated   06.11.2025   passed   by  this

Court   Election   Petition   No.37   of   2025   has   been   disposed   of   as

withdrawn for the reason that Petitioner had filed identical Petition

through another Advocate in this Court for the same cause of action. 

5.  Application   (L)   No.24590   of   2025   is   an   Intervention

Application filed by Chief Electoral Officer, General Administration

Department to intervene in Election Petition No.19 of 2025 and seeks

following reliefs :-

“a)   That this Hon’ble Court be pleased to declare that the

EVM’s consisting of Ballot Units 358 and Control Units 358

which are kept in custody of the District Election Officer are not

necessary for the adjudication or determining the dispute in the

above Election Petition.

b)  That this Hon’ble Court be pleased to release 358 Ballot

Units and 358 Control Units which are kept in the custody of

the District Election Officer.”

6.  Respondent No. 1 has filed Application (L) No. 9497 of 2025

under Order VII Rule 11 seeking dismissal of the Election Petition on

the grounds of violation of mandatory provision of Sections 83(1)(a),

100,   123(4)   of   RP   Act   read   with   Articles   173   and   191   of   the

Constitution   of   India   and   sought   its   dismissal.   Pleadings   in   this

Application are complete. By consent of parties Application (L) No.

9497 of 2025 is taken up for hearing and disposal.

7.  Brief facts relevant for deciding the above application are as

follows:-

3

EP.19.2025.doc

7.1.  Election   Commission   announced   schedule   for   General

Election 2024 to the Legislative Assembly of the State of Maharashtra

as under:-

Poll Events Maharashtra (All 288 Assembly

Constituencies)

Date of issue of Gazette Notification 22.10.2024 (Tuesday)

Last Date of making nominations 29.102024  (Tuesday)

Date of Scrutiny of nominations 30.10.2024 (Wednesday)

Last Date for the withdrawal of

candidatures

04.11.2024 (Monday)

Date of Poll 20.11.2024 (Wednesday)

Date of counting 23.11.2024 (Saturday)

Date before which election shall be

completed

25.11.2024 (Monday)

7.2.  Total 11 candidates were in the fray for Election from 129 –

Vikramgad Constituency, which included,  

inter alia, Petitioner from

National Congress Party and Respondent No.1 from Bharatiya Janata

Party. Voting in pursuance to Election to the said Constituency was

held on 20.11.2024. Counting of votes was conducted on 23.11.2024

and the final result was declared. Petitioner secured 73,106 votes

(second highest votes) whereas Respondent No.1 with 1,14,514 votes

was declared as the Returned Candidate.

8.  Petitioner filed present Election Petition challenging election

of Respondent No.1 on three (3) main grounds:-

(i)  Improper acceptance of Nomination Form of the Respondent

No.1 by Returning Officer;

4

EP.19.2025.doc

(ii)  Failure to reproduce Note-1 to Note-5 below Verification

under Affidavit in Form-26; and

(iii)  Violation of Sections  100(1)(b), 100(1)(d)(i), 100(1)(d)(iv)

or 123(4) of the RP Act.

9.  Mr. Pradhan, learned Advocate appearing for Respondent

No.1   –   the   returned   candidate   has   drawn   my   attention   to   the

Application filed under Order VII Rule 11 and while pressing the same

has made the following submissions :-

9.1.  He would submit that Election Petition is liable to be rejected

under Order VII Rule 11 as it does not contain the concise statement of

material facts as mandated under Section 83(1)(a) of the RP Act. He

would   submit   that   it   does   not   disclose   any   cause   of   action  as

contemplated under Article 173 and Article 191 of the Constitution of

India (for short “COI”) read with Section 123(4) and Section 100 of

the RP Act. He would submit that for setting aside the Election of

Returned candidate, it is incumbent upon Petitioner to specifically

plead non-compliance either with the provisions of the COI, the RP Act

or Rules or Orders made thereunder. He would submit that present

Election Petition is replete with vague allegations, founded on mere

presumptions   and   assumptions   without   any   cogent   pleadings   or

documentary evidence appended in support thereof.

5

EP.19.2025.doc

9.2.  He   would   submit   that   Election   of   a   Returned   candidate

cannot be challenged on the grounds mentioned in Section 100 of the

RP Act without establishing the cause of action which is clearly absent.

He would submit that Petitioner has miserably failed to make out any

ground for declaring the Election of Respondent No.1 void as per the

aforesaid provisions of the COI and RP Act. He would submit that due

to failure of Petitioner to establish cause of action against Respondent

No.1,   substantive   relief   sought   by   him   in   the   Petition   is  not

maintainable and hence the Petition be dismissed under Order VII Rule

11.

9.3.  He would submit that as per the Schedule announced on

15.10.2024,   Election   Commission   of   India   vide   press   Note

No.ECI/PN/149/2024 conducted General Election to the Legislative

Assembly of Maharashtra. He would submit that a candidate who

wished   to   take   part   in   the   Election   is   required   to   submit   his

Nomination Form along with Affidavit in Form-26 and documents in

support thereof. He would submit that the Nomination Form and

Affidavit   in   Form-26   is   a   printed   copy   supplied   by   the   Election

Commission of India and made available by the Returning Officer to

the candidates of the relevant constituency. He would submit that all

desirous candidates have to purchase the said Nomination Form from

the Returning Officer which bear a distinct number of identification.

He would submit that in the present case the Nomination Form which

6

EP.19.2025.doc

was ultimately submitted was purchased by Respondent No.1 and

entry was made in the Register maintained with the Returning Officer

which reflects acceptance of the Nomination Form. He would submit

that this Nomination Form was duly filled in by Respondent No.1, filed

with the Returning Officer, it was scrutinized and thereafter accepted

in accordance with law.

9.4.  He would submit that format of the Nomination Form is

uniform and printed as per provisions under Rule 4 of the Code of

Conduct Rules, 1961 (for short “said Rules”). He would submit that

Election  Commissioner  prints these forms and supplies  them  with

distinct serial numbers to the Returning Officer for their distribution to

the prospective candidates on payment of Rs.100/- which candidates

are supposed to receive, fill up and submit back to him without having

any   say   in   its   statutory   format.   He   would   submit   that   details  of

purchase of one form on 28.10.2024 and two forms on 29.10.2024 by

Respondent No.1 are recorded in the Register for distribution of forms

serially numbered as 59, 60 and 61. He would submit that Respondent

No.1   submitted   the   said   duly   filled   forms   along   with   supporting

documents and Affidavit. He would submit that entry of acceptance of

Form No. 59 was made in the Register by the Returning Officer in the

case of Respondent No.1. He would submit that there is therefore no

truth   in   the   allegation   of   Petitioner   that   Respondent   No.1   has

manufactured or fabricated the Nomination Form on his own volition.

7

EP.19.2025.doc

9.5.  He   would  submit  that   such  submitted   forms  are  further

scrutinized   by   the   Returning   Officer   who   prepares   a   check   list

reflecting compliances with regard to forms and documents in support

thereof. He would submit that on perusal of said check list in the case

of   Petitioner   it   would   reveal   due   compliance   with   the   statutory

procedure by Respondent No.1. He would submit that Respondent

No.1 duly provided certified copies of Nomination Form, Affidavit in

Form-26 and all required documents along with the check list for

perusal of this Court in his Application. 

9.6.  He would submit that all prospective candidates including

Respondent No.1 and Petitioner were provided with identical forms by

the Returning Officer. He would submit that Petitioner has avoided to

place on record copy of his Nomination Form for Court's perusal which

is absolutely identical and similar to that of Respondent No.1 for

obvious reasons. He would hence submit that this ground taken by

Petitioner   to   set   aside   Election   of   Respondent   No.1   as   Returned

candidate is untenable in law and cannot give rise to any cause of

action under Section 80 of the RP Act.

9.7.  He would submit that Affidavit in Form-26 contains Clause-

(9) wherein the candidate is required to give details of his profession

or   occupation   of   his   self   and   his   spouse.   He   would   submit   that

Respondent No.1 has disclosed the fact therein that he was working as

8

EP.19.2025.doc

“Headmaster” in Arvind Prathamik Ashramshala run by Arvind Smruti

Trust registered under the Maharashtra Public Trust Act, 1950. He

would submit that said Ashramshala is governed by the Ashram Shala

Sanhita 2019 (for short “said Sanhita”), published by the Adivasi Vikas

Vibhag of the State of  Maharashtra and according to Clause 4.3.13

therein it is provided that management and teachers except Class IV

employees, temporary teachers and staff may contest Election with

prior written permission of the Management.

9.8.  He would submit that on 23.10.2024 in accordance with the

aforesaid provision Respondent No.1 applied for permission to contest

the Election for which he was granted permission on 26.10.2024 on

terms and conditions contained therein in accordance with law. He

would submit that Respondent No.1 has already disclosed this fact in

Clause-(9) of his Affidavit in Form-26 that he was serving as Primary

Headmaster in a Private Institution.

9.9.  He would submit that Petitioner’s allegation that Respondent

No.1 has procured Affidavit in Form-26 from the Internet Website of

Election Commission of India by Respondent No.1 and filed the same is

incorrect and vague and Petitioner has deliberately not annexed the

permission granted to Respondent No.1 to contest the Election in his

Election Petition. He would submit that this act on part of Petitioner

amounts   to   suppression   of   material   fact   which   is  

prima   facie

9

EP.19.2025.doc

misleading and hence Petitioner is liable to be proceeded against for

perjury.

9.10.  With regard to ground of non-disclosure of liabilities and

disclaimers at the foot of Form-26 of the Affidavit of disclosure, he

would submit that Petitioner has failed to advert and place on record

any   cogent   material   information   or   documents   in   support   of  this

allegation   of   improper   acceptance   of   Nomination   Form   by   the

Returning Officer. He would submit that Handbook for Candidates

2023 issued by Election Commission of India provide guidelines in the

light  of   Election  management  and  Electoral   machinery.  He  would

submit that as per Clause 3.25 Returning Officer has to satisfy himself

that details furnished by the candidate are same as those in the

Electoral roll and he is expected to check whether Affidavit in Form-26

(Annexure – 3) is duly filled up and attached with the Nomination

Form and if not so then bring it to the candidate’s notice through the

check list.

