MAYURKUMAR SHIVRAMBHAI VASAVA Vs. BIPINBHAI CHAMPAKBHAI VASAVA

JUDGEMENT

(1.) RULE. Learned advocate, Mr. Zubin Bharda, waives service of notice of rule on behalf of respondent no.1.

(2.) The original petitioner of Election Petition No.1 of 2022, who is the present private respondent, had challenged the election of Sarpanch of village Kanera of Taluka Valia, District Bharuch, which was held in the month of November, 2021 by which the present petitioner has been declared elected on the said post.

(3.) The petitioner has challenged the order dtd. 6/8/2022 passed by the Principal Civil Judge, Valia, which is dealing with the Election Petition, being a Tribunal, below application, Exh.13 passed in the aforesaid Election Petition No.1 of 2022 by which the tribunal by the impugned order has issued several directions including the respondents authorities to produce the ballot papers with regard to the election in sealed bags, keeping the same in the custody of the Registrar and further directed for recounting of the votes on 5/9/2020 at 15 hours.