Section 80A in The Representation of the People Act, 1951
80A. High Court to try election petitions.—
(1)The Court having jurisdiction to try an election petition shall be the High Court.(2)Such jurisdiction shall be exercised ordinarily by a single Judge of the High Court and the Chief Justice, shall, from time to time, assign one or more Judges for that purpose: Provided that where the High Court consists only of one Judge, he shall try all election petitions presented to that Court.(3)The High Court in its discretion may, in the interests of justice or convenience, try an election petition, wholly or partly, at a place other than the place of seat of the High Court.
