KAMAL BAHADUR SINGH Vs. SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) This petition is directed against the order dated 28.7.1988 passed by S.D.O. Sadar rejecting application of the petition for restraining the elected pradhan from functioning as pradhan.

(2.) Heard learned counsel for the petitioner. It is settled that once any one is elected as Pradhan, he cannot be restrained from functioning as Pradhan by interim injunction consequently present petition fails and dismissed.

(3.) Under the circumstances of the case, however, S.D.O. Sadar is directed to dispose of the election petition within 4 months from the date a certified copy of this order is produced before him. Dated 28.9.1988. Petition Dismissed.