MALAPPA Vs. RAMAPPA

JUDGEMENT

(1.) This intra Court appeal is directed against the impugned order dtd. 7/12/2021 passed in Writ Petition No.104845/2021, whereby the said petition filed by the appellant/writ petitioner was dismissed by the learned Single Judge.

(2.) Heard the learned counsel for the appellant; learned counsel for caveator respondent No.1 and learned Government Advocate for respondent No.9/State and perused the material on record.

(3.) The material on record discloses that in an election held to Kunchanur Gram Panchayat on 22/12/2020, result of the elections were declared on 30/12/2020 declaring that the appellant was successful candidate and the 1st respondent was one of the unsuccessful candidates. Aggrieved by the said result of the election, 1st respondent filed election petition in E.P.No.1/2021 before the trial Court challenging the election of the appellant and for declaration that the 1st respondent was the successful candidate by directing recounting of his votes. The said election petition was contested by the appellant herein, who filed his statement of objections.