STATE OF M.P. Vs. RAJENDRA SINGH

JUDGEMENT

(1.) Heard.

(2.) This Contempt reference has been registered on the basis of the directions issued by the Writ Court vide order dt. 3.9.2012 passed in W.P. No. 1862/2012.

(3.) The respondent Rajendra Singh Rawat was elected as Sarpanch of the Gram Panchayat Dongarpur in the elections held in the year 2002. One of the contesting candidate-Nemi S/o Ghamandi filed an election petition before the SDO-Election Tribunal questioning the election of the respondent under Section 122 of the M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (hereinafter referred to the 'Act of 1993'). In the election petition the petitioner prayed a relief of recounting, that was granted by the prescribed authority.