VEERENDR SINGH SIRADHANA,J. - (1.) The petitioner, a successful elected "Sarpanch" is contesting a challenge to her election projected through an election petition No. 05/2015, pending before the Election Tribunal, Dausa. Aggrieved of the impugned order dated 11th September, 2018, whereby the application for transfer of the election petition to some different Court under section 24 CPC; has been declined by the District Judge, Dausa. Hence, the petitioner has instituted the present writ application.
(2.) A glance of the impugned order dated 11th September, 2018, would reveal that the election petition was instituted in the year 2015, and the trial did not proceed as expected, and therefore, the election petitioner instituted SBCWP No. 23135/2017, which was decided on 20th December, 2017, in the backdrop of law declared by Apex Court of the land in the case of Pukhrem Sharatchandra Singh v. Mairembam Prithviraj: AIR 2015 SC 3783 , specifically observing that adjournment in such matters shall not be granted without just cause except when inevitable and that too for the shortest possible time by a reasoned order on a proper application to be filed to the satisfaction of the trial court.
(3.) Learned counsel for the petitioner contended that earlier the opposite party (election petitioner), filed an application for transfer. However, the same was withdrawn.;