Section 18 in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967
18. Contents of petition.
(1)The petition shall be drawn up in the form of a plaint as required by the Code of Civil Procedure, 1908 (Act No. V of 1908), and shah specify with sufficient details the ground or grounds on which the election is sought to be challenged.(2)The petitioner may if he so desires in addition to calling in question the election of the returned candidate claim a declaration that he himself or any other candidate has been duly elected, in which he shall join as respondent the other candidates who were duly nominated at the questioned election.
