ANJANA MULKALWAR Vs. BHANU YADAV

JUDGEMENT

(1.) THE petitioner challenges the order passed by the Commissioner, Bilaspur, dated 13.3.1995 (Annex, P/5) in Election Petition No. 16 of 1994 (Bhanu Yadav v. Smt. Anjana and another) setting aside the election to Constituency No. 34 - Takhatpur, District - Bilaspur, declaring her .election as member of the Jila Panchayat, Bilaspur as invalid.

(2.) TWO election petitions were filed. One by Bhanu Yadav a/o Bhalau Yadav and another by Manharanlal s/o Santram (Election Petition No. 26 of 1994). The data relevant for deciding this petition is as under:

(3.) THE competent officer to entertain an Election Petition is Commissioner, Bilaspur.