SOHAN LAL Vs. BABU GANDHI
LAWS(SC)-2002-11-71
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on
November 22,2002
SOHAN LAL
Appellant
VERSUS
BABU GANDHI
Respondents
Cited Judgements :-
RAMCHARAN VS. GOVIND SINGH [LAWS(MPH)-2010-4-72] [REFERRED TO]JAI KANWAR VS. STATE OF HARYANA [LAWS(P&H)-2014-1-519] [REFERRED TO]
BRIJ BHUSHAN PRASAD SON OF MATHURA PRASAD VS. STATE ELECTION COMMISSION PANCHAYAT [LAWS(PAT)-2019-3-17] [REFERRED TO]
JELLELLA ANJAIAH VS. LOKANI SOMAMMA [LAWS(APH)-2008-9-125] [REFERRED TO]
KUNHIMON VS. BLOCK DEVELOPMENT OFFICER [LAWS(KER)-2003-9-56] [REFERRED TO]
PAPPI SINGH WIFE OF SRI SHAMBHU SINGH @ SHAMBHU SHARAN SINGH VS. STATE ELECTION COMMISSION [LAWS(PAT)-2010-5-238] [REFERRED TO]
DEVKI NANDAN DUBEY VS. PURSHOTTAM SAHU [LAWS(MPH)-2018-12-139] [REFERRED TO]
P PRABHAVATHI VS. ELECTION TRIBUNAL CUM JUNIOR CIVIL JUDGE [LAWS(APH)-2005-9-10] [REFERRED TO]
SUK LAL VS. PREM KUMAR BANDHE AND OTHERS [LAWS(CHH)-2006-3-61] [REFERRED TO]
M.DEVI VS. TAMIL NADU STATE ELECTION COMMISSIONER [LAWS(MAD)-2020-1-497] [REFERRED TO]
CHANDESHWAR SAW VS. BRIJ BHUSHAN PRASAD [LAWS(SC)-2020-1-79] [REFERRED TO]
BHABANI PAKREY VS. STATE OF WEST BENGAL [LAWS(CAL)-2011-3-127] [REFERRED TO]
EZHILARASI VS. KAMALA [LAWS(MAD)-2007-11-232] [REFERRED TO]
SHYAM BAI VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2006-4-14] [REFERRED TO]
SHRINIWAS TIWARI VS. RAJKUMAR URMALIA [LAWS(MPH)-2010-2-42] [REFERRED TO]
KUWARLAL GOND VS. SUB-DIVISIONAL OFFICER (REVENUE), JABALPUR AND OTHERS [LAWS(MPH)-2006-9-108] [REFERRED]
MAKHANLAL SARIYA VS. RIKHIRAM GAJESHWAR [LAWS(MPH)-2009-7-93] [REFERRED TO]
MUNDRIKA SINGH YADAV VS. SHIV BACHAN YADAV [LAWS(PAT)-2003-9-50] [REFERRED TO]
STATE OF M.P. VS. RAMANT SINGH [LAWS(MPH)-2021-4-37] [REFERRED TO]
M KUMARESAN VS. STATE ELECTION COMMISSIONER [LAWS(MAD)-2011-11-94] [REFERRED TO]
NAND KISHORE VS. KISHAN LAL [LAWS(P&H)-2007-12-76] [REFERRED TO]
KRISHAN KUMAR VS. CIVIL JUDGE [LAWS(P&H)-2007-10-41] [REFERRED TO]
R SAKKARAPANI VS. STATE OF TAMIL NADU [LAWS(MAD)-2018-8-60] [REFERRED TO]
R. PANDIAMMAL VS. S. MUTHULAKSHMI [LAWS(MAD)-2014-4-96] [REFERRED TO]
Ramavtar Budhouwa VS. Susheela Singh [LAWS(MPH)-2006-5-135] [REFERRED TO]
NETLAL PANCHE VS. SANTOSH MATRE [LAWS(MPH)-2014-10-98] [REFERRED TO]
KAUSHILYA SAHU VS. SAROJ YADAV [LAWS(MPH)-2014-11-69] [REFERRED TO]
CHANDRIKA PRASAD YADAV VS. STATE OF BIHAR [LAWS(SC)-2004-4-58] [REFERRED TO]
K.M. REENA VS. THE STATE ELECTION COMMISSION, [LAWS(KER)-2010-11-531] [REFERRED TO]
NEKI BAI VS. MITHLESH [LAWS(MPH)-2011-2-117] [REFERRED TO]
VANGURI MARIAMMA VS. KANDUKURI GANGAMMA [LAWS(APH)-2003-3-31] [REFERRED TO]
BHEESHMA SHARMA VS. SAHAB SINGH CHAUHAN [LAWS(DLH)-2010-3-141] [REFERRED TO]
SMT. ASHA BAI VS. SMT. PREETI BAI [LAWS(MPH)-2006-5-150] [REFERRED TO]
Rafik Khan VS. Sub-Divisional Officer-cum-Prescribed Authority [LAWS(MPH)-2006-9-85] [REFERRED TO]
KULWANT SINGH VS. STATE OF PUNJAB [LAWS(P&H)-2011-1-206] [REFERRED TO]
GOKUL PRASAD PATEL VS. SPECIFIED OFFICER/SDO [LAWS(MPH)-2003-1-21] [REFERRED TO]