9.11.  He would submit that Chapter-4 of the Handbook deals with

‘Scrutiny   of   Nominations’   by   the   Returning   Officer;   furthermore,

Section 36 of the RP Act also governs the same. He would submit that

Clause-4.4 of this chapter deals with ‘Objections which may be raised’

by the candidate and it specifically states that the candidate should not

raise any flimsy or technical objection in regard to any Nomination

10

EP.19.2025.doc

Form. He would submit that Section 36(4) of the RP Act states that

Returning Officer shall not reject any Nomination Form on the ground

of any defect which is not of substantial character. In this regard he

would submit that since provisions of the RP Act are duly followed in

the present case, no illegality can be attributed to the Returning Officer

in accepting the Nomination Form of Respondent No.1.

9.12.  He would submit that in the present case on 30.10.2024

Scrutiny of Nomination Form was fixed as per schedule for the General

Election. He would submit that Clause 3.5.4 of the Handbook states

that copies of the Affidavits would be displayed in the premises of a

public place within the constituency freely accessible to the general

public. Hence, with regard to ground of non-disclosure of liabilities and

disclaimers he would submit that since no objection was taken by

Petitioner or for that matter by any of the contesting candidates to

Respondent No.1’s Nomination Form and Affidavit in Form-26, its

annexures and contents, the Petitioner cannot now claim that the

Election   result   has   been   materially  affected   after   he   has   lost  the

Election.

9.13.  He   would   submit   that   according   to   result   of   Election

Respondent No.1 was declared as Returned candidate having secured

1,14,514 votes against Petitioner who secured 73,106 votes with a

huge difference of 41,408  votes. He would submit that this difference

11

EP.19.2025.doc

in margin proves that the result of Election has not been materially

affected because of any of the vague grounds alleged by Petitioner who

has failed to make out any case of corrupt practice against Respondent

No.1.

9.14.  On the point of procuring Nomination Form and Affidavit in

Form-26 from the Internet website of Election Commission of India

which would be inadmissible document as contemplated under Section

65-B(4) of Indian Evidence Act, he would submit that this contention

of Petitioner is on the face of the record unacceptable since he form

collected from the Returning Officer was duly filled and submitted for

scrutiny. With regard to ground of not reproducing Note Nos. 1 to 5 on

disclaimer at the end of the Affidavit in Form-26, he would submit that

the same does not amount to a corrupt practice as contemplated under

Sections 100(1)(b), 100(1)(d)(i), 100(1)(d)(iv) or 123(4) of the RP

Act, neither it can be said to be an incorrect statement of fact nor

submission of incomplete Nomination Form along with Affidavit in

Form-26 because the Form was provided by the Returning Officer

which   was   duly   filled   and   submitted   and   most   importantly   after

scrutiny   was   accepted   therefore   this   cannot   affect   the   result   of

Election.

9.15.    He   would   submit   that   ground  of   non-eligibility   due   to

qualification and violation of provisions of COI and Section 100(a)(i)

12

EP.19.2025.doc

of the RP Act to fill the seat is not maintainable for the reasons

mentioned in foregoing paragraphs. He would submit that Petitioner

has not averred specifically as to in what manner the result of Election

has   been   affected   due   to   Respondent   No.1’s   failure   to   provide

supporting documents. He would submit that as far as employment of

Respondent No.1 is concerned, provisions of Civil Services Rules are

not applicable to him rather Rule 1(3) states that these Rules are

applicable to all persons appointed to Civil Services and posts in

connection with the affairs of State of Maharashtra. 

9.16.  He would submit that Respondent No.1 was appointed as

Headmaster in Ashramshala governed by Ashram Shala Sanhita 2019

published by the Adivasi Vikas Department, Maharashtra State, and

not  under   the   Civil   Services  Rules.  Hence,  he   would  submit  that

contention of Petitioner, that in view of the provisions of Rule-5 and

definition   of   “Government   Servant”   under   Section   2(b)   of   Civil

Services Rules, Respondent No.1 ought not to have taken part in any

political movement or activity is completely devoid of merits. He would

submit that Respondent No.1 on 26.10.2024 duly obtained permission

from his employer in accordance with Clause 4.3.13 of the said Sanhita

for contesting the Election and submitted the same which is borne out

from the record.

13

EP.19.2025.doc

9.17.  In support of his above submission, he has referred to and

relied upon the decision of the Supreme Court in the case of Subhash

Desai Vs. Sharad J. Rao And Others

1

9.18. Therefore, he would submit that Petitioner has failed to

make out any case materially affecting the result of Election on the

grounds   of   (i)   Improper   acceptance   of   Nomination   Form   of   the

Respondent  No.1 by Returning Officer; (ii) Failure to reproduce Note-

1   to   Note-5   below   Verification   under   Affidavit   in   Form-26;   (iii)

Violation of Section  100(1)(b), 100(1)(d)(i), 100(1)(d)(iv) or 123(4)

of the RP Act; and therefore Application under Order VII Rule 11

deserves to be allowed and resultantly Election Petition be dismissed.

10. PER CONTRA,   Ms.   Karnik,   learned   Senior   Advocate

appearing   for   Election   Petitioner   has   vehemently   opposed   the

Application under Order VII Rule 11 of CPC and made the following

submissions :-

10.1.  She would submit that on 28.10.2024, Respondent No.1

filed his Affidavit in Form-26 wherein he did not produce information

in terms of Note 1 to Note 5 of said Rules below his Verification which

is required to be mandatorily produced as per Rule 4(A) of the Rules.

She   would   submit   that   Respondent   No.1   failed   to   provide   such

material information required as per provisions of the RP Act and said

11994 Supp (2) SCC 446

14

EP.19.2025.doc

Rules, and hence due to improper acceptance of such Nomination

Form result of Election of declaring him as Returned candidate has

been materially affected.

10.2.  She would submit that Respondent No.1 submitted incorrect,

incomplete and faulty Form-26 which was further accepted by the

Returning Officer of 129-Vikramgad (S.T) Assembly Constituency. She

would submit that such action on the part of the Returning Officer is

thus illegal and against the provisions of law. She would submit that

due to improper acceptance of said Nomination Form, the result of

Election insofar as it concerned the Returned candidate, has been

materially affected.

10.3.  She would submit that Respondent No.1 failed to provide

information as per format prescribed under Rule 4-A of the said Rules

by depicting Note 1 to Note 5 below his Verification. She would submit

that due to this suppression / omission the statement of facts provided

in Affidavit in Form-26 amounts to corrupt practice on the part of

Respondent No.1, as contemplated under Sections 123(4) of the RP

Act which in turn has materially affected the result of Election.

10.4.  She   would   submit   that   considering   such   failure   of

Respondent No.1 to furnish information required as per Rules and

Regulations   provided   under   the   provisions   of   RP   Act,   he   stood

disqualified to be chosen to fill the seat under the COI or under Section

15

EP.19.2025.doc

100(a)(i) of the said Act. She would submit that such acceptance of

improper  Nomination Form  of  Respondent No.1 by the Returning

Officer has materially affected the result of Election as contemplated

under Section 100 (1)(d)(i) of the RP Act.

10.5. She   would   submit   that   Respondent   No.1   is   guilty   of

altogether   altering   Form-26   on   his   own.   She   would   submit   that

original Form-26 under Rule 4-A of the said Rules provide for Note 1

to   5   as   disclaimers   which   Respondent   No.1   failed   to   mention or

reproduce   in   the   Form.   She   would   submit   that   Respondent   No.1

deleted Note 1 to Note 5 below his verification and therefore submitted

a defective Form and Affidavit. She would submit that acceptance of

such   incomplete   Nomination   Form   of   Respondent   No.1   by   the

Returning Officer is improper and against the provisions of law and

has materially affected the result of Election.

10.6.  She would submit that submission of incomplete information

and publication of statement of fact by way of incorrect Affidavit in

Form-26   by   Respondent   No.1   amounts   to   non-compliance   with

provisions of the COI and RP Act and hence amounts to corrupt

practice as contemplated under Section 123(4) of the said Act, and

therefore, Election of Respondent No.1 is required to be declared as

void under Section 100(1)(d)(iv) thereof.

10.7.  She would submit that if not for violation of such statutory

16

EP.19.2025.doc

omissions on the part of Respondent No.1 and the Returning Officer,

Petitioner would have obtained a majority of valid votes as compared

to votes obtained by  Respondent No.1 by way of corrupt practice to be

declared as the Returned candidate. She would submit that therefore

the Applicantion under Order VII Rule 11 is not maintainable and

deserves to be dismissed.

10.8.  She would submit that filing incomplete affidavit by any

candidate is considered as violation of the provisions of RP Act and

Nomination of such candidate is liable to rejection by Returning Officer

at the time of scrutiny. She would submit that Respondent No.1’s

nomination therefore ought to have been rejected by Returning Officer

at the time of scrutiny for reason to furnish incomplete affidavit.

10.9.  Next she would submit that Respondent No.1 was working

as Primary Principal of Arvind Ashramshala (School) managed by

Arvind Smruti Trust, at Village Dadade, Taluka - Vikramgad, District -

Palghar. She would submit that this is a 100% aided Ashram School

which receives grant-in-aid from the State Government. She would

submit   that   in   view   of   Rule   5   of   the   Maharashtra   Civil   Services

(Conduct) Rules, 1979 (for short “ Civil Services Rules”), Respondent

No.1 being a Government Servant therefore cannot be a member of or

be otherwise associated with any political party or any organization

which takes part in, or subscribes in aid of, or assists in any other

17

EP.19.2025.doc

manner, any political movement or activity. 

