K.S.JHAVERI,J. - (1.) In both these appeals common question of law and facts are involved hence they are decided by this common judgment.
(2.) By way of these appeals, the appellants have assailed the judgment and order of the learned Single Judge whereby learned Single Judge has allowed the writ petitions preferred by the returned candidate (in short 'RC') whose election has been set aside by the order of the Election Tribunal which judgment and order was subject matter of the petitions.
(3.) The broad facts of the case are that the present appellants being petitioners in the election petitions, one by election petitioner Snehlata (Election Petition No.167/2016) and the other by Smt. Sulbha Sinsinwar (Election Petition No.166/2016).;