LAXMI Vs. BEENA

JUDGEMENT

(1.) Heard finally with consent.

(2.) This writ petition under Article 227 of the Constitution has been filed by the petitioner challenging the order of the Election Tribunal dated 22/1/2016 whereby the petitioner's objection relating to non compliance of the Rule 3(2) of the M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules 1995, has been rejected.

(3.) In brief, the respondent No.1 had filed the Election Petition u/S.122 of the M.P. Pancyhayat Evam Gram Swaraj Adhiniyam 1993 challenging the election of the petitioner to the post of sarpanch and the petitioner had filed an application before the Election Tribunal raising an objection that the copy of election petition along with the list of documents supplied to the petitioner was not authenticated by the respondent No.1 by signing on them as true copy, hence, there was non compliance of Rule 3(2) of the Rules of 1995 and election petition was liable to be dismissed under Rule 8. The election Tribunal by the impugned order has rejected the said application.