10.10.  She would submit that Respondent No.1 was the Principal of

the school and hence belonged to the Management category. She

would submit that he cannot be categorized as teacher/employee of

the school and hence he could not have stood for Election in violation

of the aforesaid Rule. She would submit that No Objection Certificate

produced by Respondent No. 1 amounts to a self attested document

permitting himself to contest the Election and it is therefore bad in

law.   She   would   submit   that   Respondent   No.1   failed   to   disclose

information in respect of any prior permission sought by him from the

Competent Authority for contesting the Election while in Government

service. 

10.11.  She   would   submit   that   reliance   of   Respondent   No.1   on

Clause 4.3.13 of said Sanhita is unacceptable because of definition of

management as contemplated under definition Nos.18 and 38 of the

said Sanhita. To support her submission she would submit that Clause

4.3.14   of   the   said   Sanhita   provides   that   all   correspondence   and

representation concerning the school is to be made by the Principal.

She would submit that provisions of said Sanhita make it clear that the

Principal being not only manages day-to-day operations of the school

but also all other functions like school finances, grants, mid-day meals,

scholarships, supplies and compliance, etc. She would submit that

18

EP.19.2025.doc

though the Principal may be a teacher simultaneously, but his main

duty is to supervise the academic functions, and hence he works as the

de facto Secretary i.e. as an intrinsic part of the Management of the

school.

10.12.  She would submit that Respondent No.1 neither disclosed in

his Affidavit nor in his Nomination Form permission or leave obtained

by him from any Competent Authority before contesting the Election.

She would submit that Rule 5 of the Civil Services Rules do not allow

Government Servant to take part in politics and elections. She would

submit that according to the Civil Services Rules Respondent No.1 was

not   eligible   to   contest   the   Election   and   hence   Returning   Officer

committed an error by accepting his nomination. She would submit

that   improper   acceptance   of   nomination   of   Respondent   No.1   has

affected the result of the Election. She would submit that Respondent

No.1 thus has obtained majority votes by indulging in corrupt practices

and hence Petitioner secured the second highest valid votes in the

Election.

10.13.  She   would   submit   that   Returning   Officer   should   have

ensured that the Affidavit filed by candidates were as per Civil Services

Rules, and if not, they ought to have been rejected. She would submit

that purpose of filing Affidavit along with the Nomination Form serves

to   effectuate   the   fundamental   right   of   citizens   guaranteed   under

19

EP.19.2025.doc

Article 19(1)(a) of the COI. She would submit that the Returning

Officer has acted in connivance with Respondent No.1 who exerted

undue influence on him by accepting his incomplete Affidavit which

has materially affected the result of Election insofar as it concerned the

Returned candidate. She would submit that ingredients of Section 171

under Chapter IX-A of the Indian Penal Code provide meaning of

undue influence which relates to the words ‘direct and indirect’ used in

Section 123(2) of the RP Act. 

10.14.  She would submit that concept of undue influence is relevant

to prior as well as post voting period. She would submit that as per

Section 33 of the RP Act candidates are required to deliver complete

Nomination   Form   to   the   Returning   Officer   according   to   the

“prescribed” form as defined under Section 2(g) of the RP Act which

has admittedly not been done by Respondent No. 1.

10.15.  She would submit that Section 169 of the RP Act authorizes

Central   Government   after   consulting   the   Election   Commission  by

Notification in the Government Gazette to make rules for carrying out

the   purposes   of   the   RP   Act   according   to   which   contents   of   the

Nomination Form should have been ascertained. In support of her

above submission she has referred to and relied upon decision the of

Supreme Court in  Khaje Khaanavar Khanderkhan Hussain Khand &

Ors. Vs. Siddavanballi Nijalinagappa & Anr.

2

2 1969 AIR 1034.

20

EP.19.2025.doc

10.16.  She would submit that incomplete publication of statement

of fact by Respondent No.1 being the returned candidate is a corrupt

practice which has materially affected the result of Election. She would

submit that Returning Officer ought to have rejected the Affidavit filed

by Respondent No.1 for it not to be as per the prescribed format under

Rule 4(A) of the Civil Services Rules. She would therefore pray for

dismissal of the Application under Order VII Rule 11.

10.17.  She would submit that requirement of concise statement of

material facts in case the Election Petition is filed on grounds other

than corrupt practices is not mandatory. In support of this submission

she has referred to and relied upon the decision of the Supreme Court

in Ashraf Kokkur Vs. K. Vs. Abdul Khader And Others

3

; 

10.18.  Furthermore, in support of Petitioner’s case, she has referred

to and relied upon the following decisions of the Supreme Court:-

(i) Liverpool & London S. P. & I Association Ltd. Vs. M. V. Sea

Success I and Another

4

;

(ii) Sardar Harcharan Singh Brar Vs. Sukh Darshan Singh And

Others

5

;

(iii) Virender Nath Gautam Vs. Satpal Singh And Others

6

;

(iv) Kisan Shankar Kathore Vs. Arun Dattatray Sawant And

Others

7

;

(v) Madiraju Venkata Ramana Raju Vs. Peddireddigari

Ramachandra Reddy And Others

8

;

3(2015) 1 SCC 129

4(2004) 9 SCC 512

5(2004) 11 SCC 196

6(2007) 3 SCC 617

7(2014) 14 SCC 162

8(2018) 14 SCC 1

21

EP.19.2025.doc

(vi) Bhim Rao Baswanth Rao Patil Vs. K. Madan Mohan Rao And

Others

9

;

(vii) S. P. Chengalvaraya Naidu (Dead) By LRS. Vs. Jagannath

(Dead) By LRS. And Others

10

;

(viii) Mairembam Prithviraj Alias Prithviraj Singh Vs. Pukhrem

Sharatchandra Singh

11

;

(ix) Arjun Panditrao Khotkar Vs. Kailash Kushanrao Gorantyal

And Others

12

;

(x) Kuldeep Singh Pathania Vs. Bikram Singh Jaryal

13

;

(xi) Suryakant Sheshrao Panchal Vs. Vasantrao Naik Vimukta

Jati, Bhatakya Jamati Aadarsh Prasarak Mandal and

Others

14

;

11.  I have heard Mr. Pradhan, learned Advocate for Respondent

No.1 and Ms. Karnik, learned Senior Advocate for Petitioner and with

their   able   assistance   perused   the   Election   Petition   and   Annexures

appended thereto. Submissions of both parties in the Application under

Order VII Rule 11 of CPC have received due consideration of the Court.

12. 

Prima facie, it is seen that the twenty four separate grounds

stated in paragraph no.9 of the Election Petition, can be effectively

compartmentalized into three main grounds only, viz. clubbing clauses

(a) to (m), clauses (o), (p), (q) and clauses (s), (v), (w) pertain to

principal   ground   that   Respondent   No.1   (Returned   candidate)   has

committed   corrupt   practice   alleged   on  the   basis   of   him   filing   an

incorrect   Nomination   Form-26   and   the   Returning   Officer   having

9(2023) 18 SCC 231

10(1994) 1 SCC 1

11(2017) 2 SCC 487

12(2020) 75 SCC 1

13(2017) 5 SCC 345: (2017) 3 SCC (Civ)147: (2017) 5 SCC 59

142002 SCC OnLine Bom 386: (2002) 3 Mah LJ 659 (FB)

22

EP.19.2025.doc

accepted the same without raising any objection. This is the principal

ground of challenge. The second ground of challenge is contained in

clause (r) alleging that Respondent No.1 has exerted undue influence

on the Returning Officer thereby requiring him to accept his improper

Nomination   Form   and   has   therefore   committed   corrupt   practice

affecting result of the Election materially. The third and final ground is

contained   in   clause   (n)   wherein   it   is   alleged   by   Petitioner   that

Respondent No.1 being a Government Servant was prohibited from

taking   part   in   the   Election   in   violation   of   Rule   (5)   of   the   MCS

(Conduct) Rules, 1979. Apart from the aforesaid three grounds there

are no other grounds stated in the Election Petition. The Petitioner has

alleged that the aforesaid three grounds amount to commission of

corrupt practices by Respondent No.1.

13.  It is  seen that while describing and narrating the above

grounds no material particulars whatsoever as to how Respondent

No.1   committed   corrupt   practices   before   or   during   the   Election

program have been narrated or stated by the Petitioner. Insofar as the

principal ground is concerned the allegation is that From-26 under

Rule 4(A) did not contain disclaimer Note-1 to Note-5 below the

Verification paragraph. Hence, it is alleged that this omission would

amount   to   corrupt  practice  which  materially  affected  the   Election

result. This issue can be squarely and  

prima facie  answered on the

ground that non-reproduction of disclaimer Note-1 to Note-5 in the

23

EP.19.2025.doc

Nomination Form-26 cannot be attributable to the Respondent No.1.

This is for the simple reason that the format of Affidavit in Form-26

was issued by the Returning Officer to the Respondent No.1 on his

application which was duly filled in and submitted for scrutiny  and

acceptance to the Returning Officer in accordance with law. What is

significant is that this Affidavit / Form is not downloaded from the ECI

website and / or prepared by the candidates who submit the same. It is

a statutory Form identified by distinct identification number disbursed

by the Returning Officer himself to each candidate on behalf of the

Election Commission of India when applied for. Hence, there is no case

made out whatsoever to allege that non-reproduction of Note-1 to

Note-5 as disclaimer in the Form is attributable to the candidate i.e.

Respondent No.1 and it relates to adoption of corrupt practice by the

him or for that matter the Petitioner or any other candidate who

contested the said Election as all candidates subitted similar / identical

duly filled pre – printed forms. Thus, merely alleging that filing of the

Affidavit in Form-26 without disclaimer Note-1 to Note-5 amounted to

corrupt practice as contemplated under section 100(1)(b), 100(1)(d)

(i), 100(1)(d)(iv) or 123(4) of the RP Act is not sustainable to be

equated as commission of corrupt practice materially affecting the

Election   result   without   any   material   facts   being   pleaded   in   that

context.   This   ground   is   repeated   and   reiterated   by   the   Petitioner

without giving any material particulars or statement of facts leading to

24

EP.19.2025.doc

commission   of   such   corrupt   practice   by   Respondent   No.1   thereby

materially affecting the Election result. Hence, case of the Petitioner on

this ground 

prima facie fails and cannot be countenanced on the face

of record. Once there is absence of such concise statement of material

facts there can be no cause of action for maintainability of the Election

Petition.

