SUMAN RAWAT Vs. MINTA DEVI CHAUHAN

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BY means of this petition, moved under Article 226 read with Article 227 of the Constitution of India, the petitioner has sought writ in the nature of certiorari, quashing the order dated 02.09.2009, passed by the District Judge, Pauri Garhwal, in Election Petition No. 71 of 2008, Smt. Suman Rawat Vs. Smt. Minta Devi and another.

(3.) LEARNED counsel for the petitioner submitted that the finding recorded by the learned District Judge, Pauri Garhwal, in the impugned order pertains to the issue of limitation, wherein it has been held that the election petition is barred by time.