Section 187 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
187. Withdrawal of petition.
(1)An election petition may be withdraw only by leave of the Commissioner or if an application for withdrawal is made before any Commissioner appointed as such by the Government.(2)If there are more petitioners than one, no application to withdraw petition shall be made, except with the consent of all the petitioners.(3)When no application for withdrawal is made to the Commissioner, notice thereof fixing a date for the hearing of the application shall be given to all other parties to the position.(4)No application for withdrawal shall be granted if in the opinion of the Government or the Commissioner, as the case may be, such application has been induced by any bargain or consideration which ought not to be allowed.(5)If the application is grated-(a)the petitioner shall, where the application has been made to Commissioner, be ordered to pay the cost of the respondent thereof incurred or such portion thereof as the Commissioner may think fit;(b)any person who might himself have been a petitioner may within 14 days of the grant of such withdrawal apply to be substituted as petitioner in place of the party withdrawing and, upon compliance with the conditions of Rule 183 as to security, shall be entitled to be so substituted and to continue the proceedings upon such terms as the Commissioner may think fit.(6)When an application for withdrawal is granted by the Commissioner and no person has been substituted as petitioner in place of the party withdrawing under Clause (b) of sub-rule (5) of the Commissioner shall report the fact to the Government.
