Section 142 in The Constitution of Jammu and Kashmir
142. Bar to interference by courts in electoral matters.
- Notwithstanding anything in this Constitution -(a)the validity of any law relating to the delimitation of territorial constituencies for the purpose of electing members of the Legislative Assembly or the allotment of seats to such constituencies, made or purporting to be made under section 141, shall not be called in question in any court ;(b)no election to either House of the legislature shall be called in question except by an election petition presented to such authorise and in such manner as may be provided for by or under any law made by the Legislature :[Provided that nothing in this clause shall preclude a person whose nomination paper has been rejected from preferring an appeal against the decision of the Returning Officer to such authority and in such manner as the Legislature may by law provide :Provided further that the decision of the Appellate Authority on such appeal shall be final subject only to the result of the election petition, if any, and shall not be called in question in any Court whatsoever notwithstanding anything contained in this Constitution] [Added by the Constitution of Jammu and Kashmir (Thirteenth Amendment) Act, 1975.].
