GULAB SINGH Vs. MUNSIF AND JUDICIAL
LAWS(RAJ)-1981-2-13
HIGH COURT OF RAJASTHAN
Decided on February 03,1981

GULAB SINGH Appellant
VERSUS
Munsif And Judicial Respondents

JUDGEMENT

G.M.LODHA, J. - (1.) PETITIONER Gulab Singh contested an election or Ward Panch for Ward No. 8 of Grampanchayat Suratpura, Tehsil Bhadra. The election was held on 13th February, 1978
(2.) AS per the results declared by the Returning Officer petitioner received 75 votes and respondent no. 3 Vijay Singh also received 75 votes. 5 votes were declared invalid. The Returning Officer on account of result of the toss, declared the petitioner elected. Vijay Singh preferred an election petition in the court of Munsif and Judicial Magistrate, Bhadra. It was filed on 21st February, 1978. Certain preliminary objections were taken and decided on 22 -5 -78. Recount was ordered and on the basis of the recount, the respondent no. 3 Vijay Singh was declared elected as Panch.
(3.) THIS writ petition has been filed against the judgment of the Election Tribunal Munsif and Judicial Magistrate dated 22 -5 -78 and 28 -3 -79.;


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