SANTOSHI Vs. KIRTI SAHU

JUDGEMENT

(1.) The applicant has preferred this revision against the order dated 2-5-2001 passed by the Court below.

(2.) The brief facts of the case are that the non-applicant No. 1 preferred an Election petition under Section 20 of M.P. Municipalities Act, 1961 to challenge the election of the applicant as a Councillor of Ward No. 2 of Municipal Council Charoda, Bhilai. The election petitioner filed an application under Section 5 of the Limitation Act for condonation of delay in filing the election petition. The application was opposed by the present applicant. The Court below by the impugned order has allowed the application and condoned the delay.

(3.) Learned Counsel for the applicant submits that the impugned order is illegal and contrary to law as there is no provision under the M.P. Municipalities Act for condonation of delay.