- (1.) Leave granted.
(2.) The whole dispute in this case pertains to the election to the post of Mukhiya to the Gram Panchayat Kansi, District Darbanga, Bihar.
(3.) It is not in dispute that at the time of declaration of results, the votes of one booth, namely Booth No. 8, though counted, were not included in the result sheet. In that process, the first respondent herein was declared as the Mukhiya. The appellant herein challenged the election. The dispute has traveled through several rounds of litigation. Finally, the Election Tribunal ordered re-totaling. That has been challenged before the learned Single Judge of the High Court.;