SACHIN KUMAR SINGH Vs. AKHILESH KUMAR SONI

JUDGEMENT

(1.) The legality and propriety of the order dated 18.03.2011 passed by the Additional District Judge, Sakti, Dist. Janjgir Champa (C.G.) in Miscellaneous Civil Suit No. 02 of 2010 is under assail in the instant revision filed under Section 26 (2) of the C.G. Municipalities Act, 1961 (for brevity 'the Act of 1961) read with Rule 19 of the C. G. Municipalities (Election Petition) Rules 1962 (for short 'the E.P. Rules of 1962').

(2.) The respondent No.1 filed an election petition under Section 20 of the Act of 1961 challenging election of the applicant to the office of the Vice- President, Nagar Panchayat. The election petition was presented directly in the Court of Additional District Judge, Sakti.

(3.) The Additional District Judge, Sakti, declared the election of the applicant as void and declared non- applicant No.1 - Akhilesh Kumar Soni as duly elected on the post of Vice-President, Nagar Panchayat, Jaijaipur.