14.  The second ground pertaining to exerting undue influence as

stated in clause (r) is as vague, insufficient and bereft of material

particulars to prove that undue influence was exercised by Respondent

No.1 on the Returning Officer. It cannot be sustained at all as stated in

the Petition since it lacks material particulars altogether. 

15.  The   third   ground   namely   that   Respondent   No.1   was   a

Government Servant and therefore ineligible to contest the Election is

also   not   sustainable   on   the   face   of   record   since   employment  of

Respondent   No.1   was   admittedly   governed   by   the   Ashram   Shala

Sanhita   2019   published   by   the   Adivasi   Vikas   Vibhag   of   State   of

Maharashtra. It is borne out from the record that in accordance with

clause 4.3.13 of the said Sanhita Respondent No.1 applied for seeking

permission   to   contest   the   Election   on   23.10.2024   and   the   Trust

accordingly granted permission to contest the Election on 26.10.2024.

Further from the affidavit filed in Form-26 appended to the Petition of

Respondent No.1 it is seen that he had duly filled in the necessary

25

EP.19.2025.doc

information relating to above clause (a) and also enclosed the written

permission granted by the Trust and duly submitted the same for

scrutiny to the Returning Officer. It is seen that Election Petition filed

by Petitioner suppresses this permission altogether despite the same

being otherwise uploaded and available on the website of the Election

Commission of India. Therefore,  

prima facie  on the face of record

Petitioner has failed to make out any case for application of Section 84

of the RP Act and thus this ground also fails comprehensively.

16.  On reading of the Election Petition it is observed that it

comprises   of   vague   and   generic   pleadings   and   there   is   complete

absence of material facts. Rather at the outset, I wish to make a note

that   Ms.   Karnik,   learned   Senior   Advocate   has   fairly   argued   that

whatever is stated in the Election Petition is bare enough for the

Petitioner   to   lay   the   foundation   for   challenging   the   Election   of

Respondent No. 1 and the detail material facts can be pleaded by him

in   evidence   at   Trial.   I   do   not   subscribe   to   or   accept   the   above

submission of Ms. Karnik, since if the Election Petition has to be

sustained on maintainability under Section 100(1)(d)(iv) or under

Section 101 of the RP Act, then the entire cause of action in the form

of specific material facts or concise statement of material facts along

with full disclosure of names, dates, place, incidents, role etc. of such

parties involved needs to be stated specifically in the Election Petition

itself to prove commission of corrupt practices which is not the case

26

EP.19.2025.doc

seen herein. That is the sine qua non of an Election Petition. In this

regard attention is drawn to the statutory provisions of Section 83 of

the RP Act which read thus:- 

“83. Contents of Petition.— 

(1) An election petition— 

(a) shall contain a concise statement of the material facts on

which the petitioner relies;

(b) shall set forth full particulars of any corrupt practice that

the petitioner alleges, including as full a statement as possible

of the names of the parties alleged to have committed such

corrupt practice and the date and place of the commission of

each such practice; and 

(c) shall be signed by the petitioner and verified in the manner

laid down in the Code of Civil Procedure, 1908 (5 of 1908) for

the verification of pleadings: 

Provided that where the petitioner alleges any corrupt practice, the

petition shall also be accompanied by an affidavit in the prescribed

form in support of the allegation of such corrupt practice and the

particulars thereof.

(2) Any schedule or annexure to the petition shall also be signed by

the petitioner and verified in the same manner as the petition.”

17.  Applying   the   above   statutory   provisions,   it   is   mandatory

under Section 83(1)(a) of the RP Act that Election Petition must

contain a concise statement of the material facts with full particulars of

corrupt practices with all details on which Petitioner relies. When

provisions of Section 83(1)(a) are read in conjunction with provisions

of Section 100(1)(d)(iii) and (iv) of the RP Act what emerges is that

the Election Petition must contain a concise statement of material facts

to demonstrate the ground of improper reception, refusal or rejection

of  any vote or reception of  any vote which is void or  a concise

27

EP.19.2025.doc

statement   of   material   facts   to   demonstrate   non-compliance   with

provisions of the Constitution or of the said Act or Rules or orders

made thereunder.

18.  The present Election Petition as it appear suffers from the

vice of nondisclosure of material facts as stipulated in Section 83(1)(a)

of RP Act on the face of record. Case of Petitioner is confined to

alleged violation of Section 100(1)(d) (iv) as argued by Ms. Karnik.

For the sake of reference,  Section 100 is reproduced below:

“100. Grounds for declaring election to be void.— 

(1) Subject to the provisions of sub-section (2) if the High court is of

opinion— 

(a) that on the date of his election a returned candidate was not

qualified, or was disqualified, to be chosen to fill the seat under

the   Constitution   or   this   Act   [or   the   Government   of   Union

Territories Act, 1963 (20 of 1963)]; or 

(b) that any corrupt practice has been committed by a returned

candidate or his election agent or by any other person with the

consent of a returned candidate or his election agent; or 

(c) that any nomination has been improperly rejected; or 

(d) that the result of the election, in so far as it concerns a

returned candidate, has been materially affected— 

(i) by the improper acceptance or any nomination, or 

(ii) by any corrupt practice committed in the interests of

the   returned   candidate   [by   an   agent   other   than   his

election agent], or 

(iii) by the improper reception, refusal or rejection of any

vote or the reception of any vote which is void, or 

(iv) by any non-compliance with the provisions of the

Constitution or of this Act or of any rules or orders made

under this Act, 

the High Court shall declare the election of the returned candidate to be

void. 

(2) If in the opinion of the High Court, a returned candidate has been

guilty by an agent, other than his election agent, of any corrupt practice

28

EP.19.2025.doc

but the High Court is satisfied— 

(a) that no such corrupt practice was committed at the election by

the   candidate   or   his   election   agent,   and   every   such   corrupt

practice was committed contrary to the orders, and without the

consent, of the candidate or his election agent; 

(c) that the candidate and his election agent took all reasonable

means for preventing the commission of corrupt practices at the

election; and

(d) that in all other respects the election was free from any corrupt

practice on the part of the candidate or any of his agents, 

Then the High Court may decide that the election of the returned

candidate is not void.”

19.  From the above, it is seen that for invoking ground under

Section 100(1)(d)(iv)  of   the RP  Act,  it  is  incumbent for  Election

Petitioner to plead in the Election Petition that  result of Election of the

Returned candidate has been materially affected by non-compliance

with provisions of the Constitution or provisions of the RP Act or of any

Rules or orders made thereunder by furnishing precise details and not

by merely making bald allegations. Meaning of concise material facts

mean all such relevant details for calling an Election. It needs to be

therefore clarified that Petitioner cannot be allowed to improve his

case in evidence subsequently by pleading facts not pleaded in the

Election Petition which is the settled law.

20.  In the decision of this Court passed in the case of 

Ravindra

Dattaram Waikar Vs. Amol Gajanan Kirtikar and Ors.

15

 (Coram : Mr.

Sandeep V. Marne, J.) this Court after referring to and relying upon

several decisions of the Supreme Court has reiterated the above settled

15 11 Application (L) No. 29930 of 2024 with Application (L) No. 29880 of 2024 in Election 

Petition No.6 of 2024 decided on 19.12.2024.

29

EP.19.2025.doc

position of law under the RP Act dealing with the necessity of pleading

of material facts i.e. concise statement of facts for maintainability of an

Election Petition. Paragraph Nos. 26 to 33 in the above decision refer

to the well settled authoritative pronouncements of the Supreme Court

in similarly placed cases. What is held by this Court in the above

paragraph Nos. 26 to 33 is directly relevant and applicable to the facts

of the present case in hand and the discussion and submissions noted

herein   above.   Paras   26   to   33   are   reproduced   herein   below  for

reference:-

"26)   Before   proceeding   ahead   with   the   examination   as   to

whether the Election Petition filed by the Petitioner discloses

concise   statement   of   material   facts   demonstrating   grounds

under Section 100(1)(d)(iii) and (iv) of the RP Act, it would be

necessary   to  take   stock  of   few  judgments   dealing  with   the

necessity for pleading of material facts for maintenance of an

Election Petition. By now it is well settled position of law that

Election Petition is a statutory remedy and not an action in

equity or a remedy in common law. It is also equally well settled

position that said Act is a complete and self-contained Code.

Therefore, strict compliance with the provisions of the said Act

is mandatory requirement for exercising the statutory remedy

under the RP Act. Reference in this regard can be made to the

judgment of the Apex Court in Jyoti Basu (supra) wherein the

Apex Court has held in paragraph 8 as under:- 

“8. A right to elect, fundamental though it is to democracy,

is, anomalously enough, neither a fundamental right nor a

common law right. It is pure and simple, a statutory right. So

is the right to be elected. So is the right to dispute an

election. Outside of statute, there is no right to elect, no right

to be elected and no right to dispute an election. Statutory

creations   they   are,   and   therefore,   subject   to   statutory

limitation. An election petition is not an action at common

law, nor in equity. It is a statutory proceeding to which

neither the common law nor the principles of equity apply

but only those rules which the statute makes and applies. It is

a special jurisdiction, and a special jurisdiction has always to

be   exercised   in   accordance   with   the   statute   creating   it.

