RESHAMLAL Vs. PANCHURAM KESHNA SATNAMI

JUDGEMENT

(1.) Heard finally with the consent of learned Counsel for the parties.

(2.) Petitioner-Reshamlal has filed this petition challenging validity of order dated 26-4-2010 passed by the Election Tribunal in Election Petition No. 0I-A-58/2009-2010, whereby, the Tribunal has closed the right of the petitioner to file written statement.

(3.) The petitioner is an elected Sarpanch of Gram Panchayat Devgadhiya, Tehsil Pandariya District Kabirdham (C.G.). His election was called in question by respondent No. 1 by filing an Election Petition before the Specified Officer/ Sub Divisional Officer, Pandariya. The said Election Petition was filed on 9-3-2010. After issuance of the notice, the petitioner caused his appearance and prayed for time to file written statement on 30-3-2010. The matter was adjourned granting time to the petitioner. Thereafter, the matter was taken up on 12-4-2010 and on the said date, again, the petitioner prayed for time, which was granted and then, on 26-4-20J0, when the petitioner again prayed for time to file his written statement, the same was refused and right to file written statement was closed by the Election Tribunal/Specified Officer.