JAGDISH SINGH DANGI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) PETITIONERS have filed writ petition in public interest against the illegalities and irregularities committed in the election of Primary Agricultural Credit Cooperative Society Sindwari, Tehsil and District Datia.

(3.) FROM the facts of the case, it is clear that there was no election in the society because 19 persons had withdrawn their nomination papers and consequently the Returning Officer declared the names of candidates as unopposed. In the aforesaid 19 persons, the names of both the petitioners were also there and it is pleaded that the petitioners had withdrawn their nomination papers. The petitioners pleaded in the petition that they had lodged a report at the police station and they did not withdraw their nomination papers. Learned counsel for the respondents contended that this PIL is not maintainable because the petitioners themselves contested the election and there is remedy provided under the Act of raising an election dispute.