BALARAM RATHORE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BY this petition, the petitioner seeks to quash the order dated 7-7-2010 (Annexure P/1) passed by the Sub-Divisional Officer (Revenue), Bilaspur, in case No. 19/A-89 (21)/9-10 whereby a direction for recounting of votes, was made.

(3.) RULE 11 of the RULEs, 1995 reads as under: