- (1.) Present appeal arises from order dated 23rd February 2015 dismissing S.B. Civil Writ Petition No.1745/2015 holding that the results of elections for the post of Sarpanch under the Rajasthan Panchayati Raj Act, 1994 (herein after 'the Act') could only be questioned in an Election Petition in the prescribed manner under the Rajasthan Panchayati Raj (Election) Rules, 1994 (herein after 'the Rules') and that Article 226 was not the appropriate remedy, by passing the statutory remedy of an election petition.
(2.) We have heard counsel for the appellant.
(3.) In view of the law laid down as far back in N.P. Pannuswami v. Returning Officer, Namakal, Salem Distt. & others, AIR (39) 1952 SC 64, in this regard we find no reason to interfere with the order of the learned Single Judge.;