- (1.) For the reasons stated in civil miscellaneous application, which is supported by an affidavit, the same is allowed and the delay of 50 days in filing the instant appeal is condoned. FAO No. 7416 of 2010 (O and M):
(2.) This appeal has been filed by Appellants-Darshan Lal (Respondent No. 4 in the election petition) and Harjit Singh (Respondent No. 7 in the election petition) against the order dated 31.8.2010 passed by the Sub Divisional Magistrate, Batala (exercising the powers of Election Tribunal), Batala (for short - 'the Tribunal'), whereby Election Petition filed by the Respondent No. 1-Mangat Ram (Petitioner in the election petition) for setting aside the election of Respondents No. 1 to 5 (in the election petition) as Panches of Village Bhagtana Tullian, Block Dera Baba Nanak, District Gurdaspur has been allowed and the election of Respondents No. 1 to 5 in the election petition had been set aside and directions were issued for holding elections to the Panchayat of Village Bhagtana Tullian, Block Dera Baba Nanak, District Gurdaspur afresh.
(3.) After hearing the learned Counsel for the Appellants and learned Counsel for the Respondent No. 1 and going through the impugned order, I do not find any merit in this appeal.;