MOHAN SINGH Vs. SANTOSH

JUDGEMENT

(1.) The petitioner had contested election of Sarpanch in the Gram Panchayat Samarsinga and had lost the election. Respondent No. 1 was declared duly elected Sarpanch.

(2.) The petitioner had challenged election of respondent No. 1 by filing election petition bearing number which was dismissed by the Election Tribunal for non-compliance of mandatory condition of depositing Rs. 500.00 as petition fee with the specified officer provided in section 122 of Madhya Pradesh Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 read with Rule 7 of Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995.

(3.) The petitioner in this writ petition has challenged the impugned order passed by the Election Tribunal dismissing his election petition.