Concepts familiar to common law and equity must remain

strangers to election law unless statutorily embodied. A court

30

EP.19.2025.doc

has no right to resort to them on considerations of alleged

policy because policy in such matters as those, relating to the

trial of election disputes, is what the statute lays down. In the

trial of election disputes, court is put in a strait-jacket. Thus

the entire election process commencing from the issuance of

the   notification   calling   upon   a   constituency   to   elect   a

member or members right up to the final resolution of the

dispute, if any, concerning the election is regulated by the

Representation of the People Act, 1951, different stages of

the process being dealt with by different provisions of the

Act. There can be no election to Parliament or the State

Legislature except as provided by the Representation of the

People   Act,   1951   and   again,   no   such   election   may   be

questioned   except   in   the   manner   provided   by   the

Representation of the People Act. So the Representation of

the People Act has been held to be a complete and self-

contained   code   within   which   must   be   found   any   rights

claimed in relation to an election or an election dispute. We

are concerned with an election dispute. The question is who

are parties to an election dispute and who may be impleaded

as parties to an election petition. We have already referred to

the scheme of the Act. We have noticed the necessity to rid

ourselves of notions based on common law or equity. We see

that we must seek an answer to the question within the four

corners of the statute. What does the Act say? ”

27) In Dharmin Bai Kashyap Vs. Babli Sahu and others

16

 , the

Apex Court has reiterated the position that where a right or a

liability is created by a statute, which gives a special remedy for

enforcing it, the remedy provided by the statute must be availed

of in accordance with the statute and that if a statute provides

for doing a thing in a particular manner it has to be done in that

matter alone and in no other manner. The Supreme Court has

held in paragraph 17 as under:- 

“17. There is hardly any need to reiterate the trite position of

law that when it comes to the interpretation of statutory

provisions   relating   to   election   law,   jurisprudence   on   the

subject mandates strict construction of the provisions [Laxmi

Singh v. Rekha Singh, (2020) 6 SCC 812]. Election contest is

not an action at law or a suit in equity but purely a statutory

proceeding, provision for which has to be strictly construed.

The   petitioner   having   failed   to   make   any   application   in

writing for re-counting of votes as required under Section 80

of the Nirvachan Niyam, 1995, and having failed to seek

relief of declarations as required under Rule 6 of the 1995

Rules, the election petition filed by the petitioner before the

SubDivisional  Officer  (R)  seeking   relief   of   re-counting   of

votes alone was not maintainable.” 

28) Having held that strict compliance with provisions of RP Act

is mandatory requirement for exercise of statutory remedy, it

16 (2023) 10 SCC 461

31

EP.19.2025.doc

would be appropriate to discuss the relevant case law on the

subject dealing with the nature of pleadings that are required

for maintainability of a valid Election Petition. In Mangani Lal

Mandal (5 th supra), the Apex Court held that the sine qua non

for declaring an election of returned candidate to be void under

Section 100(1)(d)(iv) of the RP Act is further proof of the fact

that such breach or nonobservance results in materially affecting

the result of returned candidate. It is further held that mere

violation   or   breach   or   non-observance   of   the   provisions   of

Constitution, the Act, Rules or orders made thereunder would

not ipso facto render the election of returned candidate void.

The Supreme Court held in paragraphs 10, 11 and 12 as under:-

“10. A reading of the above provision with Section 83 of the

1951 Act leaves no manner of doubt that where a returned

candidate is alleged to be guilty of noncompliance with the

provisions of the Constitution or the 1951 Act or any rules or

orders made thereunder and his election is sought to be

declared void on such ground, it is essential for the election

petitioner to aver by pleading material facts that the result of

the election insofar as it concerned the returned candidate

has   been   materially   affected   by   such   breach   or   non-

observance. If the election petition goes to trial then the

election petitioner has also to prove the charge of breach or

non-compliance as well as establish that the result of the

election has been materially affected. It is only on the basis

of such pleading and proof that the Court may be in a

position to form opinion and record a finding that breach or

non-compliance with the provisions of the Constitution or the

1951   Act   or   any   rules   or   orders   made   thereunder   has

materially   affected   the   result   of   the   election   before   the

election of the returned candidate could be declared void. 

11. A mere non-compliance or breach of the Constitution or

the statutory provisions noticed above, by itself, does not

result in invalidating the election of a returned candidate

under Section 100(1) (d)(iv). The sine qua non for declaring

the election of a returned candidate to be void on the ground

under clause (iv) of Section 100(1)(d) is further proof of the

fact   that   such   breach   or   nonobservance   has   resulted   in

materially affecting the result of the returned candidate. In

other words, the violation or breach or non-observation or

non-compliance with the provisions of the Constitution or the

1951 Act or the rules or the orders made thereunder, by

itself, does not render the election of a returned candidate

void Section 100(1) (d)(iv). For the election petitioner to

succeed on such ground viz. Section 100(1)(d)(iv), he has

not only to plead and prove the ground but also that the

result of the election insofar as it concerned the returned

candidate has been materially affected. The view that we

have taken finds support from the three decisions of this

Court in: (1) Jabar Singh v. Genda Lal [AIR 1964 SC 1200 :

(1964)   6   SCR   54]   ;   (2)   L.R.   Shivaramagowda   v.   T.M.

32

EP.19.2025.doc

Chandrashekar [(1999) 1 SCC 666];and (3) Uma Ballav Rath

v. Maheshwar Mohanty [(1999) 3 SCC 357] . 

12. Although the impugned judgment runs into 30 pages, but

unfortunately it does not reflect any consideration on the

most vital aspect as to whether the non-disclosure of the

information   concerning   the  appellant's   first   wife   and   the

dependent children born from that wedlock and their assets

and   liabilities   has   materially   affected   the   result   of   the

election insofar as it concerned the returned candidate. As a

matter of fact, in the entire election petition there is no

pleading at all that the suppression of the information by the

returned   candidate   in   the   affidavit   filed   along   with   the

nomination   papers   with   regard   to   his   first   wife   and

dependent   children   from   her   and   nondisclosure   of   their

assets and liabilities has materially affected the result of the

election. There is no issue framed in this regard nor is there

any evidence let in by the election petitioner. The High Court

has also not formed any opinion on this aspect.”

29) In Shambhu Prasad Sharma (supra) the Apex Court dealt

with an Appeal arising out of order passed by the High Court

dismissing the Election Petition on the ground that the same did

not   make   concise   statement   of   material   facts   and   did   not

disclose of cause of action. Upholding the rejection of Petition

under provisions of Order VII Rule 11 of the CPC, the Apex

Court held in paragraphs 15, 18 and 20 as under:- 

“15. Suffice it to say that the case pleaded by the appellant

was not one of complete failure of the requirement of filing

an affidavit in terms of the judgment of this Court and the

instructions given by the Election Commission but a case

where even according to the appellant the affidavits were not

in the required format. What is significant is that the election

petition did not make any averment leave alone disclose

material   facts   in   that   regard   suggesting   that   there   were

indeed   any   outstanding   dues   payable   to   any   financial

institution or the Government by the returned candidate or

any   other   candidate   whose   nomination   papers   were

accepted. The objection raised by the appellant was thus in

the nature of an objection to form rather than substance of

the affidavit, especially because it was not disputed that the

affidavits filed by the candidates showed the outstanding to

be nil. 16. to 17.  xxxxx 

18.   From   the   above   it   is   evident   that   the   form   of   the

nomination papers is not considered sacrosanct. What is to

be seen is whether there is a substantial compliance with the

requirement as to form. Every departure from the prescribed

format cannot, therefore, be made a ground for rejection of

the nomination paper. 

19. xxxxx 

20. Coming to the allegation that other candidates had also

33

EP.19.2025.doc

not   submitted   affidavits   in   proper   format,   rendering   the

acceptance of their nomination papers improper, we need to

point out that the appellant was required to not only allege

material   facts   relevant   to   such   improper   acceptance,   but

further assert that the election of the returned candidate had

been materially affected by such acceptance. There is no such

assertion in the election petition. Mere improper acceptance

assuming that any such improper acceptance was supported

by assertion of material facts by the appellant-petitioner,

would not disclose a cause of action to call for trial of the

election petition on merit unless the same is alleged to have

materially affected the result of the returned candidate.”

30) In Mairembam Prithviraj alias Prithviraj Singh (supra), the

Apex Court has relied upon its judgment in Durai Muthuswami

Versus. N Nachiappan

17

, and held in paragraphs 22 and 23 as

under:- 

“22.  The   facts,   in   brief,   of   Durai   Muthuswami   [Durai

Muthuswami v. N. Nachiappan, (1973) 2 SCC 45] are that

the   petitioner   in   the   election   petition   contested   in   the

election   to   the   Tamil   Nadu   Legislative   Assembly   from

Sankarapuram constituency. He challenged the election of

the first respondent on the grounds of improper acceptance

of nomination of the returned candidate, rejection of 101

postal ballot papers, ineligible persons permitted to vote,

voting in the name of dead persons and double voting. The

High Court dismissed the election petition by holding that

the petitioner failed to allege and prove that the result of the

election was materially affected by the improper acceptance

of the nomination of the first respondent as required by

Section 100(1)(d) of the Act. The civil appeal filed by the

petitioner   therein   was   allowed   by   this   Court   in   Durai

Muthuswami [Durai Muthuswami v. N. Nachiappan, (1973)

2 SCC 45] in which it was held as follows : (SCC pp. 48-49,

para 3). 

