M.Katju, J. - (1.) This petition has been filed against the impugned order dated 5-8-1996.
(2.) The petitioner was elected as Pradhan of a Gaon Sabha and respondent No. 1 filed an election petition which is pending. By the impugned order, recount of the voles has been challenged in this petition.
(3.) A perusal of the impugned order dated 5-8-1996 shows that while the petitioner polled 475 votes, respondent No. 1 polled 472 votes. Thus there is a narrow margin of three votes.;