RUPESH SAHU Vs. M.P. STATE NIRVACHAN AYOG

JUDGEMENT

(1.) On perusal of the prayer clause it is seen that the petitioners have prayed for a direction to respondents to allow the petitioners to fill up the nomination forms and permit them to participate in the Panchayat Elections.

(2.) Now the elections are over. If the petitioners have any grievance, they may approach the concerned authorities by way of Election Petition, the remedy as available to them under Sec. 122 of the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993, if so advised.