AJUDDHI BAI Vs. RAMBAI

JUDGEMENT

(1.) HEARD .

(2.) ON the request of Shri Bansal, matter is finally heard.

(3.) THE petitioner is aggrieved by order dated 6.6.2011 (Annexure P -11), whereby the Specified Officer/Sub Divisional Officer (SDO) has dismissed the election petition filed under Section 122 of Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (for brevity, the 'Act').