AMARESH KU.SINGH, J. - (1.) Heard the learned counsel for the appellant and the learned counsel for the respondent.
(2.) This appeal is directed against the judgment dated 27th Jan., 1997 passed by the learned single Judge in S. B. Civil Writ Petition No. 4585/1997 Smt. Sudesh Chaudhary v. Civil Judge and another, whereby the writ petition filed by the respondent No. 1 Smt. Sudesh Chaudhary was allowed and the judgment dated 3rd October, 1996 passed by the learned Civil Judge (Sr. Division), Rai Singh Nagar was set aside and the election of the respondent No. 1 was held to be valid, to the office of Sarpanch, Gram Panchayat, 4 BLD. District Shri Ganganagar.
(3.) The facts relevant for the disposal of this appeal may be summarised as below.;