DHARMIN BAI KASHYAP Vs. BABLI SAHU

JUDGEMENT

(1.) The aggrieved appellant has preferred the present appeal challenging the legality and validity of the impugned judgment and order dtd. 25/4/2022 passed by the High Court of Chhattisgarh, Bilaspur in Writ Appeal No. 72 of 2022, whereby the Division Bench of High Court has allowed the said writ appeal and set aside the order dtd. 6/1/2022 passed by the Single Bench in W.P. (C) No. 09 of 2022. Consequently, the Division Bench has set aside the order dtd. 20/12/2021 passed by the Sub Divisional Officer and also the recounting of votes undertaken on 31/12/2021.

(2.) The bare summary of facts necessary for the purpose of deciding this Appeal are: -

(3.) The crisp question of law that falls for consideration before this Court is whether the Election Petition filed by the petitioner before the Sub Divisional Officer (R) seeking relief of recounting of votes alone, without seeking any relief under Rule 6 of the Rules of 1995 was maintainable?