OMPRAKASH SONI Vs. ASHOK KUMAR BHARGAVA

JUDGEMENT

(1.) The brief facts for the purposes of this writ petition be noticed.

(2.) The present petitioner was elected as Sarpanch of Gram Panchayat Miana, Tehsil and District of Guna. His election was challenged by the respondent No.1. The present petitioner filed an application before the respondent No. 5 pleading that the election-petition deserves to be dismissed summarily as this has not been presented in terms of Rule 3(2) of the M. P. Panchayat Raj (Election Petitions Corrupt Practices and Disqualification for Membership) Rules, 1990 (hereinafter referred to as 'Rules'). The learned counsel for the parties are agreed that the election-petition is to be filed under the aforementioned, rules.

(3.) The election Court has given its decision. The copy of the same is placed on record as Annexure P-1. It has come to the conclusion that copies of the election petition were not attested by the election petitioners. On facts at least, the learned counsel for the parties are agreed that copies of the election-petition when filed were not attested by the election-petitioner. It was attested only by the advocate appearing on behalf of the election- petitioner. It is on these premises arguments have been addressed.