AJAY KUMAR PATHAK Vs. RANI AGRAWAL AND OTHERS
LAWS(MPH)-2016-9-130
HIGH COURT OF MADHYA PRADESH
Decided on
September 16,2016
AJAY KUMAR PATHAK
Appellant
VERSUS
Rani Agrawal And Others
Respondents
Referred Judgements :-
H N RISHBUD VS. STATE OF DELHI [REFERRED]K KAMARAJA NADAR MARIAPPAN M R MASANI VS. KUNJU THEIVAR:V R NEDUNCHEZHIYAN:THE ELEPTION TRIBUNAL RANCHI [REFERRED]
SHEO SADAN SINGH VS. MOHAN LAL GAUTAM [REFERRED]
NAWAB KHAN VS. VISHWANATH SHASTRI [REFERRED]
RAMANLAL SURAJBHAN PREMY VS. SHIVPRATAP SINGH [REFERRED]
SUMAN SANTOSH KUMAR PATEL VS. BHANWATI MAHESH PRATAP PATEL [REFERRED]
TARA VS. DABLA ALIAS LALITA [REFERRED]
GEETA DEVI YADAV VS. ARCHANA [REFERRED]
URMILA DEVI VS. RETURNING OFFICER PANCHAYAT [REFERRED]
JUDGEMENT
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(1.)Both petitions have been filed by the returned candidates who won the election held in the year 2015 for the Zila Panchayat Singrauli, therefore this order shall also govern disposal of connected writ petition No 14094 of 2015 as the issues raised in both the petitions are common arising of same factual background. For the sake of convenience, facts are noticed from W.P. No.13747 of 2015.
(2.)Respondent No. 1 Smt. Rani Agarwal and the petitioner Ajay Kumar Pathak contested election for the post of President, Zila Panchayat Singrauli. Smt. Rani Agarwal lost in the election to the petitioner, therefore she filed an election petition to challenge the election of petitioner as President, Zila-Panchayat, Singrauli before the Additional Commissioner, Singrauli.
(3.)Petitioner herein raised various objections to the presentation and the sustainability of an election petition. Respondent contested the objections.
(2.)Respondent No. 1 Smt. Rani Agarwal and the petitioner Ajay Kumar Pathak contested election for the post of President, Zila Panchayat Singrauli. Smt. Rani Agarwal lost in the election to the petitioner, therefore she filed an election petition to challenge the election of petitioner as President, Zila-Panchayat, Singrauli before the Additional Commissioner, Singrauli.
(3.)Petitioner herein raised various objections to the presentation and the sustainability of an election petition. Respondent contested the objections.
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