CHANDRAKALABAI GIRIDHARRAO KHANGAR Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally by consent of the parties.

(2.) By the present writ petition, petitioner has put to challenge order dated 25.4.2008, made by the Additional Commissioner, Amravati, confirming order dated 17.3.2008, made by the Additional Collector, Amravati, who held that the election of the petitioners to the posts of Sarpanch and Upa-Sarpanch respectively was illegal and respondent Nos.4 and 5 were declared elected in the irrespective places.

(3.) The election to the post of Sarpanch and Upa-Sarpanch of village panchayat Shingori was scheduled to be held on 3.12.2007 and the nomination forms were required to be submitted by respective candidates between 10:00 a.m. to 12:00 p.m. on that day.