RANVIR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THE present petitioner offered himself as a candidate for the office of Panch from village Rurai tehsil Lunar, district Bhind. His nomination paper was accepted by the Assistant Returning Officer on 3rd of May, 1994. His name was shown in the list of validity nominated candidates. This list has been appended as annexure P/4. The requisite steps that is with regard to filing of nomination papers and its scrutiny as contemplated by Rules 29 to 33 of the Madhya Pradesh Panchayat Raj Election Rules of 1994 were duly complied with. As noticed above, a list was duly prepared under rule 33 (8) of the Rules. This Rule i.e. 33 (8) reads as under :

(2.) AFTER the nomination papers were duly accepted an order was passed on 3rd of May. 1994. This was passed by the Returning Officer. Copy of this is annexure P/.5. By this, the acceptance of nomination paper on 3rd of May, 1994 was set at naught. It was primarily done on the basis of some affidavit said to have been given by the proposer.

(3.) THIS petition is disposed of in the manner indicated above.