“3. Before dealing with the question whether the learned

Judge was right in holding that he could not go into the

question whether the 1 st respondent's nomination has been

improperly accepted because there was no allegation in the

election   petition   that   the   election   had   been   materially

affected as a result of such improper acceptance, we may

look into the relevant provisions of law. Under Section 81 of

the   Representation   of   the   People   Act,   1951   an   election

petition calling in question any election may be presented on

one or more of the grounds specified in sub-section (1) of

Section 100 and Section 101. It is not necessary to refer to

the rest of the section. Under Section 83(1)(a), insofar as it is

necessary for the pusaidose of this case, an election petition

shall contain a concise statement of the material facts on

which the petitioner relies. Under Section 100(1) if the High

17 (1973) 2 SCC 45

34

EP.19.2025.doc

Court is of opinion— 

(a) that on the date of his election a returned candidate

was not qualified, or was disqualified, to be chosen to fill

the seat under the Constitution or this Act… 

(b)-(c) *** 

(d) that the result of the election, insofar as it concerns a

returned candidate, has been materially affected— 

(i) by the improper acceptance of any nomination, or 

(ii)-(iii) *** 

the High Court shall declare the election of the returned

candidate to be void. Therefore, what Section 100 requires is

that  the  High  Court before   it  declares   the  election   of  a

returned candidate is void should be of opinion that the

result   of   the   election   insofar   as   it   concerns   a   returned

candidate   has   been   materially   affected   by   the   improper

acceptance of any nomination. Under Section 83 all that was

necessary was a concise statement of the material facts on

which the petitioner relies. That the appellant in this case has

done. He has also stated that the election is void because of

the improper acceptance of the 1st respondent's nomination

and the facts given showed that the 1st respondent was

suffering from a disqualification which will fall under Section

9-A. That was why it was called improper acceptance. We do

not consider that in the circumstances of this case it was

necessary for the petitioner to have also further alleged that

the result of the election insofar as it concerns the returned

candidate   has   been   materially   affected   by   the   improper

acceptance of the 1st respondent's nomination. That is the

obvious conclusion to be drawn from the circumstances of

this case. There was only one seat to be filled and there were

only two contesting candidates. If the allegation that the 1st

respondent's nomination  has been  improperly  accepted is

accepted   the   conclusion   that   would   follow   is   that   the

appellant   would   have   been   elected   as   he   was   the   only

candidate validly nominated. There can be, therefore, no

dispute that the result of the election insofar as it concerns

the returned candidate has been materially affected by the

improper acceptance of his nomination because but for such

improper acceptance he would not have been able to stand

for the election or be declared to be elected. The petitioner

had also alleged that the election was void because of the

improper acceptance of the 1st respondent's nomination. In

the case of election to a single-member constituency if there

are more than two candidates and the nomination of one of

the defeated candidates had been improperly accepted the

question might arise as to whether the result of the election

of the returned candidate had been materially affected by

such improper reception. In such a case the question would

arise as to what would have happened to the votes which had

35

EP.19.2025.doc

been   cast   in   favour   of   the   defeated   candidate   whose

nomination had been improperly accepted if it had not been

accepted. In that case it would be necessary for the person

challenging the election not merely to allege but also to

prove that the result of the election had been materially

affected by the improper acceptance of the nomination of the

other defeated candidate. Unless he succeeds in proving that

if the votes cast in favour of the candidate whose nomination

had   been   improperly   accepted   would   have   gone   in   the

petitioner's favour and he would have got a majority he

cannot succeed in his election petition. Section 100(1)(d)(i)

deals with such a contingency. It is not intended to provide a

convenient technical plea in a case like this where there can

be   no   dispute  at  all   about   the  election   being   materially

affected   by   the   acceptance   of   the   improper   nomination.

“Materially affected” is not a formula that has got to be

specified   but   it   is   an   essential   requirement   that   is

contemplated in this section. Law does not contemplate a

mere repetition of a formula. The learned Judge has failed to

notice the distinction between a ground on which an election

can be declared  to be  void and  the  allegations  that are

necessary in an election petition in respect of such a ground.

The   petitioner   had   stated   the   ground   on   which   the   1st

respondent's election should be declared to be void. He had

also given the material facts as required under Section 83(1)

(a). We are, therefore, of opinion that the learned Judge

erred in holding that it was not competent for him to go into

the question whether the 1st respondent's nomination had

been improperly accepted.” 

23. It is clear from the above judgment in Durai Muthuswami

[Durai Muthuswami v. N. Nachiappan, (1973) 2 SCC 45]

that there is a difference between the improper acceptance of

a  nomination   of   a  returned   candidate   and   the   improper

acceptance of nomination of any other candidate. There is

also a difference between cases where there are only two

candidates in the fray and a situation where there are more

than   two   candidates   contesting   the   election.   If   the

nomination of a candidate other than the returned candidate

is found to have been improperly accepted, it is essential that

the election petitioner has to plead and prove that the votes

polled in favour of such candidate would have been polled in

his favour. On the other hand, if the improper acceptance of

nomination is of the returned candidate, there is no necessity

of proof that the election has been materially affected as the

returned candidate would not have been able to contest the

election   if   his   nomination   was   not   accepted.   It   is   not

necessary  for  the respondent  to  prove  that  result  of  the

election insofar as it concerns the returned candidate has

been materially affected by the improper acceptance of his

nomination as there were only two candidates contesting the

election and if the appellant's nomination is declared to have

been improperly accepted, his election would have to be set

36

EP.19.2025.doc

aside without any further enquiry and the only candidate left

in the fray is entitled to be declared elected.” 

31)  The   conspectus   of   the   above   discussion   is   that   for

maintaining an Election Petition and for taking it to the stage of

trial, it is necessary that there is strict compliance with the

provisions   of   Section   83(1)(a)   of   the   RP   Act.   The   concise

statement of material facts must constitute a complete cause of

action. Failure on the part of the Election Petitioner to raise

necessary pleadings to make out a case of existence of ground

under   Section   100(1)(d)(iii)   or   (iv)   of   the   RP   Act   would

necessarily result in dismissal of Election Petition by invoking

powers under Order VII Rule 11 of the Code. The Apex Court

has summed up the legal position in this regard after taking

stock of various judgments rendered in the past in Kanimozhi

Karunanidhi (supra) in paragraph 28 as under:- 

“28. The legal position enunciated in afore-stated cases may

be summed up as under:— 

i. Section 83(1)(a) of said Act, 1951 mandates that an

Election   petition   shall   contain   a   concise   statement   of

material facts on which the petitioner relies. If material

facts are not stated in an Election petition, the same is

liable to be dismissed on that ground alone, as the case

would be covered by Clause (a) of Rule 11 of Order 7 of

the Code. 

ii. The material facts must be such facts as would afford a

basis for the allegations made in the petition and would

constitute the cause of action, that is every fact which it

would be necessary for the plaintiff/petitioner to prove, if

traversed in order to support his right to the judgment of

court. Omission of a single material fact would lead to an

incomplete cause of action and the statement of plaint

would become bad. 

iii. Material facts mean the entire bundle of facts which

would constitute a complete cause of action. Material facts

would include positive statement of facts as also positive

averment of a negative fact, if necessary. 

iv. In order to get an election declared as void under

Section   100(1)(d)(iv)   of   the   said   Act,   the   Election

petitioner must aver that on account of noncompliance

with the provisions of the Constitution or of the Act or any

rules or orders made under the Act, the result of the

election, in so far as it concerned the returned candidate,

was materially affected. 

v. The Election petition is a serious matter and it cannot

be treated lightly or in a fanciful manner nor is it given to

a person who uses it as a handle for vexatious pusaidose. 

vi. An Election petition can be summarily dismissed on the

omission of a single material fact leading to an incomplete

37

EP.19.2025.doc

cause of action, or omission to contain a concise statement

of   material   facts   on   which   the   petitioner   relies   for

establishing a cause of action, in exercise of the powers

under Clause (a) of Rule 11 of Order VII CPC read with

the mandatory requirements enjoined by Section 83 of the

said Act.” 

32) The above principles are reiterated in subsequent judgment

in  Karim Uddin Barbhuiya  (supra),   in   which   it   is   held   in

paragraph Nos. 13, 14, 15, 22 and 24 as under:- 

“13. It hardly needs to be reiterated that in an Election

Petition, Election Petition does not disclose a cause of action,

it is liable to be dismissed in limine. It may also be noted that

the cause of action in questioning the validity of election

must relate to the grounds specified in Section 100 of the

said Act. As held in Bhagwati Prasad Dixit in Dhartipakar

Madan Lal ‘Ghorewala’ v. Rajeev Gandhi and Agarwal v.

Rajiv Gandhi , if the allegations contained in the petition do

not set out the grounds as contemplated by Section 100 and

do not conform to the requirement of Section 81 and 83 of

the Act, the pleadings are liable to be struck off and the

Election Petition is liable to be rejected under Order VII, Rule

11 CPC. 

14. A beneficial reference of the decision in case of Laxmi

Narayan   Nayak   v.   Ramratan   Chaturvedi   be   also   made,

wherein this Court upon review of the earlier decisions, laid

down   following   principles   applicable   to   election   cases

involving corrupt practices:— 

“5. This Court in a catena of decisions has laid down the

principles as to the nature of pleadings in election cases,

the sum and substance of which being: 

(1) The pleadings of the election petitioner in his petition

should   be   absolutely   precise   and   clear   containing   all

necessary details and particulars as required by law vide

Dhartipakar Madan Lal Agarwal v. Rajiv Gandhi [1987

Supp SCC 93] and Kona Prabhakara Rao v. M. Seshagiri

Rao [(1982) 1 SCC 442]. 

(2) The allegations in the election petition should not be

vague,   general   in   nature   or   lacking   of   materials   or

frivolous or vexatious because the court is empowered at

any stage of the proceedings to strike down or delete

pleadings   which   are   suffering   from   such   vices   as   not

raising any triable issue vide Manphul Singh v. Surinder

Singh [(1973) 2 SCC 599 : (1974) 1 SCR 52],  Kona

Prabhakara Rao v. M. Seshagiri Rao [(1982) 1 SCC 442]

and   Dhartipakar   Madan   Lal   Agarwal   v.   Rajiv   Gandhi

[1987 Supp SCC 93]. 

(3) The evidence adduced in support of the pleadings

should   be   of   such   nature   leading   to   an   irresistible

38

EP.19.2025.doc

conclusion or unimpeachable result that the allegations

made, have been committed rendering the election void

under   Section   100   vide   Jumuna   Prasad   Mukhariya   v.

Lachhi Ram [(1954) 2 SCC 306 : (1955) 1 SCR 608 : AIR

1954   SC   686]   and   Rahim   Khan   v.   Khurshid   Ahmed

[(1974) 2 SCC 660]. 

