THAKUR PRASAD Vs. V S MEHTA

JUDGEMENT

(1.) BY this petition under Articles 226 and 227 of the Constitution, the petitioner seeks to quash the order of the Returning Officer, Gram Panchayat Elections, Block Lanji, dated 21-11-1964, rejecting his nomination paper for the elections to Gram Panchayat, Paldongri, from ward No. 5.

(2.) THE reason for rejecting his nomination paper is that, in the opinion of the Returning Officer, as his proposer Kashinath had subscribed two nomination papers, which he was not authorized to do under the Rules, both the nomination papers subscribed by him became invalid on that account.

(3.) RULE 24 (2) of the Madhya Pradesh Gram Panchayat Election and Co-option RULEs, 1963 provides that 'any person who is not subject to any disqualification as a voter under the Act and whose name is entered in the voters list for the ward for which the candidate is nominated may subscribe as proposer. He shall not subscribe as proposer for more than one nomination paper'. The question is what this provision that 'he shall not subscribe as proposer for more than one nomination paper' mean.