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SC: Election Petition under Representation of the People Act Must be Filed Personally by Petitioner - (08 Oct 2026)

ELECTION

Supreme Court ruled that an election petition under the Representation of the People Act, 1951 must be presented personally by the petitioner, affirming dismissal of a challenge to a Tamil Nadu MLA’s election as it was filed by counsel

Tags : SUPREME COURT; ELECTION PETITION; REPRESENTATION OF THE PEOPLE ACT; COUNSEL  

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