NAIB SINGH Vs. PRESIDING OFFICER, ELECTION TRIBUNAL (DEPUTY COMMISSIONER), SANGRUR AND ORS.
LAWS(P&H)-2016-3-28
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 28,2016

NAIB SINGH Appellant
VERSUS
Presiding Officer, Election Tribunal (Deputy Commissioner), Sangrur And Ors. Respondents

JUDGEMENT

Darshan Singh, J. - (1.) The present revision petition has been preferred against the order dated 05.02.2014 (Annexure P -1) passed by the learned Election Tribunal, Sangrur, whereby the recounting of the votes for the election to the office of Sarpanch of Gram Panchayat village Ghorrenav, Tehsil 1 of 16 ::: Downloaded on - 30 -03 -2016 16:17:24 ::: Civil Revision No. 1080 of 2014 -2 - Lehra, Distt. Sangrur, held on 03.07.2013 has been ordered by Block Development and Panchayat Officer, Sunam in the Court premises, Tehsil Complex, Sunam.
(2.) Respondent No. 2 Balwinder Singh filed the election petition for setting aside the election of petitioner Naib Singh to the office of Sarpanch, Gram Panchayat village Ghorrenav, Tehsil Lehra, Distt. Sangrur. The said petition was contested by the petitioner.
(3.) After recording the evidence, the learned Election Tribunal passed the impugned order (Annexure P -1) for recounting of the votes.;


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