BHUPENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since common questions of fact and law are involved in these petitions, therefore all these petitions are clubbed together and are being heard and decided together. However, for the sake of convenience, facts of WPMS No. 3350 of 2019 are being considered.

(2.) In all these writ petitions, petitioners have questioned validity of election of certain Members or Office Bearers of the Panchayats at the Village, Intermediate and District Levels.

(3.) The expression "Panchayat" has been defined under Article 243 (d) of Constitution of India, which is extracted below: