SHAMBH SINGH YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition assails the wrongful rejection of the appeal preferred by the petitioner under rule 12(5) of M.P. Panchayat Nirvachan Niyam, 1995.

(2.) INDISPUTABLY , the appeal was rejected on the technical ground that a joint appeal against several orders passed by the Registration Authority is not maintainable.

(3.) THOUGH , the order impugned does not prima facie appears to be tenable in law, but intervening in the matter at this stage may lead to issue of futile writ as the election process has reached the stage of canvassing after expiry of the date for withdrawal of the nominations. Thus, the process of election has advanced to the stage which is much subsequent to the stage of issuance of notification under rule 28 of the M.P. Panchayat Nirvachan Niyam, 1995.