(4) The evidence produced before the court in support of

the pleadings must be clear, cogent, satisfactory, credible

and positive and also should stand the test of strict and

scrupulous scrutiny vide Ram Sharan Yadav v. Thakur

Muneshwar Nath Singh [(1984) 4 SCC 649]. 

(5) It is unsafe in an election case to accept oral evidence

at its face value without looking for assurances for some

surer   circumstances   or   unimpeachable   documents   vide

Rahim Khan v. Khurshid Ahmed [(1974) 2 SCC 660], M.

Narayana Rao v. G. Venkata Reddy [(1977) 1 SCC 771 :

(1977) 1 SCR 490], Lakshmi Raman Acharya v. Chandan

Singh [(1977) 1 SCC 423 : (1977) 2 SCR 412] and Ramji

Prasad Singh v. Ram Bilas Jha [(1977) 1 SCC 260]. 

(6) The onus of proof of the allegations made in the

election petition is undoubtedly on the person who assails

an election which has been concluded vide Rahim Khan v.

Khurshid Ahmed [(1974) 2 SCC 660], Mohan Singh v.

Bhanwarlal [(1964) 5 SCR 12 : AIR 1964 SC 1366] and

Ramji  Prasad   Singh  v.  Ram  Bilas   Jha  [(1977)  1 SCC

260].” 

15. The legal position with regard to the noncompliance of

the requirement of Section 83(1)(a) of the said Act and the

rejection of Election Petition under Order VII Rule 11, CPC

has also been regurgitated recently by this Court in case of

Kanimozhi Karunanidhi v. A. Santhana Kumar (supra):— 

xxxxx 

22. So far as the ground contained in clause (d) of Section

100(1) of the Act, with regard to improper acceptance of the

nomination of the Appellant is concerned, there is not a

single averment made in the Election Petition as to how the

result   of   the   election,   in   so   far   as   the   appellant   was

concerned, was materially affected by improper acceptance

of his nomination, so as to constitute a cause of action under

Section 100(1)(d)(i) of the Act. Though it is true that the

Election Petitioner is not required to state as to how corrupt

practice had materially affected the result of the election,

nonetheless it is mandatory to state when the clause (d)(i) of

Section 100(1) is invoked as to how the result of election was

materially   affected   by   improper   acceptance   of   the

nomination form of the Appellant. 

xxxxx 

24. As stated earlier, in Election Petition, the pleadings have

39

EP.19.2025.doc

to be precise, specific and unambiguous. If the allegations

contained in Election Petition do not set out grounds as

contemplated in Section 100 and do not conform to the

requirement of Section 81 and 83 of the Act, the Election

Petition is liable to be rejected under Order VII, Rule 11 of

CPC. An omission of a single material fact leading to an

incomplete cause of action or omission to contain a concise

statement of material facts on which the Election petitioner

relies   for   establishing   a   cause   of   action,   would   entail

rejection of Election Petition under Order VII Rule 11 read

with Section 83 and 87 of the said Act.” 

33)   The Apex Court in Karikho Kri (supra) held in paragraph     

     Nos.40 and 41 as under:- 

40. Having considered the issue, we are of the firm view that

every   defect   in   the   nomination   cannot   straightaway   be

termed to be of such character as to render its acceptance

improper and each case would have to turn on its own

individual facts, insofar as that aspect is concerned. The case

law on the subject also manifests that this Court has always

drawn   a   distinction   between   nondisclosure   of   substantial

issues as opposed to insubstantial issues, which may not

impact one's candidature or the result of an election. The

very fact that Section 36(4) of the Act of 1951 speaks of the

Returning Officer not rejecting a nomination unless he is of

the   opinion   that   the   defect   is   of   a   substantial   nature

demonstrates that this distinction must always be kept in

mind  and there is  no absolute  mandate  that every non-

disclosure,   irrespective   of   its   gravity   and   impact,   would

automatically   amount   to   a   defect   of   substantial   nature,

thereby   materially   affecting   the   result   of   the   election   or

amounting to ‘undue influence’ so as to qualify as a corrupt

practice. 

41. The decision of this Court in Kisan Shankar Kathore

(supra),   also   demonstrates   this   principle,   as   this   Court

undertook examination of several individual defects in the

nomination of the returned candidate and found that some of

them were actually insubstantial in character. This Court

noted that two facets required consideration - Whether there

is substantial compliance in disclosing requisite information

in the affidavits filed along with the nomination and whether

non-disclosure of information on identified aspects materially

affected the result of the election. This Court observed, on

facts, that non-disclosure of the electricity dues in that case

was not a serious lapse, despite the fact that there were dues

outstanding, as there was a bonafide dispute about the same.

Similar was the observation in relation to non-disclosure of

municipal dues, where there was a genuine dispute as to re-

valuation   and   reassessment   for   the   pusaidose   of   tax

assessment. Earlier, in Sambhu Prasad Sharma v. Charandas

Mahant, this Court observed that the form of the nomination

paper is not considered sacrosanct and what is to be seen is

40

EP.19.2025.doc

whether there is substantial compliance with the requirement

as to form and every departure from the prescribed format

cannot, therefore, be made a ground for the rejection of the

nomination paper.”

21.  Applying   the   above   yardstick   and   authoritative

pronouncements of the Supreme Court to the facts in the present case,

it is seen that there is absolute non-compliance of the provisions of

Section 83 of the RP Act which contemplate that an Election Petition

has to mandatorily contain a concise statement of material facts to

begin with on which the Petitioner relies and full particulars of corrupt

practices that he alleges including as full statement as possible of

names of parties alleged to have committed such corrupt practices and

the date and place of commission of each such corrupt practice be

made. 

22.  The material facts stated in the present Election Petition

prima facie do not conform to the provision of Section 83(1)(a) of RP

Act. As enunciated and settled by the Supreme Court, the material

facts must be such facts as would afford a basis for the allegation made

out in the Petition and would constitute the cause of action. The

Supreme Court has categorically, repeatedly held and reiterated that

omission of even a single material fact would lead to incomplete cause

of action and statement of Plaint would be bad. The Supreme Court

held that what constitutes material facts are the entire bundle of facts

which will have to be pleaded as positive statement of facts or positive

averment of negative facts. In the instant case, no such facts rather no

41

EP.19.2025.doc

material facts leading to cause of action whether positive or negative

averments of facts are pleaded and however at the time of argument

Court is informed that such material facts will be brought on record in

evidence during the Trial. The Supreme Court has held that non

pleading of material facts amount to non disclosure of cause of action

and incomplete cause of action or omission to contain such statement

of material facts not disclosing cause of action would lead to dismissal

of   Election  Petition in  limine. Once there is  a failure  of  Election

Petitioner   to   raise   necessary  pleadings  to   make   out   a   case   from

existence of any ground under Section 100(1)(d) of RP Act, it would

necessarily result in dismissal of the Election Petition under Order VII

Rule 11 of the CPC. Thus it is summarized that pleading in present

Election Petition are not precise and clearly containing all necessary

details of material facts. The three principle grounds of challenge are

mere  allegations   which   are   vague,   general   in   nature,   clearly  lack

material which cannot 

prima facie raise any triable issue on reading of

Election   Petition.   The   Petitioner   cannot   be   permitted   to   enhance,

escalate and improve his case at trial or in evidence. 

Prima facie there

is not an iota of evidence adduced in support of the pleading in the

present case which can lead to an irresistible conclusion that the

allegations made have been committed by the Election Petitioner or

the Returning Officer rendering the Election void. Further alleging that

result   of   Election   is   materially   affected   merely   by   accepting   the

42

EP.19.2025.doc

Nomination Form of Respondent No.1 is not good enough as it is

completely devoid of cogent, credible and satisfactory pleadings. In

fact,   the   principle   ground   of   challenge   i.e.   non   –   disclosure  of

disclaimer Note-1 to Note-5 cannot be in my view be termed to be part

of such character to render its acceptance improper in the facts of the

present case. That apart the Nomination Form has stood the test of

Section   36(4)   of   RP   Act   after   scrutiny.   Infact   non-disclosure   of

disclaimer   Notes   cannot   be   considered   as   departure   from   the

prescribed Form and ground for rejection or challenge since it is a

statutory Form distributed by the Returning Officer himself.

23.  In the present case, it is concluded on reading of the Election

Petition that Petitioner has merely alleged general and vague violations

by Respondent No. 1 without specifying and supplying any material

details whatsoever. It is observed on perusal of the Petition that there

is   no   concise   statement   of   material   facts   alleging  violation   under

Section 83 of the RP Act is stated. All that Petitioner has pleaded are

grounds (j) and (k) which read thus :- 

“(j)   The   petitioner   further   submits   that   submissions   of

incomplete   and   incorrect   Affidavit   in   Form   26   by   the

Respondent No.1 amounts to noncompliance with the provisions

of the Constitution and Representation of the People Act and on

this ground also the present election of the Respondent No. 1 is

required to be declared as void, as contemplated under Section

100(1)(d)(iv) of the Representation of the People Act, 1951;

(k) The Petitioner submits that as aforesaid, Respondent No.1

has   failed   to   submit   the   proper   Affidavit   and,   therefore,

accepting   the   nomination   of   the   Respondent   No.1   by   the

Returning Officer is illegal and against the provisions of law and

43

EP.19.2025.doc

due to improper acceptance of said nomination the result of the

election, insofar as it concerns a returned candidate, has been

materially affected and that but for the votes obtained by the

Respondent No.1 / returned candidate by corrupt practices, the

Petitioner would have obtained a majority of the valid votes

and,   therefore,   it  is   just  and   necessary   to   declare  that  the

election of the Respondent No.1 to be void and to declare the

Petitioner   has   been   elected   in   the   said   election,   under   the

provisions of Section 101 of the Representation of the People

Act, 1951;”

24.

