SAVITRI PANIKA Vs. STATE OF M.P.

JUDGEMENT

(1.) With consent of the parties, matter is heard finally.

(2.) ORDER -dated 21.8.2012 passed by the Prescribed Officer, Sidhi is being assailed vide this petition. Vide impugned order, the election of the petitioner as President, Janpad Panchayat, Kusmi, Distt. Sidhi has been set aside.

(3.) THE election of the petitioner was challenged by respondent No. 5 vide election petition under Section 122 of the Madhya Pradesh Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 and the rules made thereunder viz. M.P. Panchayats (Election Petition, Corrupt Practices and Disqualification for Membership) Rules, 1995, filed on 15.3.2010.