VIJAY SINGH Vs. RAJDEEP SINGH

JUDGEMENT

(1.) First Appeal No. 434 of 2024 has been filed on behalf of appellant-defendant no. 1 under Rule 49 of U.P. Kshettra Panchayat (Election of Pramukhs and Up Prakukhs and Settlement of Election Disputes) Rules, 1994 (herein after referred to as "Rule, 1994") read with Sec. 96 C.P.C. against the judgment and order dtd. 7/3/2024 passed by Election Tribunal / District Judge, Lalitpur in Election Petition No. 01 of 2023 (Rajdeep Singh vs. Vijay Singh) by which respondent no. 1 Rajdeep Singh was declared successful candidate and election of Vijay Singh for the post of Pramukh, Kshettra Panchayat, Talbehat, Tehsil Talbehat, District Lalitpur was declared void.

(2.) First Appeal No. 337 of 2024 has been filed against the same impugned order dtd. 7/3/2024 by the election petitioner, by which five votes were declared invalid.

(3.) Since both the first appeals have been filed against the same impugned order, both the appeals are being decided by common order.