RAMESHCHANDRA SWAMI Vs. NAGAR PANCHAYAT KAILARAS

JUDGEMENT

(1.) Heard The short submission made by the petitioner in this petition is that while holding election to the office of the President and Vice-President to Nagar Panchayats, Kailaras proper notice was not given, and that election was held in breach of the provisions dealing with the method and manner in which a meeting is to be convened.

(2.) It is not disputed that the petitioner did take part in the proceedings and was ultimately unsuccessful in the battle of ballot.

(3.) In view of the provision contained in Article 243-Z(g) of the Constitution, the matter can only be agitated in an election petition. In view of this constitutional bar, the present petition is not maintainable. See Khumano Bai v. State of M. P., 1995 MPLJ 67.