- (1.) Instant appeal is directed against the order of Ld. Single Judge dt.28.07.2017.
(2.) The order dt.08.02.2017 was passed by the Senior Civil Judge, Nagar, District Bharatpur holding that the election petition filed under Rule 80 of the Rajasthan Panchayati Raj (Election) Rules 1994 (Rules, 1994) by the election-petitioner against the returned-candidate has not been presented by the authorized person in terms of Rule 81(1) of the Rules 1994 and is liable to be rejected.
(3.) That came to be challenged before the ld. Single Judge by the election petitioner and the ld. Single Judge took note of the D.B. Civil Reference No.1/2017 (Anju Singh vs. Gauri), decided on 20.04.2017 interpreting Rule 81(1) of the Rules 1994.;