VISHAL ASHOK ARCHAYA Vs. STATE OF GOA

JUDGEMENT

(1.) The challenge in this petition is to the judgment and order dated 2/12/2014 passed by the Administrative Tribunal at Goa in Panchayat Election Petition No.36/2012. By the impugned judgment, the Election Petition filed by the second respondent has been allowed and the election of the petitioner from ward no.5 of Chodan-Madel village panchayat for the year 2012-2017 is declared void.

(2.) The brief facts necessary for the disposal of the petition may be stated thus:

(3.) The petitioner contested the petition. The adverse allegations, were denied. It was denied that the caste certificate is obtained by furnishing any false information.