SHATRUJEET SINGH Vs. KRISHAN VEER

JUDGEMENT

(1.) The appeal is directed against the judgement and order dated 20 May 2017, passed by Election Tribunal/Additional District Judge, Court no.1, Ghaziabad, in Election Petition No.1 of 2016 (Shatrujeet Singh Vs. Krishan Veer and others).

(2.) The appellant instituted a petition under U.P. Kshettra Panchayat and Zila Panchayat Adhiniyam 1961(hereinafter referred to as 'Adhiniyam 1961') read with Kshettra Panchayat ( Election of Pramukhs and Up-Pramukhs and Settlement of Election Dispute) Rules 1994, assailing the election of opposite party no.1 as Pramukh of Blok Bhojpur, District Ghaziabad.

(3.) The facts briefly pleaded in the election petition is that the first respondent is a highly connected being a member of the ruling party, therefore, exercised pressure upon other members, thus prohibiting them from filing nomination for the election to the post of Pramukh, as a result, he was elected unopposed on 7 Feb. 2016. It is further alleged that the first respondent was elected member of Block Development Committee (B.D.C) on 16 Oct. 2015 against the provisions of Rules. It is alleged that the first respondent is not a member of village Bhadaula under Development Block Bhojpur, further, is on the electoral roll from several other constituency in district Hapur.