Paramjeet Singh, J. - (1.) Instant revision petition has been filed under Article 227 of the Constitution of India for setting aside the impugned order dated 10.08.2015 (Annexure P/11) passed by Sub Divisional Magistrate -cum -Election Tribunal, Ferozepur, whereby application of the petitioner for dismissing the election petition on account of non -joinder of person who has contested for the post of Sarpanch, has been dismissed. I have heard learned counsel for the petitioner.
(2.) Learned counsel for the petitioner vehemently contended that in view of provisions of Sec. 77 of the Punjab State Election Commission Act, 1994 (hereinafter referred to as the "Act"), all the persons were required to be impleaded as a party. Learned counsel to substantiate his contention, relies upon judgments of Hon'ble Supreme Court in P.K.K. Shamsudeen v/s. K.A.M. Mappillai Mohindeen and others, : 1989 (1) S.C.C. 526 (Annexure P/7) and Shri Satyanarain Dudhani v/s. Uday Kumar Singh, : 1993 (Sup. 2) S.C.C. 82 (Annexure P/8).
(3.) I have considered the contentions raised by learned counsel for the petitioner and perused the record.;