  From the above pleadings it is seen that the said grounds are

prima facie inadequate and does not contain details of any particulars

of any corrupt practices allegedly indulged by Respondent No. 1 in the

Election. The grounds which are stated in paragraph Nos. (j) and (k) in

the Petition are  

prima facie  not in consonance with the violation

alleged under Section 83 read with Section 100(1)(d)(iv) of RP Act

since no particulars are given by the Petitioner therein.

25.

  In the present case, Petitioner has challenged Election of

Respondent No.1 on the ground that result of the Election, insofar as it

concerned   Respondent   No.1   was   materially   affected   by   non-

compliance with Rule 4(A) of the said Rules read with Section 33 of

the RP Act. Section 33 of the RP Act pertains to presentation of

Nomination Form and the requirement for a valid nomination. Section

36   pertains   to   scrutiny   of   nomination   by   the   Returning   Officer.

Subsection (2) of Section 36 empowers the Returning Officer either on

objections made to any nomination or on his own motion to reject any

nomination on the grounds mentioned therein. One of the ground to

44

EP.19.2025.doc

reject a nomination is if there is failure to comply with any of the

provisions of Section 33. Sub-section (4) of Section 36 states that

Returning Officer shall not reject any nomination paper on the ground

of any defect which is not of a substantial character.

26.  Part-II of the Conduct of Election Rules, 1961 deals with

General Provisions. Rule 4 and Rule 4(A) pertain to submission of

Nomination Form and Affidavit in Form-26 to be filed at the time of

delivering   nomination   paper   which   are   reproduced   below   for

reference:- 

“4. Nomination paper- Every nomination paper presented under

sub-section (i) of section 33 shall be completed in such one of

the Forms 2A to 2E as may be appropriate: Provided that a

failure to complete or defect in completing, the declaration as to

symbols in a nomination paper in Form 2A or Form 2B shall not

be deemed to be a defect of a substantial character within the

meaning of sub-section (4) of section 36. 

4A. Form of affidavit to be filed at the time of delivering

nomination paper-  The candidate or his proposer, as the case

may be, shall, at the time of delivering to the returning officer

the nomination paper under sub-section (1) of section 33 of the

Act, also deliver to him an affidavit sworn by the candidate

before a Magistrate of the first class or a Notary in Form 26.”

27.  In the present case, Respondent No.1’s nomination has been

duly scrutinized under Section 36 and no objection is sustained by the

Returning Officer and his nomination is accepted as valid. Thus once

such scrutiny attains finality, then election can only be set aside under

Section 100 if it is shown that the result of such an election has been

materially   affected   by   non-compliance   with   the   provisions   of   the

45

EP.19.2025.doc

Constitution or the RP Act. Hence the principal ground of challenge in

the Election Petition is unsustainable. The pleadings in the Petition

however   do   not   disclose   how   the   alleged   omissions   have   had   a

material bearing on the result of the Election.

28.  I am of the considered view that while disclosure in Form-26

is   mandatory,   non-disclosure   or   partial   disclosure   constitutes   an

irregularity attracting Section 125A of the Act, and it cannot be a

ground for setting aside the Election under Section 100(1)(d)(iv). In

the   present   case   the   alleged   omissions   do   not   amount   to   non-

compliance   with   provisions   of   Section   33   or   Rule   4(A)   so  as   to

constitute a defect of substantial character under Section 36(4) of the

RP Act. In any event, Respondent No.1 cannot be held liable for such

non – disclosure of disclaimer on the Statutory Form disbursed by the

Returning Officer.

29.  It is also significant to note that Affidavit in Form-26 along

with nomination papers is required to be furnished by the candidate as

per Rule 4(A) of the Rules read with Section 33 of RP Act. It is seen

that the Returning Officer is empowered, either on objections made to

any nomination or on his own motion, to reject any nomination on

grounds mentioned in Section 36(2), including the ground that there

has been a failure to comply with any of the provisions of Section 33 of

the Act. However in the case of Respondent   No.1, at the time of

46

EP.19.2025.doc

scrutiny of his nomination paper and his Affidavit in Form No.26

neither any objection is raised nor Returning Officer has found any

lapse or non-compliance of Section 33 or Rule 4(A) of Rules. Petitioner

has exercised his right to question the Affidavit by filing the present

Election Petition under Section 100(1)(d)(iv) of the RP Act. However,

there are no material facts stated in the Petition constituting cause of

action to maintain challenge on this ground under Section 100(1)(d)

(iv) of the RP Act.

30.  Insofar as the issue of non-disclosure is concerned, case of

Petitioner is that in Form-26, appended below Exhibit 'C' at page No.69

of the Petition, Respondent No.1 has not disclosed information in

respect of any prior permission sought from the Competent Authority

for contesting the said Election while in Government Service. Mr.

Pradhan has vehemently argued that Respondent No.1 on 26.10.2024

had duly obtained permission in accordance with Clause 4.3.13 of the

said Sanhita from Arvind Smruti Trust for contesting the Election by

following the prescribed procedure and the same was submitted and

uploaded on the website of the Election Commission of India. Copy of

the same is appended to the Application of Respondent No.1 at Page

No.136.

31.  It is seen that on scrutiny, the Returning Officer has not

found any ambiguity or mistake much less, non-disclosure or falsehood

47

EP.19.2025.doc

which can be deemed as suppression. It is in this context that when

Election Petitioner approaches the Court he has to make a concise

material statement of facts with all details in the Petition itself at the

threshold. Once the nomination of Respondent No.1 is held to be valid,

it is deemed to be accepted as per Section 33 of RP Act and it can only

be rejected at the time of scrutiny under Section 36(2) of the RP Act.

In   this   regard   provisions   of   Section   36(3)   and   (4)   are   therefore

extremely   crucial   and   apply   to   Respondent   No.1's   case.   The   said

provisions read as under:- 

“36. Scrutiny of nominations.— 

(1) xxxxxx 

(2) xxxxxx 

(3) Nothing contained in clause (b) or clause (c)] of sub-section

(2) shall be deemed to authorise the rejection of the nomination

of any candidate on the ground of any irregularity in respect of

a nomination paper, if the candidate has been duly nominated

by means of another nomination paper in respect of which no

irregularity has been committed. 

(4) The returning officer shall not reject any nomination paper

on the ground of any  defect  which is not  of  a  substantial

character."

32.  Thus once scrutiny is held by the Returning Officer and he

endorses each nomination paper, his decision of accepting the same

and the list of validly nominated candidates is prepared i.e. to say that

candidates whose nominations have been found valid. It is a statutory

process   envisaged   under   Sections   30,   33   and   34   of   the   RP   Act.

Therefore I am not inclined to accept the submissions advanced by Ms.

Karnik in the present case regarding suppression and nondisclosure

which are adequately dealt with herein above. In fact the Petitioner

48

EP.19.2025.doc

has made an incorrect statement about non – disclosure of permission

which clearly reflects in item No.9 of the Affidavit and copy of which is

enclosed thereto. 

33.  Hence, in the absence of specific and necessary pleadings

and reliance placed on aforesaid findings and observations including

the citations discussed, in my opinion on a holistic consideration of the

pleadings stated the grounds of  the Petition, the present Election

Petition is liable to be rejected under Order VII Rule 11 of the CPC.

34.  Further, considering the winning margin and the averments

made in the Election Petition, Petitioner’s case is vague and thoroughly

inadequate.   Petitioner   has   miserably   failed   to   raise   appropriate

pleadings to disclose cause of action for setting aside the Election of

Respondent No.1 under any of the grounds enumerated in Section 100

of the said Act. Mere narration of figures without any backup data

cannot be considered as a concise statement of material facts. Hence,

in the absence of necessary pleadings and the above observations and

findings, the Election Petition is liable to be rejected under Order VII

Rule 11 of CPC on consideration of the pleadings in Petition. In view of

the above, I am inclined to agree with the submissions and arguments

advanced by Mr. Pradhan in Application filed below Order VII Rule 11

of the CPC seeking dismissal of the Election Petition.

49

EP.19.2025.doc

35.  I am of the view that Petitioner has failed to ensure strict

compliance with the statutory provisions of the RP Act namely Section

83(1)(a) of the RP Act. Therefore following the mandate under various

judgments of the Supreme Court, particularly in the case of Kanimozhi

Karunanidhi Vs. A. Santhana Kumar and others

18

   and  Karim Uddin

Barbhuiya Vs. Aminul Haque Laskar and others

19

 that even a singular

omission of statutory requirement must entail dismissal of the Election

Petition by having recourse to provisions of Order VII Rule 11 of CPC,

in my view, the present Election Petition fails as it does not disclose

any cause of action for making out any of the grounds stated under

Sections 100(1)(d)(i) and 100(1)(d)(iv) read with Section 83 of the

RP Act. Hence Application under Order VII Rule 11 of CPC filed by

Respondent No.1 is allowed and made absolute in terms of prayer

clause (a). In view thereof, the Election Petition is liable to be rejected

by having recourse to the provisions of Order VII Rule 11 of CPC.

Resultantly, the Election Petition fails and stands dismissed. 

36.  In view of the above, Application (L) No.9497 of 2025 is

allowed. Resultantly, Election Petition No.19 of 2025 is rejected. 

37.  Election Petition No.19 of 2025 is accordingly dismissed. No

costs.

38.   Application No.6 of 2025 is disposed of as infructuous  since

18 2023 SCC Online SC 573

19 2024 SCC Online SC 509

50

EP.19.2025.doc

vide order dated 06.11.2025 Election Petition No.37 of 2025 has been

disposed of as withdrawn and present Election Petition No.19 of 2025

is dismissed.

39.    Application (L) No.24590 of 2025 is allowed in terms of

prayer clause (a) and (b). District Election Officer is directed to release

the 358 Ballot Units and 358 Control Units which are kept in his

custody within two (2) weeks from the date of uploading of this order

and accordingly it is also disposed in the above terms.

H. H. SAWANT                    [ MILIND N. JADHAV, J. ]

51

AJAY

TRAMBAK

UGALMUGALE

Digitally signed

by AJAY

TRAMBAK

UGALMUGALE

Date: 2026.03.30

12:34:28 +0530