RAMINDER SINGH KALRA Vs. KANHAIYA TIWARI

JUDGEMENT

(1.) With the consent of parties, the matter is heard finally.

(2.) This intra-Court appeal arises from the order dated 10-8-2010 passed by learned Single Judge, by which the writ petition preferred by respondent No. 1 has been disposed of with certain directions.

(3.) Facts giving rise to filing of the writ appeal, briefly stated. are that the respondent No. 1 had filed a writ petition inter alia, alleging that the appellant herein by suppressing the fact of disqualification contested the election of member of Janpad Panchayat, Ghansaur and was elected. It was further averred that respondent Nos. 2 to 4 have failed to take any action against the appellant herein notwithstanding the fact that he was disqualified from contesting election for a period of six years in view of order dated 13-1-2005 passed by the Competent Authority under Section 40 of Madhya Pradesh Panchayat Avam Gram Swaraj Adhiniyam, 1993 (hereinafter referred to as 'the 1993 Act').