Arun Bhansali, J. - (1.) This appeal under Section 32 of the Rajasthan Municipalities Act, 2009 ('the Act of 2009) is directed against the order dated 5/5/2018 passed by the District Judge, Pali, whereby, the election petition filed by respondent no.1 questioning the election of the appellant-returned candidate as a Member of the Municipal Council, Pali from Ward No. 32 has been allowed and the election of the returned candidate has been set aside. However, the prayer made by the respondent for declaring her as returned candidate has been rejected.
(2.) The appeal was admitted by a co-ordinate bench of this court on 1/6/2018 after hearing the appellant and respondent no.1 in person.
(3.) Heard learned counsel for the parties on stay application.;