MILIND S/O SHREERAM TAYADE VS. NALINI W/O ANIL BARADE [LAWS(BOM)-2019-2-45] [REFERRED TO]
SHAMIM KHAN VS. ADIL HUSAIN AND ORS. [LAWS(ALL)-2015-12-144] [REFERRED TO]
M KALAVATHY VS. K CHITRA [LAWS(MAD)-2008-9-470] [REFERRED TO]
JANAK SINGH VS. RAM DAS RAI AND ORS. [LAWS(PAT)-2003-9-155] [REFERRED TO]
RAJESH KUMAR VS. DEPUTY COMMISSIONER SHIMLA [LAWS(HPH)-2007-3-9] [REFERRED TO]
BABLI SAHU VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-4-111] [REFERRED TO]
ANIL KUMAR RAI VS. THE STATE OF BIHAR AND ORS. [LAWS(PAT)-2015-1-83] [REFERRED TO]
BEAUTY PATEL VS. INDIRA DEVI [LAWS(PAT)-2019-3-20] [REFERRED TO]
LADDU RAM VS. COLLECTOR, BASTAR [LAWS(CHH)-2004-1-8] [REFERRED TO]
DHARMIN BAI KASHYAP VS. BABLI SAHU [LAWS(SC)-2023-8-45] [REFERRED TO]
GOURI BAI PATEL VS. STATE OF CHHATTISGARH [LAWS(CHH)-2017-5-27] [REFERRED TO]
YUGAL KISHORE VERMA VS. STATE OF CHHATTISGARH & OTHERS [LAWS(CHH)-2016-10-25] [REFERRED TO]
JAGDISH BULCHANDBHAI MOHNANI VS. TAMANNA H. JHALODIA [LAWS(GJH)-2021-3-340] [REFERRED TO]
RANI MARSKOLE VS. THE STATE OF MADHYA PRADESH [LAWS(MPH)-2016-2-80] [REFERRED TO]
ASHA RAJ VS. RETURNING OFFICER PANCHAYAT AND OTHERS [LAWS(MPH)-2018-4-215] [REFERRED TO]
MUNDRIKA SINGHYADAV VS. SHIV BACHAN YADAV [LAWS(PAT)-2003-9-136] [REFERRED TO]
LADU RAM VS. COLLECTOR [LAWS(CHH)-2004-1-5] [REFERRED TO]
Rooprani VS. Sub-Divisional Officer, Damoh [LAWS(MPH)-2006-7-99] [REFERRED TO]
KARTARA VS. SANTOSH DEVI [LAWS(P&H)-2006-8-257] [REFERRED TO]
JUDGEMENT
S. N. Variava, J. -
(1.)Leave granted.
(2.)These appeals are against the judgment dated 27th March, 2001. Briefly stated the facts are as follows : On 20th January, 2000 the election for the post of Sarpanch, Gram Panchayat, Ringnodiya, Indore was held. After the counting of the votes, the Appellant was orally informed that he had won the elections. However when the result was officially declared, Respondent No. 1 was shown to have won. The Returning Officer then issued a certificate showing that Respondent No. 1 had won.
(3.)The Appellant, therefore, filed an election petition before the Sub-Divisional Officer, Respondent No. 1 evaded services. By an ex parte Order the Sub-Divisional Officer directed recounting of ballot papers.
(2.)These appeals are against the judgment dated 27th March, 2001. Briefly stated the facts are as follows : On 20th January, 2000 the election for the post of Sarpanch, Gram Panchayat, Ringnodiya, Indore was held. After the counting of the votes, the Appellant was orally informed that he had won the elections. However when the result was officially declared, Respondent No. 1 was shown to have won. The Returning Officer then issued a certificate showing that Respondent No. 1 had won.
(3.)The Appellant, therefore, filed an election petition before the Sub-Divisional Officer, Respondent No. 1 evaded services. By an ex parte Order the Sub-Divisional Officer directed recounting of ballot papers.
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