VIMLESH VANSHKAR Vs. STATE OF M P

JUDGEMENT

(1.) Heard finally with the consent of the counsel for the parties.

(2.) Present writ petition filed under Article 226 of the Constitution of India has been preferred seeking the following reliefs to the extent mentioned below:

(3.) The facts in short are that the impugned order dated 21/8/2014, marked as Annexure-P/1 was communicated to the petitioner on 4/9/2014 whereby she was declared as disqualified to take part in coming election held for the post of Chairman of Nagar Panchayat, Badoni, district Daita for next five yeas on her failure to furnish accounts of election expenses which were held in the year 2009. It was alleged that the petitioner took part in the said election but failed to submit accounts of election expenses.