ARSHPREET KAUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition is preferred under Article 226 of the Constitution seeking following reliefs:-

(2.) Precisely stated facts of the case are that petitioner is a returned candidate of Gram Panchayat Devkhedi Janpad Panchayat Ashoknagar, M.P. And respondent No.4-Sushila Bai filed an election petition under Sec. 122 of The Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (hereinafter referred as 'Act 1993').

(3.) Petitioner contested the election of the post of Sarpanch of Gram Panchayat and won with 337 votes. The aforesaid election of petitioner was challenged by respondent No.4 by filing the election petition before SDO, Ashoknagar with the allegation that since petitioner is not member of Scheduled Caste, therefore, her election be declared as null and void.