- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) In an election held for the post of Mukhiya of Parhi Gram Panchayat the appellant and the seventh respondent polled equal number of votes and as required under R. 80 of the Bihar Panchayat Election Rules, 1995 lots were drawn and in the result of the draw of lots the appellant herein was elected as the Mukhiya of the said Panchayat.;