PAREVA BAI Vs. STATE OF C.G.

JUDGEMENT

(1.) The matter is being disposed of at the admission stage itself, as very short question is involved in this petition.

(2.) By this writ petition, the Petitioner has challenged the validity of order-dated 4.8.2006 (Annexure P12) passed by the Specified Officer (Sub Divisional Officer, Ambikapur) in case No. 17/A/89/2004-05 whereby the election of the Petitioner herein to the post of Sarpanch, Gram Panchayat Bhitthikala has been declared null & void by allowing the election petition filed by Respondent No. 2 herein.

(3.) Learned Counsel for the Petitioner submitted that the Petitioner was not afford reasonable opportunity to adduce her evidence, whereas, Respondent No. 2 herein was given sufficient opportunity to adduce her evidence, which is evident form the fact that evidence of Respondent No. 2 Nanki Bai herself was recorded on 14.7.2005, whereas, the evidence of her two witnesses was recorded on 18.4.2006, thereafter the matter was fixed for evidence of the Petitioner herein on 23.5.2006 and on that date, since the counsel for the Petitioner herein was not present, as he was out of station due to his illness, the evidence of the Petitioner herein was closed.