Section 21 in The U.P. Shri Badrinath Temples Rules, 1940
21. Contents of petition.
(1)The petition shall be drawn up in the form of a plaint as required by the Code of Civil Procedure (V of 1908) and shall specify with sufficient details the ground or grounds on which the election of the respondent is questioned.(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 case he shall join as respondent the other candidates who were duly nominated at the questioned election.
