KALKA PRASAD Vs. RAMJI LAL

JUDGEMENT

(1.) PETITIONER aggrieved by order Annexure P-1, dated 18-1-99 passed in Election Petition No. 8/93-94 has filed this petition. By the impugned order the election of the petitioner as Sarpanch of Gram Panchayat has been set aside.

(2.) THE petition was admitted for hearing on 23-1-99 and the order Annexure P-1 was stayed. Accordingly, the petitioner is still holding the post of Sarpanch of the Gram Panchayat.

(3.) THE election of the Gram Panchayat, Bhaguapura was notified and election to the post of Sarpanch was held on 23-5-94. The post was reserved for the backward class candidates.