IQRAMULE HAQ ABDULLAH Vs. SIDDIQ MUSAVALI GANTHIYA

JUDGEMENT

(1.) THIS petition has been preferred to challenge the order of Principal Senior Civil Judge, Bharuch passed on 20 th March 2012, allowing the Election Petition No. 1 of 12 without calling upon the parties to lead evidence, without even framing the issues.

(2.) GENERAL election of Gram Panchayat, Zanghar of Taluka and District Bharuch was conducted on 29 th December 2011 the petitioner and the respondent No.1 herein were the contesting candidates on general seat of Ward No. 7 of Zanghar Gram Panchayat. The counting of votes was held at Government Engineering College, Bharuch on 31st December 2011. Total votes cast were of 228 out of which, 10 votes were rejected. The petitioner secured 111 votes whereas the respondent No.1 herein secured 107 votes. A declaration of the result of election was held on 31st December 2011. The petitioner was declared elected and subsequently election of Deputy Sarpanch was held on 16th January 2012. The petitioner came to be elected as a Deputy Sarpanch in the said meeting held on 16 th January 2012,

(3.) IN light of above developments, the petitioner withdrew the said petition and the Division Bench while permitting such withdrawal passed the following order :