DAMINI MOGHIA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-

(2.) It is submitted by the counsel for the petitioner that she had submitted her nomination paper for the post of Sarpanch of Gram Panchayat Salauta, District Guna. However, the said nomination paper has been rejected.

(3.) Heard the learned counsel for the parties.