PRAKASH Vs. HANUMANT SINGH

JUDGEMENT

(1.) THE appellant has filed this appeal against the order dt.13.3.2012 passed by the learned Single Judge in W.P. No.1632/2012.

(2.) THE respondent No.1 Hanumant Singh was declared as Sarpanch of the Gram Panchayat by a margin of 22 votes.

(3.) THE main contention of the appellant was that 15 valid votes, which had been casts in his favour, were rejected and cancelled as invalid and few votes were added as votes received by the returned candidate.