PUSHPENDRA SINGH BHATI,J. - (1.) This writ petition under Articles 226 and 227 of the Constitution of India has been preferred claiming the following reliefs: "(i) by an appropriate writ, order or direction, the order impugned dated 16.03.2019 (Annexure-5) passed by the learned Civil Judge (Jr.Dn.), Sojat, District Pali in Civil Original Petition No.6/2015 (Kirti Devi versus Sangeeta) may kindly be set aside and in consequence thereof, the application under Order 6 Rule 17 read with Section 151 CPC (Annexure-3) filed by the petitioner-Non Applicant may kindly be allowed as prayed for amendments in the Defendant. (ii) Any other appropriate order or direction which this Hon'ble Court deem just fit and proper may kindly be passed in favour of the petitioner. (iii) Cost of the writ petition may kindly be awarded in favour of the petitioner. "
(2.) Brief facts of this case, as noticed by this Court, are that the respondent No.1/applicant filed an election petition under Section 43 of the Rajasthan Panchayati Raj Act, 1994 read with Rule 80 of the Rajasthan Panchayati Raj (Election) Rules, 1994 before the Court of learned District Judge, Pali, which was subsequently transferred to the Court of learned Senior Civil Judge, Sojat.
(3.) The petitioner-defendant filed reply to the election petition and submitted that she was having all the requisite qualifications, and thus, was eligible to contest the election for the post of Sarpanch and to hold the office of Sarpanch, as she stood elected in the elections.;