- (1.) Heard Sri S.K. Singh, learned counsel for the petitioner and learned Standing Counsel for opposite party no.1 as well as Dr. R.S. Pande for opposite party no.2.
(2.) By means of present writ petition, the petitioner has challenged the order dated 25.06.2011 passed by opposite party no.1 for recounting of the votes.
(3.) The facts in brief of the present case to the effect is that the election for Gram Pradhan of Gram Panchayat, Rajapur Rani, Block, Hariharpur Rani, Pargana and Tehsil, Bhinga District Sharawastil held on 22.10.2011 in which petitioner elected as a successful candidate.;