MANGILAL Vs. S. D. O. CHACHODA

JUDGEMENT

(1.) THE election petition preferred by Mangilal has been dismissed on the ground that requirement of Rule 7 of the Madhya Pradesh Panchayat Election Petitions, Corrupt Parties and Disqualification for Membership Rules, 1991 had not been complied with. This rule deals with deposit of security. It reads as under -

(2.) IN this case, the deposit of Rs. 50/ - was made. Under the Rules of 1991 referred to above the amount required to be deposited is Rs. 250/ -. As there was failure to deposit the amount of Rs. 250/ - the election petition was dismissed.

(3.) AS per the learned counsel for the petitioner this election petition was filed in the month of July, 1994. Apart from this under Section 130. second proviso all rules which were enforced under the Repealed Act were to remain in force. Section 130, 2nd proviso reads as under : -