GHASIN BAI Vs. KULDEEPAK VERMA

JUDGEMENT

(1.) The petitioner was declared elected as President of Nagar Panchayat, Pallari, Tahsil & District Baloda Bazar on 31.12.2014. Her election on the post of President was notified in the official Gazette on 8th January, 2015. Thereafter, election petition challenging the petitioner's election was presented by respondent No. 1 before the District Judge, Baloda Bazar on 09.03.2015 under Section 20 (3) of the Chhhattisgarh Municipalities Act, 1961 (henceforth 'Act, 1961').

(2.) The petitioner raised an objection under Section 20(3) of the Act, 1961 that election petition filed by respondent No. 1 is barred by Section 20(3)(i) of the Act, 1961 as it has been filed after 30 days from the date of notification of her election in the official gazette.

(3.) By the impugned order, the petitioner's application has been rejected by the learned District Judge, against which instant writ petition has been filed questioning the same.